Andhra Pradesh High Court - Amravati
P Sridhar Maisa vs Union Of India on 29 July, 2025
lN THE H!GH COURT OF ANDHRA PRADESH AT AMAR
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE TWENTY NINTH DAY OF JUL
TWO THOUSAND AND TWENTY FIVE
: PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
W-P. Mos-12179] 12245,12246,12247,12248,12249J 12250J 12264,
12271,12274,12276,13964,13965,13966,14652 and 14654 of 2025
WP.No.12179 of2025:
Between:
Dr.Talasila Sri Lakshmi, D/o Bas.wa Rao, aged 51 years, Occ: Assistant
Professor, Department of Math+ematics, GITAM School of Science, GITAM
(Deemed to be) University, Visakhapatnam R/o. D.No.101, Sreesai
Residency, Behind Honda Servicing center, Kommadi, Visakhapa{nam -
530048.
...Petitioner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. Unive.'rsity Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -1.1.lOOO2.
3. State of Andhra PradeS,h-,_ Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretariat,
Ve]agapudi-, Amaravati Guntur District.
4. The Commissioner of Higher Education Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, ViJ-ayaWada, Andhra Pradesh -
52,1108.
E=,-E=
5. GITAM (Deemed to be unl'v;rsity), p`ep by its Registrar, Gandhi
Nagar, Rushikonda, visakhapatnam, Andhra Pradesh -530045.
..'.I.
6. GITAM School of Scjenee, GITAM (Deemed to be university), Rep
by its Prl'ncipal, GUAM `Campus, Gandhi Nagar, Rushjkonda,
Vjsakhapatnam Andhra Pradesh -530045.
...Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ order or d!rectI-On Preferably a VVrit
in the nature of Mandamus declaring the proceedings No
DU/CAO/HR/GSS/Relieving/966/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving th-e petitioner from her services as Assistant
Professor in the Resp9ndent School in a stigmatl'c and in an unjustifiable
manner by introducing a two d_evised systems known as one Time
correction(OTC) and Fa;u!ty -Development program (FDP)/Performance
Improvement ~plan (PIP) even though the petitioner had above 16 years
service and have good feedback and credentials without following
established procedures and contrary to the procedure contemplated under
University Grants Commission Act 1986 UGC and rules and regulations
made thereunder and under the -provisions of A P Education act declaring
the same as illegal, arbitrary and particularly violative of Articles 14,19(1)
(g) and 21 of the Constitution. o_f .India and consequently set aside the
same duly continuing the services of the petitioner with all consequential
benefits akin to the provisions ,of the UGC Act, 1956 and Rules and
F{egulatl-ons made there under;
IANO: 1 OF2025:
Petition under section ,1,.51 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to suspend the operation of the proceedings
-.NQ...GDU/QAO/HR/GSS/Relieving/966/2025 dated ll.4.2025 issued by the .
5tr Ft,espor)dent herein relieving the petitioner from her services as
Assistant Professor in the 6th Respondent School, pending disposal of
wp No.12179 of 2025, on the fl'le `of the High Court.
The petition coming on for-hearing, upon perusing the Petition and
the affidavit filed in support thereof and the Order Of the High Court order
dated o6.05.2025, 30.06.2025 & 15.07.2025 made herein.and ,upon
hearing the arguments of sri A. Satya Prasad, learned senior counsel,
represen`ting sri u.D.Jai Bhima Rao, Advocate for the Petitioner and Sri
Pasala Ponna Rao, learn'ed Deputy Solicitor General for the Respondent
Nos.1 & 2 and GP for Services-ll for the Respondent Nos.3 & 4 and Sri
C.V.R.Rudra Prasad, Standl'ng .Counsel for the Respondent Nos.5 & 6,-
VVP NO: 12245 OF 2025:
Between:
Dr. Ch. `Ganeswaa Rao, s/o R. 'C+harldra Rao, aged 42 years, occ Assistant
Professor, Department of English,-GITAM School of Humanities and Social
sciences, visakhapatnam campus, GITAM (Deemed to be) University,
visakhapatnam R/a. FIat No.65-6-238, Mu[agada Housing Colony,
-Opposite Anjaneya Temple, GaJ-uWaka Depot, Gajuwaka`, Visakhapatnam -
530026_
Petitioner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
. 3: State of Andhra Pradesh,,,. Rep by its Principal Secre+lary to
Government, Higher Education Department, AP Secretariat,
Ve!agapudi, Amaravati Guntur District.
4
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu, vI-jayaWada, Andhra Pradesh -
521108. of Education
5. GITAM (Deemed to bet.u.njversl-ty), Rep by its Registrar, Gandhi
Nagar, Rushikonda, visak-h^apatnam, Andhra Pradesh -530045.
6. Department of English, GITAM School of Humanities and social
Sciences, rep by its Directo.r, v!'sakhapatnam camplllS, G!TAM
(Deemed to be) university, visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India prayI-ng that in
the circumstances stated in the affi.davit filed therewith, the High Qourf may
be pleased to issue an appropria`te`writ order or direction preferably a Writ
in the nature of Mandamus declarI-ng the proceedings No
GDU/CAO/HR/GSS/Rell'eving/978/2025 dated 10.4.2025 issued by the 5th
Respondent herein relieving the petitioner from hI-S Services aS Assistant
Professor in the 6th Respondent school in a stigmatic and in an
unjustifiable manner by introdu.cing a two devised systems known as one
Time Correction(OTC) and Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had Gyears servl-ce and have good feedback and credentials without
followl-ng established procedures and contrary to the procedure
contemplated under University Grants Commission Act 1986 (UGC) and
rules and regulations made thereun'der and under the provisions of A P
Education act declaring the same` as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
Petitioner With all consequential`benefits akin to the provisions of the UGC
Act, 1956 an.d Rules and RegulatI'OnS made there under.
lANO: 1 OF2025
. p'.e:tition under section 1.51 ,CPC praying that in the Circumstances
. I_..'.I ... ' I-
` I stated`in the. affidavit filed in support Of the Petition, the High Court may be
` pleased to suspend the.,```Q.P?ration Of the Proceedings No
GDU/CAO/HR/GSS/Relieving/9<78/2025 dated 10.4.2025 issued by the 5th
Respondent herein relieving the Petitioner from his Services aS Assistant
- p.r`ofesso.i in the 6th Respondent School , pending disposal of WP No.
12245 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court order
.dated 06:05.2025, 30.06.2025-& 15.07.2025 made herein and upon
hearing the arguments of sri A.. Satya Prasad, learned senior counsel,
-:¢=-.
representing sri u.D.Jai Bhima-`` Rao, Advocate for the Petitioner and Sri
-. Pasal'a P.onna Rae, learned Dep.u.{y, Solicitor General for the Respondent
Nos.1. & 2 rand GP for Services-ll for the Respondent Nos.3 & 4 and Sri
C.V.R.R'udra Prasad, Standing'''|.Counsel for the Respondent Nos.5 & 6;
WP NO: 12246 OF 2025..
Between:
I Dr K.V.S.Sireesha, W/o T.V.R'.Prasanna Kumar, aged 40 years, Occ:
Assistant Professor, Departmen`t,I.of Mathematics, GITAM School of
science, GITAM (Deemed to be) University, Visakhapatnam R/o. D. No.9-
' 38-89, Rayappalem Village, Bh6.emu-nipatnam,visakhapatnam -531163.
...Petitioner
AND -. ,?.
: `-.......i ...I
1. Union of India, Rep by its Se'cretary Ministry of Human Resources
Department 127CI Sastri``.Bhavan, NewDelhi.
2. University Grants Commission, Re.p by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
++
3. State of Andhra Pradesh, ,Rep by I-tS PrincI'Pal Secretary to
. a:I
Government, H,'gher EqriQatiOn Department, A P Secretariat,
Velagapudi, Amaravati Girntur DI-Strl-Ct
•.'-.a._+..-.a..
4. The CommI-SSiOner Of I_igher Education Andhra Pradesh, ANR
Towers, 1st FloorI Prasadampadu vijayawada, Andhra Pradesh -
521108.
5. G!TAM (Deemed to be university), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6. GITAM School of ScienQ;, GITAM (Deemed to be University), Rep
by its princl'pal, GITAwi Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra'Pradesh -530045.
...Respondents `: :
Petition ur)der Article 226_-;.of the Constitution of India praying that in
_ ~_-|'
the circumstances stated in the -affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ order or directI-On Preferably a Writ
in the nature of Mandamus declaring the proceedings
No.GDU/CAO/HR/GSS/Relieving/962/2025 dated 10.4.2025 issued by the
5th Respondent herein relieving.the petitioner from her services as
Assistant Professor in the Respondent School in a stigmatic and in an
unjustifiable manner by introducing a two devised systems known as one
Time Correctl'on (OTC) and Faculty Development program (rrDP)
performance Improvement pla.-h' '(PIP) even though the petitioner had
above 16 years service and h¢aye ,good feedback and credentials without
following established procedure`s and contrary to the procedure
contemplated under university .Grants Commission Act 1986 (UGC) and
rules and regulations made there.under and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and,
consequently set aside the CO co'-
E_®' duly continuing the services of the
petitioner with all consequential_.benefits akin to the provisions Of the UGC
Act, 1956 and Rules and Regu.lations made there under;
IANO: 1 OF2025:
petition under section'.I.1..5`.1' CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to sulSpend the operation of the proceedings
No.GDU/CAO/HR/GSS/Relievih6''/9.62/2025 dated 10.4.2025 issued byl the
5th Respondent herein relieving the petitioner from her services as
Assistant Professor in the 6th Respondent School, pending disposal of
wp No.12246 of 2025, on the file of the High Court.
The petI'tiOn coming On far, hearing, upon perusing the petition and
the affidavit filed in support th.ereo.i and the order of the High Court order
dated 06.05.2025, 30.06.2025, &...15107.2025 made herein and upon
hearing the arguments of Sri -A,;-+.,I,.S?tya Prasad, learned senior counsel,
representing Sri U.D.Jai Bhima`. Ra'c,I,
/`,
Advocate for the Petitioner and Sri
Pasala Ponna Rao, learned Dep+.L!ty.:solicitor General for the Respondent
Nos.1 & `2 and GP for Service'S'`-II.-for the ResDOnden{ Nos.3 & 4 and Sri'
I
C.V.R.Rudra Prasad, Standing.Counsel for the Respondent Nos.5 & 6;
WP NO: 12247 OF 2025:
Between :
Dr Bodasingi Uma Prasad Rao, .S/o Chinnappalanaidu, aged 46 years,
Occ: Assistant Professor, Depa,.rt.agent of Mathematics, GITAM School of
Science, GITAM (Deemed to-_b:e,) University, Visakhapatnam R/o. Flat
No.213,, Kan Gardens, Durga,.,Nagar, Chandrampalem, Madhurawac!a,
Visakhapa{nam -530041
...Petitioner
AND
1. Union of India, Rep by its. Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New DelhI'.
8
2. University Grants Commission, Rep by its chairman Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its principal Secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudj, Amaravati Guntur District.
4. The commissI-Oner Of Higher education, Andhra Pradesh, ANR
Towers, 1st F,loor, Prasadampadu vjja`JJaWada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be university), Rep by I-ts Regjstra.r, Gand.hi
Nagar, Rushikonda, visakhapatnam, Andhra Pradesh -530045
6. GITAM School of Science,1(Deemed to be GITAM UniversI'ty), Rep
by its Principal, GITAM ,Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra P,`radesh -Respondents530045.
...Respondents ._,<
Petition under Article 226,of the Constitution of India prayI'ng that in
the circumstan;es stated jn the affidavit filed therewith, the Hl'gh Court may
be pleased to issue an appropriate writ order or direction preferably a writ
in the nature of NoMandamus declaring the proceedings
GDU/CAO/HR/GSS/Relieving/971/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
Professor jn the 6th Respondent School in a stigmatic and in an
unjustifiable manner by introducing a` two devised systems known as one
Time Correction(OTC) and-I,.~Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had aboive 16 years servI-Ce .and have good feedback and Credentials
without following established procedures and COntrary tO the Procedure
contemplated under University Grants Commissl'on ,Act 1986 UGC and
rules and regulations made th,ereunder and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
9
violat.ive of Articles 14,19(1.) .(g,).-.and 21 of the Constitution of India and
consequently set aside the Same duly continuing the services Of the
petitioner w`ith all consequential`.a.e.rlefitS akin tO the Provisions Of the UGC
I.I.
Act,1956 and Rules and Regulations made there under;
IANO: 1 OF2025: -`|`
Petition under Section..,..151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to.suspend the operation of the proceedings
No.GDU/CAO/HR/GSS/Relieving/971/2025 dated ll.4.2025 issued by the
5th Respondent herein relieving the petitioner from his services as
Assistant Professor in the 6th. Respondent School, pending disposal of
|'|-
WP No.12247 of 2025, on th'e 'fil~e+of the High Court.
The petition coming on f.or...h€.aring, upon perusing the Petition and
the affidavI-i filed in support thereof and the order of the High Court order
dated 06.05.2025, '30.06.202.5..& 15.07.2025 made herein and upon
hearing the arguments of Sri .A. Satya Prasad, learned senior counsel,
-. representing sri u.D.Jai `Bhima Rao, Advocate for the Petitioner and Sri
Pas?la Ponna Rao, learned Deputy Solicitor General for the Respondent
Nos.1 & 2 land G.P for Services-il._for the Respondent Nos.3 & 4 and Sri
c.v.R.Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 6;
WP NO: 12248 OF 2025: ..a,
Between :
Dr. Neelima Davuluri, S/o (Late) P.V.V.Rama Rao, Aged 36 years, Occ:
Assistant Professor, Department- of Mathematics, GITAM School of
science, GITAM (Deemed to-,be) University, Visakhapatnam R/o. Flat
No.402, Vaishnavi Enclave, Near AIMS College, Yendada, Visakhapatnam
- 530045
...Petitioner
AND
1^
1|/
1. Union of India, Rep by its .Secretary Minl-stry of Human Resources
Department 127C, Sastri-Bh.avan, New Delhi.
2. UnI'VerSity Grants Commission, Rep by I-tS Chairman,, Bahadurshah
Zafar Marg, New Delhi -11~0002.
3. State of Andhra Pradesh, Rep by its principal secretary to
Government, Higher Education Department, A.P.SecretarI-at,
Velagapudi, Amaravati Guntur District.
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be u-Diversity), Rep by its Registrar, Gandhl'
Nagar, Rushikonda, vl'sakh`apatnam, Andhra Pradesh -530045.
6. GITAM School of science,-GITAM (Deemed~to be university), Rep
by its Principal, GITAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra P-radesh -530045..
...Respondents
petitl-on under Artl'cle 226 of the~Constitution of India is fI-led Praying
that in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to .issu~e ,an appropriate writ order or direction
Preferably a Writ in the nature of Mandamus declaring proceedings No
GDU/CAO/HR/GSS/Relieving/959/2O25 dated ll.4.2025 issued by the 5th
Respondent herein relieving the. petitioner from her services AssI-Slant
Professor I'n the 6th Respondent school in a stigmatic and in an
unJ-uStifiable manner by introducing a two devised systems known as one
Time Correction('oTC') and Faculty Development program
(FDP)/Performance Improvement plan (plp) even though the betitioner
had above 16 years service anc!` have good feedback and credentials
without followI-ng established procedures and contrary to the procedure
contemplated under university,._Grants commission Act 1986 {UGC} and
ll
. rules and.regulations made there.under and under the provisions of A P
Education act declaring the same as illegal, arbitrary and Particularly
violative of Articles 14, 19(1)(a) land 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with all consequential `benefits akin to the provisions of the UGC
Act,1956 and Rules and Regul.?tiQnS'made there under;
IANO: 1 OF2025
Petition under Section,.;1,5.1'. CPC is filed praying that in the
circumstances stated in the affidav.it filed in support of the petition, the High
Court may be pleased to suspend the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/959/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving th`e .p.etitioner from her services as Assistant
professor in the 6th Respondent-School, pending disposal of WP No.
12248 of 2025, on the file of the .High .C.ourt.
The petition coming on.for-,he'aring, upon perusing the Petition and
the affidavit filed in support there.Of and the Order Of the High Court order
dated 06:05.2025, 30.06.2025 & 15.07.2025 made herein and upon
hearing the arguments of Sri A...:.,Satya Prasad, learned senior counsel,
rep.resenting Sri U.D.Jai Bhima Rao, Advocate for the Petitioner and Sri
PaSala ,Ponna Rao, learned Pe-p,u±y Solicitor General for the Respondent
Nos',1 & .2. and GP for Services'-Il for the Respondent Nos.3 &.4 and Sri
C..V.R.Rudra Prasad, Standing Courlsel for the Respomdent Nos.5 & 6;
WP NO: 12249 OF 2025.-
I Between:
Dr K.Aruna Kumari, D/o K.Range.iah., aged 50 years, Occ: Assistant
Professor, Department of Math.e-ma'tics, GITAM School of Science, GITAM
(Deemed to be) University Visakhapatnam R/a. Plot. No.SBl-31: M.V.P
Colony, Visakhapatnam -17.
...Petitioner
ll
I.J£
AND
1. Union of India, Rep by its,,se~cretary Ministry of Human Resources
Department 127C, Sastr.L-Blh-avan, New Delh,-.,
2. University Grants Commjssiop, Rep by its Chairman, Bahadurshah
Zafar Marg, New, Delhi -ll,.0002.
3. State of Andhra Pradesh, Rep by its Principal Secretary to
Government, HI'gher Ed.ucation Depa.rtment, A P Secretariat,
Velagapudj, Amaravati Gu'ntur District.
4. The Commissioner Higher Andhra of Education Pradesh, ANR
Towers, 1St Floor, Prasadampadu,I vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be,-university), Rep by its Registrar, Gandhi
'Nagar, Rushikonda, visa`k`h..I:apatnam, Andhra Pradesh -530045.
6. GITAM School of SciencTeO GITAM, (Deemed to be university), Rep
by its Principal, GITAMy,Campus, Gandhi Nagar, Rushikonda,
Vjsakhapatnam, Andhra P,radesh -530045.
...Respondents
Petition under Article 226-of the Constitution of India praying that in
the circumstances stated in the affidavit fl'Ied therewI-th, the High Court may
be pleased to issue an appropriate wrl-I order or direction preferably a writ
in the nature of Mandamus declaring the proceedings
No.GDU/CAO/HR/GSS/Relievir]g/9.60/2025 dated ll.4.2025 issued by the
5th Respondent herein reliev.irt,g : the petitioner from her services as
AssI'Stant Professor in the 6th R,espondent School in a stigmatic and in an
unJ-uStifiable manner by introducing, a two devised Systems known aS One
Time Correction (OTC) and Faculty Development program
(FDP)/Performance lmprovem?nt plan (PIP) even though the petitioner
had above 18years service and have good feedback and credentials,
without following established proce`dures and contrary to the procedure
]3
contemplated under university '6rants commission Act 1986 (UGC) and -
rules and regulations made thereunder and under the provisions' of AP
-....€`
Education act declaring the saine as illegal, arbitrary and particularly
violative of Articles 14,19(1).(a).-and 21 of the Constitution of India and
consequently set aside the sarile. duly continuing the services of the
petitioner with all consequential benefits akin to the provisions of the UGC
Act, 1956 and Rules and Regulations made there under;
lANO: 1 OF2025:
Petition under Section '1'51.,CPC is filed praying that in the
I -i_
circumstances stated in the affidavit-filed in support of the writ petition, the
High| Court may be pleased t9 Suspend the operation Of the Proceedings
No.GDU/CAO,JHR/GSS/Relieving/9.60/2025 dated ll.4.2025 issued by the
'`-I/
5th Respondent herein relievihd.`the petitioner from her services as
Assistant Professor in the 6th -Respondent School, pending disposal of
wp No.12249 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and
the,affidavit filed in support thereof and the order of the Hi'gh Court order
dated o6.05.2025, 30.06.2025 & 15.07.2025 made herein and upon
hearing the arguments of sri A. Satya Prasad, learned senior counsel,
representl'ng sri u.D.Jai Bhima Rao, Advocate for the Petitioner and Sri
Pasala..Ponna Rao, learned Pe'pruty Solicitor General for the Respondent
Nos.1 & 2 and GP for Services-ll for the Respondent Nos.3 & 4 and Sri
I . '`...
c.v..R.Rudra Prasad, Standing C~ounse} for the Respondent Nos.5 & 6;
WP NO: 12250 OF 2025:
_ _ _ _
Between :
Dr. Sreedhar Sobhanapuram,--,S/Q, Balakrishna, aged 45 years, R/o.
D.No.3-67/1/6, Occ Assistant ,Professor, Department of Mathematics,
GITAM ,School of Science,` `GITAM (Deemed to be University),
l4
Visakhapatnam R/o D.No.3-67/1/6, FIat No.203, Sivarama Enclave,
Sirugudi Nagar, Yendada, Visakhapatnam -530045.
...PetitI-Oner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhava,n, New Delhi.
2. lJnI'Ve,rSity Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -1:10002.
3. State of Andhra Pradesh, Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati Gun-tilr District.
4. The CommI-SSiOner Of Hi-gher Education, Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu Vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be U"-versity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhap.atnam, Andhra Pradesh -530045.
6. GITAM School of Science, GITAM (Deemed to be University), Rep
by its Principal, GUAM'|~.Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra-Pra'desh -530045.
...Respondents _{l.i...`.
petition under Article 226+of the Constitution of india praying that in
the circumstances stated in the affi,davit filed therewith, the High Court may
be pleased to issue an appropriate writ order or direction preferably a Writ
in the nature of Mandamus declaring proceedings No
GDU/CAO/HR/GSS/Relieving/965/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
Professor in the 6th Respondent,€School in a stigmatic and in an
unjustifjable manner by introdu¢ing a two devised systems known as one
Time Correction (OTC) ,i.and Faculty Development program
i5
`(,FOP,)/P.e.rformance Improvement.-plan (PIP) even though the petitioner,
i ,,. ,h.adIIab`OV.e 8.years service and h+ave. good feedback anci credentials vyithout
.:-following ~.established procedures and contrary to the procedure
I-.,.'QOr}t?m.Plated under University.I,tGfa..nts Commission Act 1986 UGC' and
rules and, regulations made th..er`eun.der and' under the provisions of A P
Ed.ucatiQr) act declaring the Same aS illegal, arbitrary and particularly
`: violat,i,ve of Articles 14,19(1) (g) and 21 of the Constitution of India and
.`| consequently set aside the same.duly continuing the services of the
..,petiti.a.rler With all consequential -benefits akin {o the provisions of the UGC
Act, 1956 and Rules and Regul.ations made there under;
IANO: 1 OF2025:
Petitio.n under Section '1-5.:1 CPC is filed praying that in the
ci,.rcunlStar\CeS StateCl in the affidavit.filed in Support Of the Writ Petition, the
:.... High,.Court may be pleased to sus.pend the operation of the proceedings
-: No.QPU/C.AO/HR/GSS/Relieving/9`.65/2025 dated ll.4.2025 issued by the
5th_ .Respondent herein relieving the petitioner from his services as
` ASsistan{ Professor in the 6th Respondent School, penciing disposal of
WP No.12250 of 2025, on the file a.i the HI-gh Court.
I.,. T,h?.. p.etition coming on for hearing, upon' perusing the petition and
.+-th?,,,a_ffic!avit..filed in support thereof and the order of the High Court order
:,,qat§d, Q6.Q5.2025, 30.06.2025, &'.: 15.07.2025 made herein and upon
..,.. h.earin.g.-I.the. arguments of Sri -A. .Satya Prasad, learned senior counsel,
_:,..repres.e.ntin.g, Sri U.D.Jai Bhima`.Rao, Advocate for the Petitioner and Sri
:. Pa.s.ala, Po.nna Rao, learned De±p.'Jty-I Solicitor General for the Respondent
...Nosl,1,.;.&.i.2.I.,and GP for ServicesTI! for the Respondent Nos.3 & 4 anc! Sri
... C.V.R:Rudra Prasad, Standin-g Counsel for the Respondent Mos.5 & 6;
l6
WP NO: 12264 OF 2025:
Betwee n :
Dr.Bora. Ravi Kumar, S/o~_B.`krishna Murthy, aged 46 years, Occ.-
Assistant professor, Department of Mathematics, GITAM School of
science, GITAM (Deemed to be) university, visakhapatnam, R/o. Plat
No.226, M.V.P Colony, Visakhapatnam -530017.
3..Peti±!-one.I
AND
1. Union of India, Rep by its Secretary, Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110dO2. -
3. State of Andhra Pradesh; Rep by its Principal Secretary to
Government, Higher Education Department, A.P Secretariat,
Velagapudi, Amaravati Gun-I..ur District.
4. The Conlmissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108_
5. GITAM (Deemed to be unl-versity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakh,apatnam, Andhra Pradesh -530045.
6. GITAM School of Sclence, GITAM (Deemed to be University), Rep
by its Principal, GITAM -Ca'mpus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra. F>-FadeSh 530045.
...Respondents
Petition under Article 226.`,Qf.the Constitution of India is filed praying
that in the cI-rCumStanCeS Stated in`the affidavit filed therewith, the High
Court may be pleased, to issu.e ,+an appropriate writ order or direction
preferably a Writ in the nature of Mandamus declaring the proceedings No
GDU/CAO/HR/GSS/Relieving/968/2025 dated ll.4.2025 issued by the 5th
=! '`,
17
Respondent herein relieving the`petitiOner from his Services aS Assistant
'professor 'in the 6th Respondent School in a stigmatiC and in an
unjustifiable manner by introducing a two devised systems known as One
--,.Time-'~-.`:C.orrection('OTCJ) ?,r}d. Faculty Dew-elopment program
I(FDP)/Performance Improvement plan (PIP) even though the Petitioner
`l had a-bove 16 years service and have good feedback and CreCientialS
without following established proce`dures and contrary tO the Procedure
- 'contemplated under university Grants Commission Act 1986 (UGC) and
. .rules and ..regulations made thereunder and under the. provisions of A P
Education act declaring the same as illegal, arbitrary and Particularly
+I violative` of Articles 14,19(1)(g') ancI 21 of the Cons+litution of India and
I consequently set aside the. s.aJ.me` duly continuing the services. of the
petitioner with all consequential benefits akin to the provisions of the UGC
Act,1956 and Rules and Regu'ati.ons made there under;
lANO: 1 OF2025
-. Petition under Section 1..51 CPC is filed praying that in the
.circumstan.c.es stated in the affidavjt` filed in support of the petit.ion, the High
Court, m.ay be pleased to suspend -the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/968/2025 dated ll.4.2025 issued by the 5th
-I Respondent here`in relieving the`.:,petitioner from his services as Assistant
~..I, .:profe.ssor'in the 6th Respondent School, pending disposal of WP No.
12264 of 2025, on the file+of the,I.High Court.
The` petition coming on for hearing, upon perusing the Petition and
'thel. affi|davit filed in support thereof.land the order of the I+ig,h Court order
date.d' 06-.0.5,2025, 30.06.2025 & 15.07.2025 made herein and upon
I... heari,ng the arg-uments of Sri A.....Satya Prasad, Ieamed senior counsel,
'',r'epresenting' Sri U.D.Jai Bhima R,ac,, Advocate ,for the Petitioner and Sri
Pasala.Ponna Rao, learned Deputy Solicitor General for the Respondent
]8
Nos.1 & 2 and GP for ServicQSrII for the Respondent Nos.3 & 4 and Sn-
C.V.R.Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 6;
WP NO: 12271 OF 2025: -
Between: \+ -
Dr.P.Sridhar Maisa, s/o Venkat?iah, aged 46 years, Occ. Assistant
Professor, Department of English, _Gl'tam Universl'ty, Hyderabad Campus,
Hyderabad, Rudraram-502329, R/a. H.No. 1-4-26, Saradhi lNagar,
Khammam Urban, KhammamL-5.a-7'oo3.
...PetI-tiOner
AND
1. Union of India, Rep by itScSecretary Ministry'of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commi.ssion, -Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its Principal Secretary {o
Government, Higher Education, Department, A P Secretariat,
Velagapudi, Amaravati G.untur. District.
4. The Commissioner of H`igher Education, Andhra Pradesh, ANF{
Towers, 1st FIoor, Prasadampadu, ViJ-ayaWada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be ..u.niversity), 'Rep by,its Registrar, Gandhi
Nagar, Rushikonda, Visak..h`apatnam, Andhra Pradesh -530045.
6. Gitam School of Humanities and Social Sciences, Hyderabad
Campus, rep by its Dire'ctor., ..G.itam University, Hyderabad.
....Respondents
Petition under Article 226.-Qf..,the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, t,he High Court may
be pleased to issue an appropriate writ order or direction preferably a writ
19
in the-. nature of Mandam,us declaring the Proceedings
No.GDU/CAO/HR/GSS/Relieving/979/2025, dated 10.4.2025 issued by the
5th Respondent herein relieving the Pet'ltiOner from his Services aS
Assistant Professor in the 6th Respondent School in a stigmatiC and in an
unjustifiable manner by introducjrtg-a two devised systems known as One
Time Correction('OTC') and. Faculty Development. program
(FDP)/Performance Improvement plan (PIP) even though the Petitioner
had 10 years service and have good feedback and Credentials Without
following established procedures and contrary tO the Procedure
I contemplated under university' Grants Commission Act 1986 (UGC) and
rules and regulations made thereunder and under the Provisions Of A P
Education act declaring the same as illegal, arbitrary and particularly
`'-'vioiative of Articles 14,19(1) (g) land 21 of the Constitution of India and
consequently set aside the s`ame .duly continuing the services of the
petitioner with all consequential`.I.'kyenefits akin to the provisions of the UGC
I Act, 1956 and Rules and Regul?-lions made there under.
lANO: 1 OF2025 1_ :i
I petition under section 151 of CPC is filed praying that-in the
circumstances stated in the affid.avit filed in support of the petition, the High
Court may be pleased to suspend the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/979/2025 dated 10.4.2025 issued by the 5th
Respondent .herein relieving {h.e.^p.etitioner from his services aS Assistant
professor in the 6th Respondent-. School, pending disposal of WP No.
12271 of 2025, on the file of the 'High .Court.
The petition coming on'.ife.i.:..hearing, upon perusing the Petition and
the affidavit filed in support I.hereof and the _order of ,the High Court order
dated o6.05.2025, 30.06.2025`. & 15.07.2025 made herein and upon
hearing the arguments of sri A. Satya Prasad, learned senior counsel,
representing Sri U.D.Jai Bhima'.-Rao, Advocate for the Petition.er and Sri
20
pasala ponna Rao, learned Deputy Solicitor General for the Respondent
Nos.1 & 2 and GP for service_S=!le`fO,r the Respondent Nos.3 & 4 and Srl-
c.v.R.Rudra Prasad, standing*counsel for the Respondent Nos.5 & 6,-
WP NO: 12274 OF 2025:
Between :
Dr. P.Sreeramulu, s/o patnam|Krishnaiah, aged 50 years, Occ. AssI'Stant
.F>rofessor, Department of Eng,lish, Gitam lJniversity, Bangalore, R/o.
saikrupa sankalp, Apt.301, Venkateswara Layout, Mahadevapura,
Benagalore-5600-48.
Petitioner
AND
1. Union of India, Rep by its:Secretary Ministry of Human Resources
Department 127C, Sastri,-B,h`avan, New Delhl'.
2. University Grants Commission, Rep by I-tS Chairman Bahadurshah
Zafar Marg, New Delhi -11`OCjO2.,
3. State of Andhra Pradesh,.. Rep by I'tS Principal Secretary to
Government, Higher Education DepartmentJ AP Secretariat,
Velagapudi, Amaravati Guntur` District.
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu, vijayawada, Andhra Pradesh -
521108. of Education
5. GITAM (Deemed to be .un.iversity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, visakhapatnam, Andhra Pradesh -530045.
6. Gitam School of Humar]it`ies and social sciences, Bengluru
Campus, rep. by its Director,-Gitam University, Bangalore.
Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate.writ order or direction preferably a writ
i
2l
in the nature of Mandamus declaring the proceedings No
GDU/CAO/HR/GSS/Relieving/980/2.025 dated 10.4.2025 issued by the 5th
Respondent herein relieving trle .petitioner from his services aS Assistant
Professor in the 6th Respondent School `in a stigmatic and in an
u.njustifiable manner by introduc.ir),g a two devised systems known as One
Time Correction('OTC') and, Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had,10 years service and have good feedback and cr-edentials without
following established procedures and contrary to the procedure
contemplated under university '6rants commission Act 1986 (UGC) and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the sain!'e. as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with all consequential benefits akin to the provisions of the UGC
Act; 1956 and Rules and Regulations made there under.
IANO: 1 OF2025
. Petition under Section 151 C.PC praying that in the circumstances
stated in the affidavit filed in sup.port Of the Petition, the High Court may be
pleased to suspend the`'-,'`._operation of the proceedings No
GDu/CAO/HR/GSS/Relieving/980/.2025, dated 10.4.2025 issued by the
5th Respondent herein relievilng....;..,the Petitioner from his Services aS
Assl'stant Professor in the 6th:-:-:Respondent School+, pending disposal of
wp No. 12274 of 2025, on the file of the High Court.
I. The petition coming on fo.r hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order,of the High Court order
dated o6.05.2025, 30.06.2025 & 15.07.2025 made herein and upon
.he.aring the arguments of Sri -A. Satya Prasad, learned senior counsel,
representing S.rI- U.D.Jai Bhima.,F{.ao; Advocate for the Petitioner and Sri
22
pasala Ponna Rao, learned Deputy solicitor General for the Respondent
Nos.1 & 2 and GP for Services-ll for the Respondent Nos.3 & 4 and Sri
c.v.R.Rudra Prasad, standing col!n.sel for the Respondent Nos.5 & 6,-
WP NO: 12276 OF 2025:
Between:
Dr. MI-ndi Thriveni, D/o D. ArJ-una Rao, aged 41 years, Occ`Assistant
Professor, Department of English, G!TAM School of HumanI-ties and Soc,'a!
scl'ences, vjsakhapatnam-campus, GITAM (Deemed to be) university,
visakhapatnam R/o. D. No.3-72, -Gedda Veedhi, Kothavalasa Village,
Vizianagaram -535183.
...Petitioner -~-2
AND
1. Union of India, Rep by its Secretary Ministry'of Human Resources
Department 127C, Sastri Bhavan,'' New Delhi.
2. UnI-VerSl-ty Grants Commissi6n, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissioner, Higher Education Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be university), Rep by its Registrar, Gandhi
Nagar, Rushl'konda, visakh.`a.patnam, Andhra Prade'sh -530045. I
6. Department of English, GITAM School of Humanities and Social
Sciences, rep by its Director, Visakhapatnam campus, GITAM
(Deemed to be) univers.l't'y.,-.:v'isakhapatnam.
...Respondents
23
I petition under Article 226,`of.`.the Constitution of India pray'ing that in
. the circums+lances stated in the affi|'d''a'`Vit filed therewith, the High Court 'may
be pleased to issue an approprrate-1wiit order or direction preferably a Writ
in. I, the`.-,nature of Mat:hdae'inuS declaring the proceedings
No.GDIJ/CA.a/HR/GSS/Relieving/977/2025 dated 10.4.2025 issuecl by the
5th Respondent herein relieving the petitioner from her services aS
Assistant Professor in the 6th Respondent School in a stigmatic and in an
`unjustifjable manner by introdu'cing a two devised systems known as One
Time .+.Correction(OTC) a.nd Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
ha`d .1.0`'years service and ha.veL'g-pod feedback and Credentials Without
.foIIowin.g established procedure:S`.I.and contrary to the procedure
contemplated under University-I,G.r.ants Commission Act 1986 (UGC) and
rules and regulations made-thereLlhder and under the provisions oT-A P
Educati.on''act declaring the -sa.me as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g;)^.;-and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with all consequential'..,benefits akin to the pro'visions of the UGC
Act, 1956 and Rules and Regulations made there under;
lANO: 1 OF2025:
Petition under Section 1.51, CPC is filed praying that in the
circumstances stated in the affida.v:.i.I `filed in support of the writ petition, the
High CQurt may be Pleased tO Suspend the operation Of the Proceedings
No.GDU/CAO/HR/GSS/Relievirl_.g/.9.77/2025 dated 10.4.2025 issued by the
5th Respondent herein reliev_ing the petitioner from her services as
Assistarl.I Professor in the 6th~.`~`R.tespondent School, pending disposal of
WP No.12276 of 2025, on the file of the High Court.
'The petition coming on.`f.o.r-:.hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court order
24
dated 06.05.2025, 30.06.2025.:`l.'& '1`5.07.2025 made herein and upon,
hearing the arguments of sri .A., Satya Prasad, learned senior counsel,
representing Sri U.D:Jail Bhima:i-:,`,.Rao,-,A,dvocate,for the. petl'tioner and sri'
Pasala Ponna Rao, learned D6puty solicitor General for the Respondent
Nos.1 & 2 and GP for Services=!Il-`\for the Respondent Nos.3 & 4 anc] Sri
C.V.R.Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 6;
WP NO: 13964 OF 2025-.
Between :
Dr Kona Rajendra Kumar, S/o. late Kondala Rao, Aged 53! Occ Assistant
Professor, Department of Mathematics, GITAM School of Science, GITAM
(Deemed to be university), visakh.`apatnam R/o 9-6-39, Opp AU College of
Engineering for Women, SjvajI'...Park road, Sivajipalem, Visakhapatnam-
530017.
...Petitioner -..
AN D .. :.>l:.."
1. Union of India, Rep by its Secretary MinI-Stry Of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission,I Rep by its,Chairman, Bahadurshah
Zafar Marg, New Delhi.-1100.02.
3. State of Andhra 'Pradesh,`` Rep by its Prl'ncipal Secretary to
Government, Higher -Edu?.ation
. .~'.+`> ,'.i
Department, A P Secretariat,
VelagapudI', Amaravati G_.un-fur District.
4. The Commissioner Highe:r,..,of Education, Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108. .`.I.
`+--+ |
5. GITAM (Deemed to be -University), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
25
6. GITAM School of Science, GITAM (Deemed to be University), Rep
. by its principal, GITAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra `P.ra..desh -530045.
..,Respondents
petition under Article 226. of.th.e Constitution of India praying that in
the circumsta'nces stated in the affidavit filed therewith, the High Court may
be pleasecl 'to issue an appropr.iate writ order or direction preferably a Writ
.in,, the , nature of Manda.mus declaring the proceedings No
.GDU/CAO/HF€/GSS/Relieving/961/2025 dated ll.4.2025 issued by the 5th
Responde.nt herein relieving the p'etitioner from his Services aS Assistant
Professor. in the 6th 'Respo.nderlt` School in a stigmatic and in an
unjustifiable manner by introducing a two devised Systems known aS One
Time Correction(OTC) and.. Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
:I: had 10 years of service and have good feedback and credentials without
following established procedure.S and contrary to the PrOCedure'
contemplated under University.`¢.tGrants Commission Act 1986 UGC and
rules and regulations made thereunder and under the provisions Of A P
I Education act declaring the same as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently s.e{ aside the s`ame duly continuing the services of the
petitioner with all consequential .-benefits and attendant benefits akin _to the
provisions of the UGC Act,1956 ar_`d Rules and Regulations made there
under-
IANO: 1 OF2025
Petition under Section 151.. clf CPC is filed praying that in the
circumstances stated in |lhe aft.ida,yit filed in support of the petition, the High
26
court ma\JJ be pleased to suspend the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/961/2025 dated ll.4.2025 issued by the 5th
Respondent hereI-n relieving the petitioner from hl's services as Assistant I
professor in the 6th Respondent school, pendl'ng disposal of wp No.
13964 of 2025, on the file of the, `.Higr-. Court.
The petition comI'ng On for hearI-ng, upon Perusing the Petition and
the affidavit filed in support thereof and the orc!er of the High Court order
dated 29.05.2025, 30.06.2025 a 15.07.2025 made herein and upon
hearing the arguments of sri A. Satya Prasad, .learned senior coIJnSe!,
representing Sri U.D.Jai Bhima Rao, Advocate for the petitioner and sri
pasala ponna Rao, leamed Deputy Solicitor General for the Respondent
Nos.1 & 2 and GP for Services-Ij for the Respondent Nos.3 & 4 and Sri
C.V.R.Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 6;
WP NO: 13965 OF 2025:
Between:
Dr. Boddana Simhachalam, S/o. Nagabhushana Rao, Aged 42 vrs.
/
Occ: Assistant Professor, Department of Mathematics, GITAM School
of sclenCe, GITAM (Deemed to be university), vI-SakhaPatnam R/o Flat
No 309, SVS Pioneersj castle, siva shakti Nagar Road,
Bottavanjpalem, Madhurwada, visakhapatnam.
...Petitioner
AND
1. Union of India, Rep by its,Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman,, Bahadurshah
Zafar Marg, New Delhi -1-10002.
3. State of Andhra Pradesh, Rep by its princI-Pal Secretary to
Government, Higher Ec!ucation Department, A P Secretariat,
Velagapudi, Amaravati, Guntur District.
27
- - 4.I The Commissioner of. Higher Education Ancihra Pradesh, ANR
`Towers, 1st Floor, Prasadampadu Vijayaw'ada, Andhra Pradesh -
521.108. -'j.J=-.-
5. lGITAM (Deemed to be`+University), F3.ep by its Registrar, Gandhi
Nagar, Rushikonda, Visakrfea,patnam, Andhra Pradesh -530045.
.,''6.''GITAM School of Science, GITAM (Deemecl t|o be University), Rep
-by its principal, GITAM `Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pradesh -530045.
...Respondents
I petition under Article 226 -of the Constitution of India is fileC! Praying
. that in'.the'-circumstances stated,-in -.the affidavit filed therewith, the High
court may be pleased to issue .an appropriate writ order or direction
preferabiy`a writ in the nature of-''Mandamus declaring the proceedings No
GDU/CAO/LIF3/GSS/Relieving/969/2025 dated ll.4.2025 issued by the 5th
Resp.ondent herein relieving th'.e,;.,,;I.p.etitioner from his Services aS Assistant
professor in the 6th 'Respon`dent School in a stigmatic and in an
.I 'unjustifiable manner by introducing` a two devisecl systems known as One
I,Time ,I correction(lOTC') and Faculty Development program
I(FDP)/Perf.ormance improvement plan (PIP) even though the petitioner
'` .ha,a ,16 years of service and have.good feedback and Credentials without
following` established procedures and contrary to the procedure
I.I conte.mplate`d under university'G.raf,±s Commission Act 1986 {UGC} and
.,ru.le.s,. and-regulations made the-re.under and under the provisions of A P
.. I-E-du.catio..n-.act declaring the` ,sa.in.e as illegal, arbitrary and particularly
-violativ.e of`Artic!es 14,19(1) (g)`:.and 21 of the Constitution of India and
-co_nsequ.en-fly set aside.the same duly continuing the services of the
-: petitic,ner with all consequential,I,I..`be:.ne fitS and attendant benefits akin tO 'the
I, provisions of the UGC Act,1956 ancI Rules and-Regulations made there
under;
28
IANO:1 OF 2025
Petition under section -,:1'5.rl CPC is filed praying that in the
circumstances stated in the affic!-avit i:jled I-n Support Of the Petition, the High
court may be pleased to suspen-.a the operation of the proceed,-ngs No
GDU/CAO/HR/GSS/Relieving/969/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
Professor in the 6th Respondent school, pending disposal of wp No.
13965 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and
the affidavl-t filed in support thereof and the order of the High Court order
dated 29.05.2025, 30.06.2025 & 15.07.2025 made herein and upon
hearing the arguments of sri A-.:,.Satya Prasad, learned senior counsel,
representing Sri U.D.Jai Bhima Rao, Advocate for the petitioner and sri
Pasala Ponna Rao, learned Deputy Solicitor General for the Respondent
Nos.1 & 2 and GP for Service.s-ll for the Respondent Nos.3 & 4 and Sri
C.V.R.Rudra Prasad, StandI-ng Counsel for the Respondent Nos.5 & 6;
VVP NO: 13966 OF 2025:
Between:
Dr. Akiri Sridhar, S/o. Eswara Rao, Aged 47yrs, Occ: Assistant Professor,
Department of Mathematics, Gi.TAM School of Science, GITAM (Deemed
to be University), visakhapatnam R/o D.No 13-6/3/28,208, Flat No 208,
ChI'nna Mushjriwada, Indrani..,`.Function hall Back side, Pendurthy,
Visakhapatnam-530051.
...Petitioner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commissi9n, Rep by its ChaI'rman, Bahadurshah
Zafar Marg, New Delhi -1,10002.
29
~ ,-3.,State,,of Andhra Pradesh,+`' Rep by its Principal Secretary to:
.Govemment, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati-Gljntur District.
4.-.I I:I.he.Commissioner ot-Edd6ation +iigher Education, Andhra Pradesh,
ANR Towers,1st Floor',I lPrasadampadu Vijayawada, Andhra
Pradesh -521108.
5. G.ITAM (Deemed to be'.University), Rep by its Registrar, Gancihi
I.. N.agar, Rushikonda, Visak-hapatnam, Andhra Pradesh -530045.
6.:,GITAM School of Science,,.`.GITAM (Deemed to be University), Rep
by its principal, GITAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra B.radesh -530045.
-`Responden{s
petition under Article 226 of. the Constitution of India praying that in
..the circumstances stated in the affi.davit filed therewith, the H,'gh Court may
be 'pieased to issue an appropri'at6--,``writ .order or direction' preferably a Writ
in` the nature of Mandamu`s' declaring the proceedings No
GDU/CAO/HR/GSS/F3elieving/967/2025 datecl ll.4.2025 issued by the 5th
.,. R?sponden.I;-.herein relieving the p`etitioner from his services as Assistant
professor ,in the 6th Respondent School in a stigmatic and in an
u.njustifiabie_.manner by introducing. S two devised systems known as One
.Time,., -... Correction(OTC) and , Facul+ly Development progr'am
(FDPyPerfo.I.mance lmprovemer1,t Plan (PIP) even though the petitioner hac!
..1'.2.. yea,rs+:I..of service and have :good feedback and credentials without
followirl`g ;` established procedures`. and contrary to t|he procedure
contenlPlate`.a under University .era.n't,s .Commission Act 1986 (UGC) and
:I.u,les a,nd...r?gulations made there-uncier and under the provisions of A P
Education. act declaring the s-a,m.6 as illegal, arbitrary and particularly
I..
viQlatiVe Of Articles 14,19(1).:-(g) and 21 of the Constitution of India ancI
con.Sequ.len:i.ly Set aside the Same Ciuly COntinuing the Services Of the
?A
_-qu|u
Petitioner With all consequential -benafl'ts and attendant benefits akin to the
PrOVI-SI-OnS Of the UGC Act,1956 :and Rules and Regulations made there
under; . ~: `
IANO: 1 OF 2025: |l.
Petition under section,J`j151 CPC is filed praying that in the
cI'rCumStanCeS Stated in the grounds filed in support of the petition, the
High ColJrt may be pleased to suspend the operation of the proceedings
No GDU/CAO/HR/GSS/Relieving/967/2025 dated ll.4.2025 issued by the
5th Respondent herein reliev.ing the petitioner from his services as
Assistant Professor in the 6th Respondent School, pending disposal of
WP No. 13966 of 2025, on the file of the High Court.
The petition coming on for h.earing, upon perusl-ng the petition and
the affidavit filed in support thereo`f `and the order of the Hl-gh Court order
dated 29.05.2025, 30.06.2025._I-.-.&,15.07.2025-made herein and upon
hearl'ng the arguments of sri' A. Satya Prasad, learned senior counsel,
representing Sri U.D.Jai Bhima-..Rao, Advocate 'for the petitioner and sri
Pasala Ponna Rao, learned Deputy Solicitor General for the Respondent
Nos.1 & 2 and GP for Services-`Il.for the Respondent Nos.3 & 4 and Sri
C.V.R.Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 6, the
Court made the following;
WRIT PETITION NO: 14652 OF.2025:
Between:
Dr. Peddi Phani Bushan Rae., S/o late Peddi Venkata Appa Rao,
aged 52 years, Occ.i:_, Assistant Professor, Department of
Mathematics, GITAM School` of Science, GITAM (Deemed to be
university) visakhapatnam_ R/o. 5-168/2, GF-102, S. V. Gardens,
GoIIala Yendacla,Visakhapatnam -530045
Petitioner
AND
31
I t
1. Union of India, Rep by i,ts..-Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
. `.`
2. University Grants Commission, Rep by its Chairman,Bahadurshah
.`J `.I-
zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep, by its Principal Secretary to
Government, Higher Educa{jion Departinent, A P Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissioner of H`igher Andhra Pradesh, ANR Towers, 1st
Floor,. Prasadampadu Vijayawada, Andhra Pradesh - 521108.
Education
5. GITAM (Deemed to be unj':versity), Rep by its Registrar, Gandhi
.S '.
Nagar, Rushikonda, Visak,hapatnam, Andhra Pradesh -. 530045.
6. GITAM School of Science, GITAM (Deemed to be University), Rep
by its principal, GITAM rlCampus, Gandhi Nagar, Rushikoncla,
Visakhapatnam, An.dhra Pradesh -530045.
Respondents
Petition under Arti.cle 226 of the Constitution of India praying that jn
the circumstances.stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate wri|l order or direction preferably a Writ
in the nature of Mandamus
(a)declaring the proceedings _No GDU /CAO/ HR/ GSS/ Relieving/
963/2025 dated ll.4.2025 issried.`by the 5th Respondent herein relieving
the petitioner from his services as Assistant Professor in the 6th
Respondent School in a stigma{`ic an.d in an unjustifiable manner by
introducing a two devised systems known as one Time Correction('OTC')
and Faculty Development prog+am (FDP)/Performance Improvement plan
(p!p) even though the petitioner has above 16 years (past and present in
5th respondent university) service and has good feedback and credentials,
without following established Procedures, and contrary tO the Procedure
32
contemplated under universityuGrlants Commission Act 1986 (UGC) and
rules and regulations made thereunder and under the provisions of A P
EducatI'On act,, aS illegal, arbitrary^and particularly vl'olatl've of Articles 14,
19(1) (g) and 21 of the Constitution~of India and I
(b)further declare the action of.the 5th Respondent in communicating
a mail dated o3-06-2025 to petitioner where under de'clining to consider
the petitioner's requests sought fo.r the continuation of the petit,ionerls
services vide mal'ls dated 27-04-25 and 28-04-25 as illegal and unfair
(c)consequently set asI-de the Same by reinstating the pet,-tioner I-ntO
service with continuity of servI'CeS along WI-th all consequential benefits akl'n
to the provisions of the UGC Act,,,=1.956 and Rules and Regulations made
there under.
IANO:1 OF 2025
PetI-lion under Sectl-on 151 CPC is fI-led PrayI-ng that I-n the
cI-rCumStanCeS Stated in the grounds filed in support of the petition, the
High Court may be pleased to suspend the operation of the proceedings
No GDU/CAO/HFVGSS/Relieving/963/2025 dated ll.4.2025 issued by the
5th Respondent herein relieving the petitI-Oner from his Services aS
Assistant professor in the 6th Respondent school, pending disposal of WP
14652 of 2025, on the file of the High Court.
The petI-lion COmI-ng On fOrlhearing, upon Perusing the Petition and
the affidavit filed in support .thereof and the High Court order dated
19.06.2025, 30.06.2025 & 15.07..2025made herein and upon hearing the
arguments of SRI U D JAI BHIMA RAO, Advocate for the petitioner, SRI
PASALA PONNARAO, Deputy Soil-CitOr General of India for Respondent
Nos.1&2, learned GP FOR SERVICES-ll for the Respondent Nos.3&4 and
Sri C.V.R. Rudra Prasad, AdvocateJfOr the Respondent Nos.5 & 6.
WRIT PETITION NO: 14654 OF 2025
33
Between:
Dr. Biswajit Rath, S/o late Bimbadhara Rao, aged 45 years, Occ:
I Assistant Professor, Depar{in6ht of Mathematics, GITAM Sc_hool of
science, GITAM (Deemed``t6 be university) visakhapatnam R/o.
Flat-402, Sujatha Heights, P..I.^M.'|Palem, .Visakhapatnam -530042
Petitioner
-AND
1,.. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2.. University Grants Commi.s.si'on,. Rep by its Chairman,Bahadurshah
Zafar Marg, New Delhi -1100.02.
I,3. State of Andhra Pradesh,-,.'' Rep by its Principal Secretary to
Government, Higher Eddcation Department, A P Secretariat,
velagapudi, Amaravati Guntur District.
4. ,The| Commissioner of High4'er Education, Andhra Pradesh, ANR
..Towers, 1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108. ..-/`
5. GiTAM (Deemed to be -UniversI-ty), Rep by its Regist'rar, Gandhi
Nagar, Rushikonda, Visakhabatnam, Andhra Pradesh -530045.
. 6, GITAM School of Science, GITAM (Deemed to be University), Rep
by its principal, GITAM `Cainpus, Gandhi Nagar, Rushikonda,
visakhapatnam, Andhra f;`radesh -530045.
Respondents
34
petition under Article 226 of` the Constitution of lndI-a I-S filed Praying
that in the cI'rCumStanCeS State.d in`the affidavit filed therewith, the Hl-gh
Court may be pleased to issue an appropriate writ order or direction
Preferably a Wrl'{ in the nature of Mandamus declaring the proceedings No.
GDU/CAO/HR/GSS/Relieving/970/2025 dated ll.4.2025 issued by the 5th
Respondent herein rell'eving the petitioner .from his services as Assistant
Professolr jn the 6th Respon-dent School in a .stI-gmatiC and in an
unjustifiable manner by introducing a two devised systems known as one
Time Correction(OTC) and Faculty Development program
(FDP)/Performance Improvement p`Ian (PIP) even though the petitioner
had above 9 years service and have good feedback and credentials
without followin.g established proQed.ureS and COntrary tO the Procedure
contemplated uncler university` Grants Comm,-ssion Act 1986 (UGC) and
rules and regulations made .thereLmder and under the provisions of A P
EducatI'On act declaring the same as illegal, arbitrary and particularly
violative of Articles 14,I 19(1) (g`) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with all consequential benefits akin to the provisions of the UGC
Act,1956 and Rules and Regulations made there under.
IANO:1 OF 2025
Petition under section 15,1 CPC is filed praying that in the
circumstances stated in the affI-C!,aV!-I filed in Support Of the Petition, the High
Court may be pleased to suspend the operation of the pr`oceedings No
GDU/CAO/HR/GSS/Relieving/970/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant`
Professor in the 6th Respondent school, pending disposal of wp 14654 of
2025, on the file of the High Court.I
35
The petition coming on far hearI-ng, upon PeruSI'ng the Petition and
the'.affid.avit filed in support ''thereof and the High Court order dated
19.06.2025, 30.06.2025 & 15.07.,2o25 made herein and upon hearing the
arguments of sri A. Satya 'Prasad, representing Sri U D JAI BHIMA RAO
Advocate for the Petitioner, Sri Pasala Ponna Rao, Deputy Solicitor
General of India for the Respondent Nos.1 & 2; GP FOR SERVICES-II for
` the Respondent Nos.3 & 4; Sri C.V.--R. Rudra Prasad, Standing Counsel for
the Respondent Nos.5 & 6 and the Court made the following.
ORDER:
At the request of-lea;ried~counsel for the Petitioner(s)I Post these cases on 12.08.2025. I...
Interim orders granted.+on`.the earlier occasion shall stand extended for a f~urther period df four (4) weeks.
SD/- `K.SRINIVASA RAJU I I.-!., .I..
//TRUE COPY// SEeTIOr\ OFFICE[ For Tog
1. One CC to Sri U D JAi BHIMA RAO Advocate [OPUC]
2. On'e'CC to sri pASAL'A PONNA -RAO, DEPUTY SOLICITOF{ GENERAL [OPUC] I,J., I-3,-TwoICCs to GP FOR SERVICES-Il, High Court of Andhra Pradesh ' ?_`S :a [ouT] ``-,I 4. The Section Officer, Postir,g Section, High Court of AP i
5. 'tOne spare copy * `.\ 36 HIGH COURT VN,J DATED: 29/07/2025 POST THESE CASES ON 12.o8-.2025 W.P. Mos.12179, 12245J 12246, 12247, 12248, 12249J 12250, 12264, 12271] 12274,12276,13964,13965-,13966,14652 and 14654 of 2025 INTERIM ORDER EXTENDED