Dr.K.Venkateswara Prasad vs The State Of Andhra Pradesh, on 11 December, 2020

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Andhra Pradesh High Court - Amravati

Dr.K.Venkateswara Prasad vs The State Of Andhra Pradesh, on 11 December, 2020

Bench: R Raghunandan Rao

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)

FRIDAY, THE ELEVENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY

:PRESENT:

THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

 

WRIT PETITION NO: 23549 OF 2020

Between:
Dr.K.Venkateswara Prasad, S/o. Venkata Narayana, Age 46 years, Working as
Assistant Professor, Department of History and Archaeology, Acharya Nagarjuna
University, Guntur, Guntur District
...Petitioner
AND

4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Higher Education
(U.E.) Dept A.P.Secretariat, Velagapudi,Amaravathi, Guntur District.
2. Acharya Nagarjuna University, rep. by its Registrar, Nagarjuna Nagar, Guntur
District.
...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 a Writ, Order or direction more in the nature of Mandamus declaring the action of
the respondent University in selectively issuing Memo for renewal of services for the
academic year 2020-21 vide Memo No.ANU/Estt-TS/Contract Faculty/ Renewal of
Services /2020 dt.17.11.2020 only to the petitioner selectively and not resorting to such
practice in respect of 116 Teaching Faculty who are also similarly appointed and taking
steps to discontinue the services of the petitioner inspite of submitting willingness by the
petitioner to work as Assistant Professor in the Department of History and Archaeology,
inspite of extension of the period by the Executive Council in its Meeting dt.30.10.2020
till 31.10.2021 as illegal arbitrary and violation of Article 14, 16, 21 and 300(A) of the
Constitution of India and consequently declare that the petitioner is entitled for
continuing in the services iri the University in the interests of justice.

iA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to issue Interim
Direction directing the respondents to forthwith continue the petitioner in services as
Assistant Professor in the Department of History and Archaeology, pending disposal of
WP 23549 of 2020, 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 upon hearing the arguments of Sri P.V.Ramana, Advocate
for the Petitioner and GP for Higher Education for the Respondent No.1 and Sri
K.Rambabi, Standing Counsel for the Respondent No.2, the Court made the following.
ORDER:

"Sri K.Rambabu, learned standing counsel for respondent No.2 submits that he has uploaded the counter today. Post on 18.12.2020 in the Motion List. The petitioner shall be permitted to continue in service for two weeks. a No.2."

To, N Sonne Print the name of Sri K.Rambabu, learned standing counsel for respondent Sd/- M. SURYANADHA REDD) ASSISTANT REGISTRAR ITTRUE COPY// For ASSISTANT REGISTRAR _ The Principal Secretary, Higher Education (U.E.) Dept A.P.Secretariat,

-Velagapudi, Amaravathi, Guntur District, State of Andhra Pradesh. The Registrar, Acharya Nagarjuna University, Nagarjuna Nagar, Guntur District. (Addresses 1 & 2 by RPAD) One CC to Sri. P.V.Ramana, Advocate [OPUC] Two CCs to GP for High Education, High Court of Andhra Pradesh. [OUT] One CC to Sri K.Rambabu, Standing Counsel [OUT] One spare copy we oe _~ HIGH COURT RRRJ DATED:11/12/2020 NOTE: POST ON 18-12-2020 IN THE MOTION LIST ORDER WP.No.23549 of 2020 ¥ 1 a pe INTERIM DIRECTION \z vi "ELe rb roe

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Andhra Pradesh High Court - Amravati