Andhra Pradesh High Court - Amravati
C.H. K. Sailaja vs The State Of Andhra Pradesh on 29 January, 2026
APHC010092242024
IN THE HIGH COURT OF ANDHRA
PRADESH
[3460]
AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY,THE TWENTY NINETH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 4913/2024
Between:
1. C.H. K. SAILAJA,, W/O. P. SUDHAKAR, AGED ABOUT 61
YEARS, OCC. WORKING AS PRINCIPAL MAHATMA
JYOTHIBA PHULE ANDHRA PRADESH BACKWARD
CLASS WELFARE RESIDENTIAL
SCHOOL,NARSAPURAM, NARSAPURAM MANDAL,
WEST GODAVARI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, NARSAPURAM, WEST
2
GODAVARI DISTRICT. REP. BY ITS SECRETARY
4. THE MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARERESIDENTIALGIRLS
SCHOOL, NARSAPURAM, WEST GODAVARI DISTRICT.
...RESPONDENT(S):
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 toto declare the Memo issued by the
1st respondent circular Memo No. HR-IV, dt.23.09.2022 is illegal,
arbitrary, unconstitutional and violation of Article 14 of the
Constitution of India and set aside the same and consequently
direct the respondents to continue the pertitioner as Principal in
the 4th respondent school as per G.O.Ms.No. 15, dated
31.01.2022 and pass
IA NO: 1 OF 2024
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 pleased to direct the
respondents to continue the petitioner as Principal in the 4th
respondent school Pursuant to G.O.Ms. No. 15 dated 31-01-
2022 by suspending the circular Memo No. 1813129/FINO1-HR-
212/2022-HR- IV dt.23.09.2022 issued by the 1st respondent
and, pending disposal of the Writ petition before this
Hon‟bleCourt and pass
IA NO: 2 OF 2024
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 pleased to permit me to
amend the prayer in the writ petition as follows "to declare the
memo issued by the 1st respondent circular Memo No. HR-IV
dt. 23.09.2022 is illegal, arbitrary, unconstitutional and violation
of Article 14 of Constitution of India and set aside the same and
3
consequently direct the respondents to continue the petitioner as
Principal in the 4th respondent school as per G.O. Ms. No. 15
dated 31-01-2022" in the place of declare the memo issued by
the 1st respondent vide circular Memo No. HR-IV dt. 23.09.2022
to the extent of paragraph 6 is illegal, arbitrary, unconstitutional
and violation of Article 14 of Constitution of India and set aside
the same and consequently direct the respondents to continue
the petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 prayer portion and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 9623/2024
Between:
1. G.VASUDEVA RAO, S/O. JAGANNADHA RAO,
AGED ABOUT 60 YEARS, OCC WORKING AS
PRINCIPAL MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COLLEGE,
AMUDALAVALASA, SRIKAKULAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR IV-FR AND LR) VELAGAPUDI,
4
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, NARSAPURAM, WEST
GODAVARI DISTRICT. REP. BY ITS SECRETARY
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH, BACKWARD CLASS WELFARE
RESIDENTIAL GIRLS SCHOOL AND JUNIOR
COLLEGE, AMUDALAVALASA, SRIKAKULAM
DISTRICT
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction especially one in the nature of Writ of
Mandamus to declare the memo issued by the 1st
respondent vide circular Memo No. HR-IV dt. 23.09.2022 is
illegal. arbitrary, unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O.Ms. No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 pleased to direct
the respondents to continue the petitioner as Principal in the
4th respondent school Pursuant to G.O.Ms. No. 15 dated
5
31-01-2022 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022 issued
by the 1st respondent, pending disposal of the Writ petition
before this Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 12846/2024
Between:
1. KORADA NARAYANA RAO, S/O. K. SIMHACHALAM,
AGED ABOUT 60 YEARS, OCC WORKING AS
PRINCIPAL AT MAHATMA JYOTHIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COLLEGE,
KOTA, NELLORE, NELLORE DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, , REP. BY ITS SPECIAL CHIEF
SECRETARY, DEPARTMENT OF FINANCE (HR IV-
FR AND LR) VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
6
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION S, REP. BY ITS
SECRETARY THE MAHATMA JYOTHIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COLLEGE,
KOTA, NELLORE DISTRICT.
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COLL, KOTA,
NELLORE DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction especially one in the nature of Writ of
Mandamus to declare the memo issued by the 1ST
respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary. unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4TH respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 Pleased to direct
the respondents to continue the petitioner as Principal in the
4TH respondent school Pursuant to G.O.Ms. No. 15 dated
31-01-2022 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022 issued
by the 1st respondent and, pending disposal of the Writ
petition before this Hon‟ble Court and pass
7
IA NO: 1 OF 2025
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 pleased to vacate
the Interim Order passed in W.P No. 12846 of 2024, Dt.25-
06-2024 and to pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. ANITHA MESA (SC FOR APREIS TW SW BC)
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 12684/2024
Between:
1. P V RAMANAMMA, W/O. R. POLA RAJU, AGED
ABOUT 60 YEARS, OCC WORKING AS PRINCIPAL
MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
GIRLS SCHOOL, GANTYADA, VIZIANAGARAM,
VIZIANAGARAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
8
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
GIRLS SCHOOL, GANTYADA, VIZIANAGARAM
DISTRICT. REP. BY ITS SECRETARY
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL GIRLS SCHOOL, GANTYADA,
VIZIANAGARAM DISTRICT
...RESPONDENT(S):
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 tomay be pleased
to issue Writ, or Direction especially one in the nature of
Writ of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 and pass such
IA NO: 1 OF 2024
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 may be pleased to
direct the respondents to continue the petitioner as
Principal in the 4th respondent school Pursuant to G.O.Ms.
No. 15 dated 31-01-2022 by suspending the circular Memo
No. 1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022
issued by the 1strespondent and, pending disposal of the
Writ petition before this Hon‟ble Court and pass such
9
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 12857/2024
Between:
1. K VIDYADHAR, S/O. RAJA RATNAM, AGED ABOUT
60 YEARS, OCC WORKING AS PRINCIPAL AT
MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL GIRLS, PALASA, SRIKAKULAM,
SRIKAKULAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY, DEPARTMENT OF FINANCE (HR IV-
FR AND LR) VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE, ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION SOCIETY, REP. BY
ITS SECRETARY
10
4. THE MAHATMA JYOTHIBA PHULE, ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL GIRLS, PALASA,
SRIKAKULAM DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction especially one in the nature of Writ of
Mandamus to declare the memo issued by the 1 st
respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary, unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O.Ms No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 pleased to direct
the respondents to continue the petitioner as Principal in the
4th respondent school Pursuant to G.O.Ms. No. 15 dated
31-01-2022 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022 issued
by the 1st respondent and, pending disposal of the Writ
petition before this Honourable Court and pass
IA NO: 1 OF 2025
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 pleased to vacate
the Interim Order dt.25.06.2024 passed in W.P.No. 12857 of
2024 and pass
11
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 16467/2024
Between:
1. D. VENKATESWARA PRASAD,, S/O P RAMAIAH,
AGED ABOUT 60 YEARS, OCC WORKING AS
PRINCIPAL AT MAHATMA JYOTHIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL BOYS, VINUKONDA,
PALNADU DISTRICT (ERSTWHILE GUNTUR
DISTRICT), A.P.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS, WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION SOCIETY, REP. BY
12
ITS SECRETARY
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL BOYS, VINUKONDA,
PALNADU DISTRICT (ERSTWHILE GUNTUR
DISTRICT)
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary, unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 pleased to direct the
respondents to continue the petitioner as Principal in the 4th
respondent school Pursuant to G.O.Ms. No. 15 dated 31-
01-2U22 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022 issued
by the 1st respondent and, pending disposal of the Writ
petition before this Hon‟ble Court and pass
IA NO: 1 OF 2025
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 may be pleased to
13
vacate the Interim Order dt.31.07.2024 passed in W.P.No.
16467 of 2024 and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 18280/2024
Between:
1. B FLORAMMA, W/O S.D. VIJAYA RAO, AGED
ABOUT 60 YEARS, OCC WORKING AS PRINCIPAL
(FAC) AT MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND COLLEGE (GIRLS)
NERAWADA, PANYAM, NANDYAL DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR-IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
14
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LANE, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU, BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH, BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND COLLEGE (GIRLS)
NERAWADA, PANYAM,NANDYAL DISTRICT.
...RESPONDENT(S):
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 tomay be pleased
to issue Writ, or Direction more particularly one in the
nature of Writ of Mandamus to declare the memo issued by
the respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal (FAC) in the 4th respondent school
and college as per G.O. Ms. No. 15 dated 31-01-2022 and
pass such
IA NO: 1 OF 2024
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 may be pleased to
direct the respondents to continue the petitioner as Principal
(FAC) in the 4th respondent school and college pursuant to
G.O.Ms. No. 15 dated 31-01-2022 by suspending the
circular Memo No.l813129/FINOl-HR-212/2022-HR- IV
dt.23.09.2022 issued by the T' respondent and, pending
disposal of the Writ petition before this Hon‟ble Court and
pass such
15
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. ANITHA MESA (SC FOR APREIS TW SW BC)
2. GP FOR SERVICES I
3. GP FOR SOCIAL WELFARE
WRIT PETITION NO: 18891/2024
Between:
1. K VENKATA RAMAKRISHNA RAO, S/O.LATE
K.GOPALA RAO, AGED ABOUT 60 YEARS, OCC
WORKING AS PRINCIPAL AT MAHATMA JYOTHIBA
PHULE ANDHRA PRADESH BACKWARD CLASS
WELFARE RESIDENTIAL SCHOOL (BOYS) AT
KARAPA, KAKINADA, EAST GODAVARI DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY, DEPARTMENT OF FINANCE (HR IV-
FR AND LR) VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE, ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION SOCIETY, REP. BY
ITS SECRETARY, PLOT NO.9, 4TH LINE,
16
UMASHANKAR NAGAR, KANURU, VIJAYAWADA,
KRISHNA DISTRICT.
4. THE MAHATMA JYOTHIBA PHULE, ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL (BOYS) AT KARAPA,
KAKINADA EAST GODAVARI DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction especially one in the nature of Writ of
Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary. unconstitutional and violation of Article 14 of
Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 pleased to direct the
respondents to continue the petitioner as Principal in the 4th
respondent school Pursuant to G.O.Ms. No. 15 dated 31-
01-2022 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022 issued
by the 1st respondent and, pending disposal of the Writ
petition before this Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
17
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 26707/2024
Between:
1. DADI ESWARA RAO, S/O.APPARAO, AGED ABOUT
60 YEARS, OCC WORKING AS PRINCIPAL, AT
MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL, PALAKOLLU, WEST GODAVARI DISTRIC
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP, BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR-IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT. MAHATMA JYOTIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL INSTITUTION SOCIETY
(MJPAPBCREIS), PLOT NO.9, 4TH LANE,
UMASHANKAR NAGAR, CHALASANI NAGAR,
KANURU, BANDI, VIJAYAWADA, ANDHRA
PRADESH - 520 007. REP. BY ITS SECRETARY
3. MAHATMA JYOTIBA PHULE, ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LANE, UMASHANKAR NAGAR,
18
CHALASANI NAGAR, KANURU, BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY
4. MAHATMA JYOTHIBA PHULE, ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL, PALAKOLLU, WEST GODAVARI
DISTRICT
...RESPONDENT(S):
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 tomay be pleased
to issue Writ, or Direction more particularly one in the
nature of Writ of Mandamus to declare the memo issued by
the respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitraiy, unconstitutional and violation of Article 14
of Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 and pass such other or
further orders as this Honorable court may deem fit and
proper in the circumstances of the case.
IA NO: 1 OF 2024
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 may be pleased to
direct the respondents to continue the petitioner as
Principal in the 4* respondent school pursuant to G.O.Ms.
No. 15 dated 31-01-2022 by suspending the circular Memo
No.l813129/FIN01- HR-212/2022-HR- IV dt.23.09.2022
issued by the 1st respondent and, pending disposal of the
Writ petition before this Hon‟ble Court and pass such
Counsel for the Petitioner:
19
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 29225/2024
Between:
1. V MOHAN RAO, S/O.V.GANAPATHI, AGED ABOUT
60 YEARS, OCC. WORKING AS JUNIOR LECTURER
IN ENGLISH, AT MAHATMA JYOTHIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL, NELLIMARLA,
VIZIANAGARAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR-IV-FR AND LR) VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATHI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, (MJPAPBCREIS) PLOT
NO.9, 4TH LANE, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU, BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
20
BY ITS SECRETARY
4. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL, NELLIMARLA, VIZIANAGARAM
DISTRICT, REP. BY ITS PRINCIPA
...RESPONDENT(S):
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 tomay be pleased
to issue Writ or Direction more particularly one in the nature
of Writ of Mandamus to declare the memo issued by the
1st respondent circular Memo No. HR-IV dt. 23.09.2022 is
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Junior Lecturer in the 4th respondent school as
per G.O. Ms. No. 15 dated 31-01-2022 and pass
IA NO: 1 OF 2024
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 may be pieased to
direct the respondents to continue the petitioner as Junior
Lecturer in the 4th respondent school pursuant to G.O.Ms.
No. 15 dated 31-01-2022 by suspending the circular Memo
No.1813129/FINO1-HR-212/2022-HR- IV dt.23.09.2022
issued by the 1st respondent, pending disposal of the Writ
petition before this Hon‟bie Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
21
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 7541/2025
Between:
1. Y. T. SAMUEL RAJ, , S/O YJ. PRASANNA RAO,
AGED ABOUT 60 YEARS, OCC WORKING AS
PRINCIPAL AT MAHATMA JYOTHIBA PHULE
ANDHRA PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL, AMALAPURAM, EAST
GODAVARI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
22
SCHOOL FOR BOYS, AMALAPURAM, EAST
GODAVARI DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No HR-IV dt. 23.09.2022 is
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 with ail regular benefits
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Principal in the 4th
respondent school pursuant to G.O.Ms.No.15 dated 31-01-
2022 by suspending the circular Memo No.1813129/ FIN01-
HR-212/2022-HR-IV dated 23.09. 2022 issued by the 1st
respondent, pending disposal of the Writ petition before this
Hon'ble Court
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
23
WRIT PETITION NO: 8203/2025
Between:
1. PATTAN KHADER BASHA, S/O PATTAN
AZEEZKHAN, AGED ABOUT 60 YEARS, OCC
WORKING AS JUNIOR ASSISTANT AT MAHATMA
JYOTHIBA PHULE ANDHRA PRADESH BACKWARD
CLASS WELFARE RESIDENTIAL SCHOOL AND
JUNIOR COLLEGE, KOTA, NELLORE, NELLORE
DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR FV-FR LR) VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION SO, REP. BY ITS
SECRETARY. L.
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COLL, KOTA,
NELLORE DISTRICT, REP. BY ITS PRINCIPA
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India
praying that in the circumstances stated in the affidavit filed
24
therewith, the High Court may be pleased topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the
respondent circular Memo No. HR-IV dated 23.09.2022 is
illegal, arbitrary and violation of Article 14, 16 19, and set
aside the same and consequently direct the respondents to
continue the petitioner as Junior Assistant in the 4th
respondent school as per G.O. Ms. No. 15 dated
31.01.2022 and pass
IA NO: 1 OF 2025
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 pleased direct the
respondents to continue the petitioner as Junior Assistant in
the 4th respondent, school Pursuant to G.O.Ms. No. 15
dated: 31.01.2022 by suspending the circular Memo No.
1813129/FIN01-HR-212/2022-HR- IV dated 23.09.2022
issued by the 1st respondent pending disposal of the above
Writ Petition and pass
IA NO: 2 OF 2025
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 may be pleased to
vacate the Interim Orders , Dt.28-03-2025 passed in W.P.
No. 8203 of 2025, and to pass
Counsel for the Petitioner:
1. K SRINIVAS
Counsel for the Respondent(S):
1. ANITHA MESA (SC FOR APREIS TW SW BC)
2. GP FOR SERVICES II
25
WRIT PETITION NO: 14088/2025
Between:
1. YADAM NAGAMALLESWARA RAO,
S/O.VENKATESWARLU, AGED ABOUT 60 YEARS,
OCC WORKING AS PRINCIPAL AT MAHATMA
JYOTHIBA PHULE ANDHRA PRADESH BACKWARD
CLASS WELFARE RESIDENTIAL SCHOOL AND
JUNIOR COLLEGE (B), NIZAMPATNAM, GUNTUR
DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY DEPARTMENT OF FINANCE HR-IV FR
AND LR, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI,
AMARAVATI,GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL AND COLLEGE (B) NIZAMPATNAM,
GUNTUR DISTRICT.
26
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 and
consequential proceedings vide Rc.No.679/A1/2023-01
dt.20.05.2025 issued by the 3rd respondent is as illegal,
arbitrary, unconstitutional and violation of Article 14 of
Constitution of India and set-aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 with all regular benefits
and pass
IA NO: 1 OF 2025
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 pleased to direct
the respondents to continue the petitioner as Principal in the
4th respondent school pursuant to G.O.Ms. No. 15 dated
31-01-2022 by suspending the circular Memo No.1813129/
FINO1-HR-212/2022-HR-IV dated 23.09.2022 issued by the
1st respondent and as well as the proceedings
Rc.No.679/A1/2023-01 dt.20.05.2025 issued by the 3rd
respondent, pending disposal of the Writ petition before this
Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
27
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 14089/2025
Between:
1. GOKEDA RAMAKRISHNA, S/O. G.SIMHACHALAM,
AGED ABOUT 60 YEARS, OCC WORKING AS
SENIOR ASSISTANT IN MAHATMA JYOTHIBA
PHULE ANDHRA PRADESH BACKWARD CLASS
WELFARE RESIDENTIAL SCHOOL AND JUNIOR
COLLEGE (GIRLS), THANAM, VISAKHAPATNAM
DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY DEPARTMENT OF FINANCE HR-IV FR
AND LR VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
28
SCHOOL AND COLLEGE (GIRLS) THANAM,
VISAKHAPATNAM DISTRICT, REP. BY ITS
PRINCIPAL
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the circular Memo No. HR-IV dt.
23.09.2022 issued by the 1st respondent consequential
proceedings vide Rc.223/A2/2023-1 dt. 12.05.2025 issued
by the 3rd respondent is as illegal, arbitrary,
unconstitutional and violation of Article 14 of Constitution of
India and set-aside the same and consequently direct the
respondents to continue the petitioner as Senior Assistant in
the 4th respondent school and Junior College (Girls) as per
G.O. Ms. No. 15 dated 31 - 01-2022 with all regular benefits
and pass
IA NO: 1 OF 2025
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 pleased to direct
the respondents to continue the petitioner as Senior
Assistant in the 4th respondent school & Junior College
(Girls) pursuant to G.O.Ms. No. 15 dated 31-01-2022 by
suspending the circular Memo No. 1813129/ FIN01-HR-
212/2022-HR-IV dated 23.09.2022 issued by the 1st
respondent and as well as the proceedings
Rc.223/A2/2023-1 dt. 12.05.2025 issued by the 3rd
respondent, pending disposal of the Writ petition before this
Hon‟ble Court and pass
Counsel for the Petitioner:
29
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 14714/2025
Between:
1. K B BHOGALINGESWARA RAO, S/O
MALALAKSHMINAIDU (LATE) AGED 60 YEARS
OCC WORKING AS PRINCIPAL AT MAHATMA
JYOTHIBA PHULE SCHOOL AND JUNIOR
COLLEGE(GIRLS) NELLIMARLA VISAKAPATNAM
DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAI CHIEF
SECRETARY DEPARTMENT OF FINANCE HR-IV FR
AND LR VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9,4TH LAND, UMASHANKAR NAGAR
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
30
BY ITS SECRETARY.
4. MAHATMA JVOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL AND JUNIOR COLLEGE (B) SCHOOL
AND JUNIOR COLLEGE, NELLIMARLA
VISAKAPATNAM DISTRICT
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set- aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school/ college
as per G.O. Ms. No. 15 dated 31-01-2022 with all regular
benefits and pass
IA NO: 1 OF 2025
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 Pleased to direct
the respondents to continue the petitioner as Principal in the
4th respondent school pursuant to G.O.Ms. No. 15 dated
31-01-2022 by suspending the circular Memo No. 1813129/
FINOI-HR-212/2022-HR-IV dated 23.09.2022 issued by the
1®* respondent pending disposal of the Writ petition before
this Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
31
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 14735/2025
Between:
1. K VEERA RAVI, S/O MUNUSWAMY, AGED 60
YEARS OCC WORKING AS GRADE I PRINCIPAL AT
MAHATMA JYOTHIBA PHULE .SCHOOL JUNIOR
COLLEGE MOPIDEVI KRISHNA DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY DEPARTMENT OF FINANCE HR-IV FR
AND LR VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, (MJPAPBCREIS), PLOT
NO.9, LAND, UMASHANKAR NAGAR CHALASANI
NAGAR, KANURU BANDI, VIJAYAWADA, ANDHRA
PRADESH - 520 007. REP. BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL JUNIOR COLLEGE, MOPIDEVI, KRISHNA
32
DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1ST
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set- aside the same and
consequently direct the respondents to continue the
petitioner as Grade I Principal in the 4TH respondent
school/ college as per G.O. Ms. No. 15 dated 31-01-2022
with all regular benefits and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Grade I Principal
in the 4TH respondent school AND college pursuant to
G.O.Ms. No. 15 dated 31-01-2022 by suspending the
circular Memo NO.1813129/FINO1-HR-212/2022-HR-IV
dated 23.09.2022 issued by the 1ST respondent pending
disposal of the Writ petition before this Hon‟ble Court and
pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
33
3. GP FOR SERVICES II
WRIT PETITION NO: 15057/2025
Between:
1. Y SOMASEKHAR, S/O Y. MUNIRATNAM, AGED
ABOUT 60 YEARS, OCC WORKING AS PRINCIPAL
AT MAHATMA JYOTHIBA PHULE SCHOOL (GIRLS)
KALIKIRI, CHITTOOR DISTRIC
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
DY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL (GIRLS) KALIKIRI, CHITTOOR DISTRICT
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India
praying that in the circumstances stated in the affidavit filed
34
therewith, the High Court may be pleased toPleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the TH respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 with all regular benefits
and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Principal in the
4TH respondent school pursuant to G.O.Ms. No. 15 dated
31-01-2022 by suspending the circular Memo No. 1813129/
FIN01-HR-212/2022-HR-IV dated 23.09.2022 issued by the
1ST respondent pending disposal of the Writ petition before
this Hon‟ble Court and pass
IA NO: 2 OF 2025
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 may be pleased to
vacate the Interim Orders , Dt.24-06-2025 passed in W.P.
No. 15057 of 2025, and to pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. ANITHA MESA (SC FOR APREIS TW SW BC)
35
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 15072/2025
Between:
1. K SYAMALA, W/O WILLIANN PAUL, AGED 60
YEARS OCC. WORKING AS PHYSICAL DIRECTOR
AT MAHATMA JYOTHIBA PHULE .SCHOOL AND
JUNIOR COLLEGE MOPIDEVI KRISHNA DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL AND JUNIOR COLLEGE MOPIDEVI,
KRISHNA DISTRICT. REP.BY ITS PRINCIPAL
36
...RESPONDENT(S):
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 toPleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set- aside the same and
consequently direct the respondents to continue the
petitioner as Physical Director in the 4th respondent school/
Junior college as per G.O. Ms. No. 15 dated 31-01-2022
with all regular benefits and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Physical Director
in the 4th respondent school & Junior college pursuant to
G.O.Ms. No. 15 dated 31-01-2022 by suspending the
circular Memo No. 1813129/FIN01-HR-212/2022-HR-IV
dated 23.09.2022 issued by the 1st respondent pending
disposal of the Writ petition before this Hon‟ble Court and
pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. RAVI KUMAR PONAKAMPALLI
2. GP FOR SERVICES I
3. GP FOR SERVICES II
37
WRIT PETITION NO: 15560/2025
Between:
1. GUJJALA NARASAMMA, W/O S. ANJINEYULU,
AGED ABOUT 60 YEARS, OCC WORKING AS
RECORD ASSISTANT AT MAHATMA JYOTHIBA
PHULE ANDHRA PRADESH BACKWARD CLASS
WELFARE RESIDENTIAL SCHOOL AND JUNIOR
COLLEGE (BOYS), LEPAKSHI, ANANTAPUR NOW
SRI SATYA SAI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY, DEPARTMENT OF
FINANCE (HR FV-FR AND LR), VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTHIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
EDUCATIONAL INSTITUTION SO, , VIJAYAWADA,
KRISHNA DISTRICT, REP. BY ITS SECRETARY.
4. THE MAHATMA JYOTHIBA PHULE ANDHRA
PRADESH BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL AND JUNIOR COL,
LEPAKSHI, ANANTAPUR NOW SRI SATYA SAI
DISTRICT, REP. BY ITS PRINCIPAL.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India
38
praying that in the circumstances stated in the affidavit filed
therewith, the High Court may be pleased topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. 1813129/FINO1-HR-
212/2022-HR- IV dated 23.09.2022 is illegal, arbitrary and
violation of Article 14, 16 and 19, and set aside the same
and consequently direct the respondents to continue the
petitioner as Record Assistant in the 4th respondent school
as per G.O. Ms. No. 15 dated 31.01.2022 and pass
IA NO: 1 OF 2025
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 pleased direct the
respondents to continue the petitioner as Record Assistant
in the 4th respondent school Pursuant to G.O.Ms. No. 15
dated: 31.01.2022 by suspending the circular Memo No.
1813129/FINO1-HR-212/2022-HR- IV dated: 23.09.2022
issued by the 1st respondent pending disposal of the above
Writ Petition and pas
Counsel for the Petitioner:
1. K SRINIVAS
Counsel for the Respondent(S):
1. ANITHA MESA (SC FOR APREIS TW SW BC)
2. GP FOR SERVICES I
3. GP FOR SERVICES II
WRIT PETITION NO: 16062/2025
Between:
1. REEMALA SANKRUMAYYA, AGED 60 YEARS OCC
WORKING AS RECORD ASSISTANT AT MAHATMA
39
JYOTHIBA PHULE BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL (GIRLS) TEKKALI,
SRIKAKULAM DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL GIRLS, TEKKALI, SRIKAKULAM DISTRICT
REP.BY ITS PRINCIPAL
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
40
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India and set- aside the same and
consequently direct the respondents to continue the
petitioner as Record Assistant in the 4th respondent school
as per G.O. Ms. No. 15 dated 31-01-2022 with all regular
benefits and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Record Assistant
in the 4th respondent school pursuant to G.O.Ms. No. 15
dated 31-01-2022 by suspending the circular Memo
No.1813129/ FINO1-HR-212/2022-HR-IV dated 23.09.2022
issued by the 1st respondent pending disposal of the Writ
petition before this Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
WRIT PETITION NO: 25274/2025
Between:
1. V CH RAMA RAO, S/O.POLAIAH, AGED ABOUT 60
YEARS, OCC WORKING AS JUNIOR ASSISTANT
AT MAHATMA JYOTHIBA PHULE SCHOOL (BOYS)
SIMHACHALAM, VIZIANAGARAMI DISTRICT.
...PETITIONER
AND
41
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL BOYS
SCHOOL-CUM- JUNIOR COLLEGE SIMHACHALAM,
VISAKHAPATNAM REP. BY ITS PRINCIPAL
...RESPONDENT(S):
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 tomay be pleased
to issue Writ, or Direction more particularly one in the
nature of Writ of Mandamus to declare the memo issued by
the 1st respondent circular Memo No. HR-IV dt.
23.09.2022 is as illegal, arbitrary, unconstitutional and
violation of Article 14 of Constitution of India and set- aside
the same and consequently direct the respondents to
continue the petitioner as Junior Assistant in the 4th
respondent school-cum-Junior College as per G.O. Ms. No.
15 dated 31-01-2022 with all regular benefits and pass such
IA NO: 1 OF 2025
42
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 may be pleased to
direct the respondents to continue the petitioner as Junior
Assistant in the 4 respondent school-cum-Junior College
pursuant to G.O.IVIs. No. 15 dated 31- 01-2022 by
suspending the circular Memo No. 1813129/ FIN01-HR-
212/2022-HR-IV dated 23.09.2022 issued by the 1st
respondent pending disposal of the Writ petition before this
Hon‟ble Court and pass such
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SOCIAL WELFARE
2. GP FOR FINANCE PLANNING
WRIT PETITION NO: 25348/2025
Between:
1. BJAWAHAR,, S/O.B.SUBBA RAO, AGED ABOUT 60
YEARS, OCC- WORKING AS PRINCIPAL AT
MAHATMA JYOTHIBA PHULE SCHOOL (GIRLS)
SRISAILAM, KURNOOL DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
43
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL(GIRLS) SRISAILAM, KURNOOL DISTRICT
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt. 23.09.2022 is as
illegal, arbitrary unconstitutional and violation of Article 14 of
Constitution of India and set- aside the same and
consequently direct the respondents to continue the
petitioner as Principal in the 4th respondent school as per
G.O. Ms. No. 15 dated 31-01-2022 with all regular benefits
and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as Principal in the 4th
respondent school pursuant to G.O.Ms. No. 15 dated 31-
01-2022 by suspending the circular Memo No. 1813129/
FIN01-HR-212/2022-HR-IV dated 23.09.2022 issued by the
44
1st respondent pending disposal of the Writ petition before
this Hon‟ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
WRIT PETITION NO: 30243/2025
Between:
1. T THULASIMUNEMMA, W/O.M.SUBBAYYA, AGED
ABOUT 61 YEARS, OCC WORKED AS JUNIOR
ASSISTANT AT MAHATMA JYOTHIBA PHULE
SCHOOL (GIRLS), PILER, CHITTOOR DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
45
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL(GIRLS) PILER, CHITTOOR DISTRICT,
REP. BY ITS PRINCIPAL
...RESPONDENT(S):
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 tomay be pleased
to issue Writ, or Direction more particularly one in the
nature of Writ of Mandamus to declare the in action of the
respondents in not reinstating the petitioner into service as
Junior Assistant in the 4th respondent school inspite of
representation dt.24.10.2025 made by the petitioner is
illegal, arbitrary and to declare the memo issued by the
respondent circular Memo No, 1813129/FIN01-HR -
212/2022-HR-IV dated 23.09.2022 as unconstitutional and
consequently direct the respondents to reinstate the
petitioner into service as Junior Assistant in the 4th
respondent school as per G.O. Ms. No. 15 dated 31-01-
42022 with all regular benefits duly considering the
representation made by the petitioner dt.24.10.2025 by
setting aside Memo No. 1813129/FIN01-HR- 212/2022-HR-
IV dated 23.09.2022 the and pass such
IA NO: 1 OF 2025
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 may be pleased to
direct the respondents to continue the petitioner as Junior
Assistant in the 4th respondent school pursuant to G.O.Ms.
No. 15 dated 31-01-2022 and as well as the representation
dt.24.10.2025 made by the petitioner by suspending the
46
circular Memo No. 1813129/ FIN01-HR-212/2022-HR-IV
dated 23.09.2022 issued by the 1st respondent pending
disposal of the Writ petition before this Hon‟ble Court and
pass such
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SOCIAL WELFARE
WRIT PETITION NO: 30240/2025
Between:
1. A MUNILAKSHAMAMMA, W/O.S.B.SANKARA
CHARY, AGED ABOUT 61 YEARS, OC. WORKED
AS SENIOR ASSISTANT AT MAHATMA JYOTHIBA
PHULE SCHOOL (GIRLS) UDAYAMANIKYAM,
CHITTOOR DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
47
INSTITUTION SOCIETY (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, URNASHANKAR NAGAR
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL(GIRLS) UDAYAMANIKYAM, CHITTOOR
DISTRICT, REP. BY ITS PRINCIPAL
...RESPONDENT(S):
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 toPleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the in action of the respondents in
not reinstating the petitioner into service as Senior Assistant
in the 4th respondent school inspite of representation
dt.24.10.2025 made by the petitioner is illegal, arbitrary and
to declare the memo issued by the 1st respondent circular
Memo No. 1813129/FIN01-HR- 212/2022-HR-IV dated
23.09.2022 as unconstitutional and consequently direct the
respondents to reinstate the petitioner into service as Senior
Assistant in the 4th respondent school as per G.O. Ms, No.
15 dated 31-01- 2022 with all regular benefits duly
considering the representation made by the petitioner
dt.24.10.2025 by setting aside Memo No.1813129/FiN01-
HR- 212/2022-HR-IV dated 23.09.2022 the and pass
IA NO: 1 OF 2025
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 Pleased to direct
the respondents to continue the petitioner as Senior
Assistant in the 4th respondent school pursuant to G.O.Ms.
48
No. 15 dated 31-01-2022 and as well as the representation
dt.24.10.2025 made by the petitioner by suspending the
circular Memo No.1813129/ FINO1~HR-212/2022-HR-IV
dated 23.09.2022 issued by the 1st respondent pending
disposal of the Writ petition before this Hon‟ble Court and
pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
WRIT PETITION NO: 35468/2025
Between:
1. B ADINARAYANA PRASAD, S/O B. NARASIMAHIAH,
AGED ABOUT 60 YEARS, OCC WORKING AS
SENIOR ASSISTANT AT MAHATMA JYOTHIBA
PHULE B.C. WELFARE SCHOOL (BOYS)
SRISAILAM DAM EAST, KURNOOL DISTRICT.
2. CH. VENKATA REDDY,, S/O. CH. THIRUPATAIAH,
AGED ABOUT 60 YEARS, OCC WORKING AS
RECORD ASSISTANT AT MAHATMA JYOTHIBA
PHULE B.C. WELFARE SCHOOL (BOYS)
SRISAILAM DAM EAST, KURNOOL DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS SPECIAL CHIEF
SECRETARY DEPARTMENT OF FINANCE HR-IV FR
AND LR, VELAGAPUDI, AMARAVATHI, GUNTUR
49
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. MAHATMA JYOTIBA PHULE ANDHRA PRADESH
BACKWARD CLASS WELFARE RESIDENTIAL
INSTITUTION SOCIETY, (MJPAPBCREIS), PLOT
NO.9, 4TH LAND, UMASHANKAR NAGAR,
CHALASANI NAGAR, KANURU BANDI,
VIJAYAWADA, ANDHRA PRADESH - 520 007. REP.
BY ITS SECRETARY.
4. MAHATMA JYOTIBA PHULE ANDHRA PRADESH,
BACKWARD CLASS WELFARE RESIDENTIAL
SCHOOL(GIRIS) SRISAILAM, KURNOOL DISTRICT
...RESPONDENT(S):
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 topleased to issue
Writ, or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt.23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India as it is contrary to G.O.Ms.No. 15
dt.31.01.2022 and as well as G.O.Rt.No. 68 dt. 10.05.2018
and consequently direct the respondents to continue the 1st
petitioner as Senior Assistant and continue the 2nd
petitioner as Record Assistant in the 4th respondent school
till they attain the age of superannuation of 62 years as per
G.O. Ms. No. 15 dated 31-01-2022 with all regular benefits
by setting aside the circular memo No. 1813129/ FIN01-
HR-212/2022-HR- IV dt.23.09.2022 issued by the 1st
respondent and pass
50
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the 1st petitioner as Senior
Assistant and continue the 2nd petitioner as Record
Assistant in the 4th respondent school till they attain the
age of superannuation of 62 years pursuant to G.O.Ms. No.
15 dated 31-01-2022 by suspending the circular Memo
No.1813129/ FIN01-HR- 212/2022-HR-IV dated 23.09.2022
issued by the 1st respondent pending disposal of the Writ
petition before this Hon'ble Court and pass such
Counsel for the Petitioner(S):
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
WRIT PETITION NO: 35544/2025
Between:
1. B. SEETARAM,, S/O B. VALASAIAH, AGED ABOUT
60 YEARS, OCC- WORKING AS PRINCIPAL AT
MAHATMA JYOTHIBA PHULE B.C. WELFARE
SCHOOL (BOYS) ENGLISH MEDIUM,
KOTHAVALASA, GAJAPATHINAGARAM,
VIZIANAGARAM DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
SPECIAL CHIEF SECRETARY DEPARTMENT OF
51
FINANCE HR-IV FR AND LR, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, B.C. WELFARE
DEPARTMENT, VELAGAPUDI, AMARAVATI,
GUNTUR DISTRICT.
3. THE MAHATMA JYOTIBA PHULE ANDHRA
PRADESH, BACKWARD CLASS WELFARE
RESIDENTIAL INSTITUTION SOCIETY
(MJPAPBCREIS), PLOT NO.9, 4TH LAND,
UMASHANKAR NAGAR CHALASANI NAGAR,
KANURU BANDI, VIJAYAWADA, ANDHRA
PRADESH - 520 007. REP. BY ITS SECRETARY.
4. THE MAHATMA JYOTIBA PHULE ANDHRA
PRADESH, BACKWARD CLASS WELFARE
RESIDENTIAL SCHOOL (BOYS) ENGLISH MEDIUM,
KOTHAVALASA, GAJAPATHINAGARAM,
VIZIANAGARAM DISTRICT.
...RESPONDENT(S):
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 topleased to issue
Writ or Direction more particularly one in the nature of Writ
of Mandamus to declare the memo issued by the 1st
respondent circular Memo No. HR-IV dt.23.09.2022 is as
illegal, arbitrary, unconstitutional and violation of Article 14
of Constitution of India as it is contrary to G.O.Ms.No. 15
dt.31.01.2022 and as well as G.O.Rt.No. 68 dt.10.05.2018
and consequently direct the respondents to continue the
petitioner Principal in the 4th respondent school till he attain
the age of superannuation of 62 years as per G.O. Ms. No.
15 dated 31-01-2022 with all regular benefits by setting
aside the circular memo No. 1813129/ FIN01-HR-212/2022-
52
HR-IV dt.23.09.2022 issued by the 1st respondent and pass
IA NO: 1 OF 2025
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 pleased to direct the
respondents to continue the petitioner as principal in the 4th
respondent school till he attain the age of superannuation of
62 years pursuant to G.O.Ms. No. 15 dated 31-01-2022 by
suspending the circular Memo No. 1813129/ FIN01-HR-
212/2022-HR-IV dated 23.09.2022 issued by the 1®*
respondent pending disposal of the Writ petition before this
Hon'ble Court and pass
Counsel for the Petitioner:
1. S LAKSHMINARAYANA REDDY
Counsel for the Respondent(S):
1. GP FOR SERVICES I
2. GP FOR SERVICES II
The Court made the following:
53
HON'BLE SRI JUSTICE NYAPATHY VIJAY
W.P.Nos.4913, 9623, 12846, 12684, 12857, 16467, 18280,
18891, 26707, 29225 of 2024 and
7541, 8203, 14088, 14089, 14714, 14735, 15057, 15072, 15560,
16062, 25274, 25348, 30243,30240, 35468 AND 35544 of 2025
COMMON ORDER:
The common question in all these writ petitions is that the Petitioners are seeking for continuation of their service till attaining the age of 62 years in terms of the amendment brought into the Andhra Pradesh Public Employee (Regulation of Superannuation) Act, 1984 vide G.O.Ms.No.15, Finance (HR.IV- FR&LR) Department, dated 31.01.2022.
2. The Petitioners are employees of Mahatma Jyothiba Phule Andhra Pradesh Backward Class Welfare Residential Institution Society (for brevity „MJPAPBCWRIS‟). It is stated that the Society is under the control of the State Government and pursuant to the Amendment to the Andhra Pradesh Public Employee (Regulation of Superannuation) Act, 1984, the age of superannuation was also enhanced to the employees of the Respondent-Society vide G.O.Ms.No.60, School Education (TRG) Department, dated 27.07.2017 and by virtue of the said 54 G.O., the Petitioners were continuing till the age of 60 years. It is stated that the service regulations were framed by the State Government vide G.O.Rt.No.68, Backward Classes Welfare (B) Department, dated 10.05.2018. As the Government had issued G.O.Ms.No.15, Finance (HR.IV-FR&LR) Department, dated 31.01.2022, amending Andhra Pradesh Public Employment (Regulation of Superannuation) Act, 1984 by enhancing the age of superannuation from 60 to 62 years for Government employees, the Petitioners are seeking for continuation of their services till the age of 62 years on par with Government employees in view of Rule 14 thereof. As the Petitioners were sought to be superannuated on attaining the age of 60 years, the present writ petitions were filed.
3. In the counter affidavit filed by Respondent-Society (MJPAPBCWRIS), it is stated that the amendment brought in by the State Government vide G.O.Ms.No.15, dated 31.01.2022 is not applicable to the employees of the Respondent-Society. It was contended that the State Government issued Circular Memo No.1813129/FIN01-HR/212/2022-HR-IV, Finance Department, dated 23.09.2022 stating that the enhancement of age of superannuation is not applicable to employees other than the 55 Government employees. Therefore, the Petitioners cannot take the benefit of the said amendment. It is further contended that the State Government has general power of superintendence and control over the administration of the Society and in the absence of any specific consent from the State Government; the Petitioners are not entitled for the enhancement of age of superannuation. In the counter affidavit, reliance was also placed on the judgment of the Division Bench of this Court in G.Rama Mohan Rao and another v. Government of Andhra Pradesh, rep. By its Principal Secretary and Chairman, Agricultural Marketing and Co-operative Department and another 1, wherein it was held that consent of the State Government was required for enhancing age of superannuation.
4. Learned counsel for the Petitioners would submit that the Division Bench judgment of this Court reported in G.Rama Mohan Rao' case (1 supra) has no application to the facts of this case as Rules and Service Regulations were issued in the year 2018 vide G.O.Rt.No.68, BC Welfare (B) Department, dated 10.05.2018 and the superannuation of the Petitioners should be construed only with reference to the said Service Regulations and 1 2017 (3) ALT 1 56 none else. It is contended that once the Petitioners‟ age of superannuation was placed on par with Government employees, the contention of the Respondents that in spite of the said Rule, the Petitioners are to be retired at the age of 60 years is unsustainable. It is contended that the action of the Respondents is not in consonance with Rule 14 of the service conditions and unsustainable.
5. Learned standing counsel for the Respondent-Society would submit that Rule 14 does not have automatic application and consent of the State Government is required to continue the employees of the Society till the age of 62 years. It is contended that the amendment to the Act of 1984 has no application to the employees of the Society unless the consent is given by the State Government. Standing counsel further relied on Circular Memo No.1813129/FIN01-HR/212/2022-HR-IV, Finance Department, dated 23.09.2022 explaining the scope of the amendment to the Andhra Pradesh Public Employment (Regulation of Superannuation) Act, 1984 and contended that the Petitioners are entitled for the said benefit.
57
6. Heard learned counsel for the Petitioners, learned standing counsel for the Society and Government Pleader for Services-I.
7. The issue that falls for consideration in these writ petitions is, whether the Petitioners are entitled to be continued till the age of 62 years on par with Government employees?.
8. The Government vide G.OMs.No.6, B.C. Welfare (B2) Department, dated 02.04.2012 had issued orders for transfer of 45 BC Residential Schools from the Administrative control of School Education Department to Backward Classes Welfare Department with effect from the academic year 2012-13. Subsequently, by G.O.Ms.No.7, B.C. Welfare (B2) Department, dated 11.04.2012, the new society was registered under the A.P. Societies Registration Act, 2001 in the name of "Mahatma Jyothiba Phule Andhra Pradesh Backward Classes Welfare Residential Educational Institutions Society" to manage the transfer of 45 BC Residential Schools from the Andhra Pradesh Residential Educational Institutions Society.
9. Initially, vide Government Memo No.476/B2/2011, dated 22.06.2012, the staff of the 45 BC Residential Schools, who were regular employees of A.P. Residential Educational Institutions 58 Society were treated as „on deputation‟ till the Rules are finalized by the State Government. Thereafter, Service Regulations were formulated by the Society and were forwarded to the State Government vide Lr.RC.No.1544/A/2014, dated 17.10.2017 and the State Government after examination of the Rules approved the Service Regulations vide G.O.Rt.No.68, dated 10.05.2018. These Rules were framed under Rule 2 (vii) of the Rules and Regulations of the Mahatma Jyothiba Phule Andhra Pradesh Backward Classes Welfare Residential Educational Institutions Society issued vide G.O.Ms.No.7, dated 11.04.2012.
10. These Rules were named as Mahatma Jyothiba Phule Andhra Pradesh Backward Classes Welfare Residential Educational Institutions Society Service Regulations, 2018. The Service Regulations specify Constitution, Method of Appointment, Conditions of Appointment, Unit of Appointment, Appointing Authority and other aspects relating to service conditions. Rule 14 thereof specifies the application of Government Rules and the same reads as under:
14) Application of Government Rules:59
Notwithstanding anything contained in these regulations, the Government shall have a general power of superintendence and control over the administration of the Society. Exercise of such power and control shall extend to giving general instructions and directions to carry out the policies of the Government, both Financial and Administrative and such instructions and directions are binding on the Society.
Where any particular regulation is found deficient and insufficient or unless otherwise specified elsewhere in these regulations, to meet the requirements and demands of any situation in the interpretation and Service Rules 1996, The Andhra Pradesh Ministerial Service Rules 1998, the Andhra Pradesh General Subordinate Service Rules, the Andhra Pradesh Last Grade Service Rules 1992 the Andhra Pradesh Civil Services (Conduct) Rules, 1964, the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 and the Andhra Pradesh Fundamental Rules and Andhra Pradesh Revised Pension Rules, 1980 and other Government orders issued from time to time shall be applicable to all the categories of these Regulations. The age of superannuation of all the above categories shall be on par with the respective Government employees.
11. The highlighted part of the above extracted rule shows that the age of superannuation of the categories covered under the rules would be on par with that of respective Government employees by generic reference. Without going into the catena of 60 judgements distinguishing the difference between legislation by incorporation or reference, the Judgment of Hon‟ble Supreme Court in Kerala SRTC v. K.O. Varghese2, explains the difference in easy understandable language
30. The legislation by referable incorporation falls into two categories. That is (i) where a statute by specific reference incorporates the provisions of another statute as at the time of adoption, and (ii) where a statute incorporates by general reference. The law concerning a particular subject has a genus. In the former case the subsequent amendments made in the referred statute cannot automatically be read into the adopting statute. But in the second category, it may be presumed that the legislative intent was to include all the subsequent amendments also made from time to time in the generic law on the subject adopted by the general reference.
12. The highlighted portion of Rule 14 as extracted above can be termed to be legislation by reference and amendments to the age of superannuation to the Government employees would automatically apply to the employees of the Respondent-Society. Therefore, it would not be open to the Respondent-State to contend that the Petitioners are not entitled to continue till attaining the age of 62 years as the legislation is by reference. 2 (2003) 12 SCC 293 61
13. The Judgment of Hon‟ble Supreme Court in Harwindra Kumar v. Chief Engineer, Karmik and others 3 would also be relevant to the facts of this case. In the year 1975, Uttar Pradesh Water Sewerage Act,1975 was enacted and Uttar Pradesh Jal Nigam was established and by virtue of the same, the employees of the Local Self-Government Engineering department became employees of the Jal Nigam on same terms and conditions as was in vogue to the employees till amendments were made as per Section 37 thereof. Subsequently, Regulations were framed in the year 1978, whereunder, the Regulation 31 provided for parity vis-a-vis Government employees and employees of the Jal Nigam. The Regulation 31 read as under;
Regulation 31 "31. Besides the provision made under these Regulations, the pay and allowances, pension, leave, imposition of penalty and other terms and conditions of service shall be governed by such rules, regulations and orders which are equally applicable to other serving government servants concerned functioning in the State."
14. After framing of the Regulations, the U.P State Government enhanced the age of superannuation to 60 years by amending U.P. Fundamental Rules. A general instruction was also issued 3 (2005) 13 SCC 300 62 by the U.P. State Government that the benefit shall not be extended to the employees of public sector undertakings. On a clarification sought by the U.P. Jal Nigam Local Self-Government Engineering Department, who became employees of the Jal Nigam, the U.P. Government clarified that the benefit is not extendable to those employees. In that context, the employees directly approached the Hon‟ble Supreme Court questioning the same. The Hon‟ble Supreme Court taking note of Regulation 31 held that as long as Regulation 31 is not amended, the benefit of enhanced age cannot be denied. The Paragraphs 9 and 10 read as follows;
9. In the present case, as the Regulations have been framed by the Nigam specifically enumerating in Regulation 31 thereof that the Rules governing the service conditions of government servants shall equally apply to the employees of the Nigam, it was not possible for the Nigam to take an administrative decision acting under Section 15(1) of the Act pursuant to the direction of the State Government in the matter of policy issued under Section 89 of the Act and directing that the enhanced age of superannuation of 60 years applicable to the government servants shall not apply to the employees of the Nigam. In our view, the only option for the Nigam was to make suitable amendment in Regulation 31 with the previous approval of the State Government providing thereunder the age of 63 superannuation of its employees to be 58 years, in case it intended that 60 years which was the enhanced age of superannuation of the State Government employees should not be made applicable to the employees of the Nigam. It was also not possible for the State Government to give a direction purporting to act under Section 89 of the Act to the effect that the enhanced age of 60 years would not be applicable to the employees of the Nigam treating the same to be a matter of policy nor was it permissible for the Nigam on the basis of such a direction of the State Government in the policy matter of the Nigam to take an administrative decision acting under Section 15(1) of the Act as the same would be inconsistent with Regulation 31 which was framed by the Nigam in the exercise of powers conferred upon it under Section 97(2)(c) of the Act.
10. For the foregoing reasons, we are of the view that so long as Regulation 31 of the Regulations is not amended, 60 years which is the age of superannuation of government servants employed under the State of Uttar Pradesh shall be applicable to the employees of the Nigam. However, it would be open to the Nigam with the previous approval of the State Government to make suitable amendment in Regulation 31 and alter the service conditions of employees of the Nigam, including their age of superannuation. It is needless to say that if it is so done, the same shall be prospective.
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15. On similar lines, as long as the Rules governing the conditions of services of the Petitioners gives parity on par with Government employees with reference to age of superannuation, it is not open to the Respondents to retire the Petitioners and other similarly placed on attaining the age of 60 years.
16. It would be relevant to mention Section 16 of the A.P Housing Board Act, which reads as under:
16. Application of Services Rules and Certain other rules.
Unless otherwise provided in this Act or prescribed thereunder the provisions of the Service Rules for the time being in force in the State relating to salaries, leave, pensions, traveling allowance, retirements and all conditions of service and the rules for the time being in force relating to the conduct of Government servants and enquiries in to the conduct and punishment of Government servants, shall apply to the Officers and servants of the Board appointed under Section 17.
17. This Rule was interpreted by a Division Bench of the erstwhile Common High Court at Hyderabad in W.P.No.26495 and 26926 of 2015 dated 25.8.2015 and held that the above provision springs to life on enhancement of age of superannuation to Government employees and the employees of 65 the Housing Board would be entitled to the enhanced age of superannuation automatically. In review petitions filed in similar cases i.e W.P.No.25188 of 2018 and batch, the Division Bench of this Court had dismissed the same on 19.11.2024.
18. Though the Division Bench of this Court in G.Rama Mohan Rao' case (1 supra) held that the consent of the State Government is required, a distinction has to be noted vis-a-vis bye-laws of State-owned Corporations framed by Corporations themselves and where the State has a major stake and service conditions which are statutory in nature as in this case. It would not be correct to say that even in the face of statutory service conditions framed with the approval of the State Government vide G.O.Rt.No.68, dated 10.05.2018, the consent of State Government would be required. The judgment of the Hon‟ble Supreme Court referred supra addresses this aspect and as long as Rule 14 as highlighted remains in the present form in the Rule book, the Respondents cannot deny enhanced age of superannuation to the Petitioners.
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19. In view of the above, the writ petitions are allowed and the Petitioners are entitled to be continued till the age of 62 years. No order as to costs.
As a sequel, pending applications, if any, shall stand closed.
__________________ NYAPATHY VIJAY, J Date: 29.01.2026 KLP