Andhra Pradesh High Court - Amravati
Jayanthi Venkata Satya Chandrashekhar vs The State Of Ap on 18 June, 2025
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE EIGHTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
Q
PRESENT X.
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAI^
WRIT PETITION Nos. 4222, 4221. 4223,4234, 4239, 4242, 4243 j
6320 OF 2023
WRIT PETITION NO: 4222 OF 2023
Between:
Duvvi Vinay Satya Kumar, S/o. Eshwar Rao, aged about 30 years,
Occ.Typist, Office of Tahsiidhar, Sabbavaram Mandal, R/o. D.No.44-189,
Manamanjaneyulu Nagar, near IT Hub Junction, Madarwada,
Visakhapatnam, Visakhapatnam District, A.P 530 048.
...PETITIONER
AND
1. State of Andhra Pradesh, Revenue Department, Secretariat Building
Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its Principal
Secretary.
2. The District Collector, Anakapalli District, A.P
3. The Tahasildar, Sabbavaram Mandal, Anakapalli District, A.P
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in not regularizing the
services of the petitioner in the cadre of Typist and not release the
periodical increments, other benefits, despite of possessing technical
qualifications such as Typewriting Higher Grade Telugu as well as English
including Advanced Diploma Computer Application course on the untenable
grounds that the petitioner acquired the Typewriting qualifications within
7
prescribed period mentioned in his appointment order and belatedly
acquired said qualification is as highly illegal, arbitrary, discriminatory and
Court in
contrary to the Divisional Bench Judgment of this Hon'ble
WP:No,1 1321/2019, dated 14-08-2019 in the same subject matter and
contrary to various GOs issued by the Government and consequently direct
the respondents to regularize the services of the petitioner with effect from
his date of joining into duty as Typist with all consequential benefits without
taking account of passing Typewriting Qualifications beyond prescribed
period.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition and pass
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 to 3: GP FOR SERVICES I
WRIT PETITION NO: 4221 OF 2023
Between:
Kasibhatia Venkata Phanidhara Sharma, S/o. Kanakaiah Sharma, aged
about 33 years, Occ; Typist, Administrative Section, Collector's Office,
Visakhapatnam, R/o. D.No.45-37-18, Jagannadhapuram, Akkayyapalem,
Visakhapatnam, Visakhapatnam District, A.P 530 016.
...PETITIONER
AND
1. The State of Andhra Pradesh, Revenue Department, Secretariat
Building, Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its
Principal Secretary.
2. The District Collector, Visakhanapatnam, Visakhanapatnam District,
A.P.
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in not regularizing the
services of the petitioner in the cadre of Typist and not release the
periodical increments, other benefits, despite of possessing technical
qualifications such as Typewriting Higher Grade Telugu including Advanced
Diploma Computer Application course on the untenable grounds that the
petitioner acquired the Typewriting qualifications within prescribed period
mentioned in his appointment order and belatedly acquired said qualification
IS highly illegal, arbitrary, discriminatory and contrary to the Divisional
as
Bench Judgment of this Hon'ble Court in WP.No.11321/2019, dated
14-08-2019 in the same subject matter and contrary to various GOs issued
by the Government and consequently direct the respondents to regularize
the services of the petitioner with effect from his date of joining into duty as
Typist with all consequential benefits without taking account of passing
Typewriting Qualifications beyond prescribed period.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition.
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 & 2: GP FOR SERVICES I
4
WRIT PETITION NO: 4223 OF 2023
Between:
Gusidi Lalitha Kumari, D/o. Venkateshwar Rao, aged about 36 years, Occ:
Typist, on deputation Collector Office, Visakhapatnam, R/o. Collector
Office, Maharanipeta, Visakhapatnam, Visakhapatnam District, A.P - 530
002.
...PETITIONER
AND
1. The State of Andhra Pradesh, Revenue Department, Secretariat
Building, Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its
Principal Secretary.
2. The District Collector, Visakhapatnam, Visakhapatnam District, A.P.
3. The Special Deputy Collector(Land Protection), Visakhapatnam,
Visakhaptnam District, A.P.
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in not regularizing the
services of the petitioner in the cadre of Typist and not release periodical
increments, other benefits, despite of possessing technical qualifications
such as Typewriting Higher Grade Telugu as well as English on the
untenable grounds that the petitioner acquired the Typewriting qualifications
within prescribed period mentioned in his appointment order and belatedly
acquired said qualification is as highly illegal, arbitrary, discriminatory and
contrary to the Divisional Bench Judgment of this Hon'ble Court in
WP.No. 11321/2019, dated 14-08-2019 in the same subject matter and
contrary to various GOs issued by the Government and consequently direct
the respondents to regularize the services of the petitioner with effect from
his date of joining into duty as Typist with all consequential benefits without
5
taking account of passing Typewriting Qualifications beyond prescribed
period.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition.
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 to 3: GP FOR SERVICES I
WRIT PETITION NO: 4234 OF 2023
Between:
Jayanthi Venkata Satya Chandrashekhar, S/o. Gopal Krishna Murthy, aged
about 35 years, Occ: Typist, Administrative Section, Collector Office,
Visakhapatnam, R/o. D.No.27-40-44, Plot No.330, near Vignana Bharthi
School, Babameta, Vizianagaram District, A.P.
...PETITIONER
AND
1. State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its Principal
Secretary.
2. The District Collector, Visakhanapatnam, Visakhanapatnam District. A.P
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in declaring the probation
from 08-04-2020 and regularizing the services of the petitioner from
09-04-2018 instead of from the date of initial appointment i.e., from
6
02-05-2013 in the cadre of Typist even though the petitioner acquired the
qualification on 09-04-2018 within the period of five years as prescribed
rules as illegal, arbitrary and consequently direct the respondents to declare
the probation and regularization from the date of initial appointment with all
attendant benefits and seniority on par with his juniors by including his name
in the seniority list for further promotion.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist from the date of initial appointment and release all the
increments and other benefits, pending disposal of writ petition.
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 & 2: GP FOR SERVICES I
WRIT PETITION NO: 4239 OF 2023
Between:
J. Lokesh, S/o. Durga Rao, aged about 34 years, Occ: Typist, Office of
Tahsildar, Pendurthi Mandal, Visakhapatnam District, A.P - 531 173.
...PETITIONER
AND
1. State of Andhra Pradesh, Revenue Department, Secretariat Building
Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its Principal
Secretary.
2. The District Collector, Visakhapatnam, Visakhapatnam District. A.P.
3. The Tahsildhar, Pendurthi Mandal, Visakhaptnam District, A.P.
...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 of mandamus or any other appropriate writ or
7
direction declaring the action of the respondents in not regularizing the
services of the petitioner in the cadre of Typist and not release periodical
increments, other benefits, despite of possessing technical qualifications
such as Typewriting Higher Grade Telugu as well as English including
Advanced Diploma Computer Application course on the untenable grounds
that the petitioner acquired the Typewriting qualifications within prescribed
period mentioned in his appointment order and belatedly acquired said
qualification is as highly illegal, arbitrary, discriminatory and contrary to the
Divisional Bench Judgment of this Hon'ble Court in WP.No.11321/2019,
dated 14-08-2019 in the same subject matter and contrary to various GOs
issued by the Government and consequently direct the respondents to
regularize the services of the petitioner with effect from his date of joining
into duty as Typist with all consequential benefits without taking account of
passing Typewriting Qualifications beyond prescribed period.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition.
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 to 3: GP FOR SERVICES I
WRIT PETITION NO: 4242 OF 2023
Between:
Boddu Soma Sekhar, S/o. Demudu, aged about 34 years, Occ: Typist,
Office of Tahsildhar, K.Kotapadu Mandal, R/o. D.No.40-2-437, Shanthi
Nagar - I, Kailasapuram, Visakhapatnam, Visakhapatnam District, A.P -
530 024.
...PETITIONER
8
AND
1. State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its Principal
Secretary.
2. The District Collector, Ankapalli District. A.P.
3. The Tahasildar, K.Kotapadu Mandal, Anakapalli District, A.P.
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in not regularizing the
services of the petitioner in the cadre of Typist and not release periodical
increments, other benefits, despite of possessing technical qualifications
such as Typewriting Higher Grade Telugu as well as English including
Advanced Diploma Computer Application course on the untenable grounds
that the petitioner acquired the Typewriting qualifications within prescribed
period mentioned in his appointment order and belatedly acquired said
qualification is as highly illegal, arbitrary, discriminatory and contrary to the
Divisional Bench Judgment of this Hon'ble Court in WP.No.11321/2019,
dated 14-08-2019 in the same subject matter and contrary to various GOs
issued by the Government and consequently direct the respondents to
regularize the services of the petitioner with effect from his date of joining
into duty as Typist with all consequential benefits without taking account of
passing Typewriting Qualifications beyond prescribed period.
lA NO: 1 OF 2023
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 direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition.
9
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 to 3: GP FOR SERVICES I
WRIT PETITION NO: 4243 OF 2023
Between:
Kalahasthi Guruvaradhan, S/o. Dharmendra Rao, aged about 34 years,
Occ: Typist, Office of Civil Defence Organization, Visakhapatnam, R/ o.
D.No.10-11-18, Kunchavari Street, Near Perugu Bazar, Anakapalle,
Anakapalle District, A.P - 531 001.
...PETITIONER
AND
1. State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velgapudi, Amaravathi, Guntur District, A.P. Rep. by its Principal
Secretary.
2. The District Collector, Ankapalle, Ankapalle District. A.P.
3. The Tahasildar, Munagapaka, Ankapalle District, A.P.
...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 of mandamus or any other appropriate writ or
direction declaring the action of the respondents in not regularizing the
the
services of the petitioner in the cadre of Typist and not release
periodical increments, other benefits, despite of possessing technical
qualifications such as Typewriting Higher Grade Telugu including Advanced
Diploma Computer Application course on the untenable grounds that the
petitioner acquired the Typewriting qualifications within prescribed period
mentioned in his appointment order and belatedly acquired said qualification
is as highly illegal, arbitrary, discriminatory and contrary to the Divisional
Bench Judgment of this Hon'ble Court in WP.No.11321/2019, dated 14-08-
2019 in the same subject matter and contrary to various GOs issued by the
Government and consequently direct the respondents to regularize the
10
services of the petitioner with effect from his date of joining into duty as
Typist with all consequential benefits without taking account of passing
Typewriting Qualifications beyond prescribed period.
lA NO: 1 OF 2023
circumstances
Petition under Section 151 CPC praying that in the
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the respondents to regularize the service of the petitioner
in the cadre of Typist and release all the increments and other benefits,
pending disposal of writ petition.
Counsel for the Petitioner: SRI K. BHEEMA RAO
Counsel for the Respondent Nos.1 to 3: GP FOR SERVICES I
WRIT PETITION NO: 6320 OF 2023
Between:
K. Teju Babu, S/o K.Rama Rao (Late), Aged 36 years, Typist, 0/0 Sub-
Collector, Narsipatnam, Anakalpalll District, R/o 5-3-2/2, Opposite to Police
Station, Narsipatnam, Anakapalli District
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi, Amaravathi, A.P.
2. The State of Andhra Pradesh, Rep. by its Principal Secretary, General
Administration Department, Secretariat, Velagapudi, Amaravathi, A.P.
3. The Chief Commissioner of Land Administration, Vijayawada, NTR
District.
4. The District Collector, Visakhapatnam District.
...RESPONDENTS
Petition underArticle 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court may
direction more particularly
be pleased to issue an appropriate writ, order or
11
one in the nature of writ of Mandamus declaring the action of the
respondents in not regularizing the services of the petitioner on the ground
that he has not possessed Telugu Typewriting and not paying the
increments due to the petitioner as illegal, arbitrary and violative of Articles,
14, 16 and 21 of the Constitution of India and Consequently direct the
respondents to regularize the services of the petitioner as Typist w.e.f
18.05.2013 with all consequential benefits.
lA NO: 1 OF 2023
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
the petitioner.
pleased to direct the respondents to regularize the services of
pending disposal of Writ Petition.
lA 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 to receive the copies of; 1) Hall Ticket (9010358) for Computer
Proficiency Test (Qualifying Test in Proficiency in Office Automation With
Notification No.09/2023,
Usage of Computers and Associated Software
with guidelines and instructions, 2) Examination Centre Map, 3) Exam Fee
ID - APP0923103168, 4) List of Provisionally Qualified Candidates
Qualifying Test in Proficiency in Office Automation With Usage of
Computers and Associated Software - Notification No.09/2023, 5) Hall
Ticket (1420153) for Computer Proficiency Test (Qualifying Test in
Proficiency in Office Automation With Usage of Computers and Associated
Software - Notification No. 14/2024, with guidelines and instructions, 6) List
in Qffice
of Provisionally Qualified Candidates Qualifying Test in Proficiency
Automation With Usage of Computers and Associated Software
Notification No. 14/2024, and 7) G.Q Ms.No.69, General Administration
(Ser.ll) Department, dated 24-07-2023, as additional material papers in the
W.P No.23156 of 2022.
r 12
Counsel for the Petitioner: M/s. LEO LAW ASSOCIATES LLP
Counsel for the Respondent Nos.1 to 4: GP FOR SERVICES I
The Court made the following: COMMON ORDER
APHC010085102023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3506]
(Special Original Jurisdiction)
WEDNESDAY ,THE EIGHTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WRIT PETITION Nos.4222. 4221. 4223, 4234. 4239, 4242. 4243 &
6320 OF 2023
Between:
Duvvi Vinay Satya Kumar and others ...PETITIONER
AND
State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1.KBHEEMA RAO
Counsel for the Respondent(S):
1.GPFOR SERVICES I
The Court made the following:
HON'BLE SRI JUSTICE CHALLA GUNARANJAN
WRIT PETITION Nos.4222. 4221. 4223. 4234. 4239 4242. 4243
& 6320 OF 2023
COMMON ORDFR-
All these writ petitions raise common issue that of
non-regularization of services in the cadre of Typist for not
possessing technical qualification of Typewriting Telugu Higher
Grade, therefore, the same are heard and disposed together.
2. Heard Sri K.Bheema Rao, learned counsel for petitioners i in
W.P. Nos.4222, 4221. 4223, 4234. 4239, 4242 & 4243 of 2023
M/s. Leo Law Associates representing for petitioner in
W.P. No.6320 of 2023 and Sri Raju, learned Assistant Government
Pleader for Services - I, representing the respondents.
3. W.P. No.42'22 of 2023 is treated as lead case for the purpose
of deciding these matters. Aforesaid writ petition is filed seeking
following relief:
"to declare the action of the respondents in not regularizing
the services of the petitioner in the cadre of Typist and not
release the periodical increments other benefits despite of
possessing technical qualifications such as Typewriting
2
CGR, J
W.P. No.4222 of 2023 & batch
Higher Grade Telugu as well as English including Advanced
Diploma Computer Application course on the untenable
grounds that the petitioner not acquired the Typewriting
qualifications within prescribed period mentioned in his
appointment order and belatedly acquired said qualification
is as highly illegal, arbitrary, discriminatory and contrary to
the Divisional Bench Judgment of this Hon'ble Court in W.P.
No.11321/2019, dated 14.08.2019 in the same subject
matter and contrary to various GOs issued by the
Government and consequently direct the respondents to
regularize the services of the petitioner with effect from his
date of joining into duty as Typist with all consequential
benefits without taking account of passing Typewriting
Qualifications beyond prescribed period and pass such other
orders."
4. (a) Petitioner in the aforesaid writ petition possessed PG.
Diploma in Computer Applications (PGDCA), which he acquired in
the year 2012. Petitioner has been appointed as Typist in the office
of Tahsildar, Paderu, in the existing vacancy on compassionate
basis by proceedings Rc.No.627/2012/A2, dated 18.05.2013
issued by 2"^ respondent. In terms of aforesaid appointment.
petitioner had to fulfill various conditions, one of the same being
that of acquiring Typewriting Telugu Higher Grade within two years
from the said date of appointment. Petitioner came to acquire
CGR. J
W.P. No.4222 of 2023 & batch
X aforesaid technical qualification of Typewriting Telugu Higher
Grade only on 29.12.2021. As petitioner has not acquired
aforesaid technical qualification, period of probation was not
declared, and therefore, the services of the petitioner have not
been regularized.'
(b) Petitioner seek relaxation of the requirement of possessing
Typewriting Telugu Higher Grade by placing reliance on
G.O.Ms.No.116, General Administration (SER.B) Department,
dated 29.02.2008, G.O.Ms.No.68, Finance (Admn.lll) Department,
dated 11.03.2010 and G.O.Ms.No.78, Finance (Admn.lll)
Department, dated 25.03.2010, issued by 1®' respondent wherein
various similarly situated persons who were appointed on
compassionate ground were regularized in service upon relaxing
the requirement.of passing Typewriting Telugu Higher Grade.
Petitioner also claims that in view of acquisition of technical
requirement of Typewriting Telugu Higher Grade, petitioner's
services are to be regularized by declaration of probation.
5. (a) 3"'^ respondent filed counter on behalf of respondents
inter alia stating that as per G.O.Ms.No.612, General
Administration (Services - A) Department, dated 30.10.1991 r/w
4
CGR, J
W.P. No.4222 of 2023 & batch
G.O.Ms.No.969, General Administration (Services.A) Department,
dated 27.10.1995, petitioner is required to acquire Typewriting
Telugu Higher Grade within a period of two years as extended by
two more years, which is a pre-condition, failing which due to lack
of possessing prescribed qualification attached to the post of
Typist, he/she has to be appointed in lower post, therefore, merely
because petitioner has acquired the technical qualification at later
point after the prescribed period would not entitle claiming for
regularization.
(b) It is further stated that even otherwise in terms of
G.O.Ms.No.151, General Administration (Services-G)
to be
Department, dated 22.06.2004, petitioner is entitled
considered for regularization from the date of acquiring the
qualification as prescribed for the post, therefore cannot claim for
As the
regularization from the date of conditional appointment.
requisite qualification for the post of Typist mandates possessing
Typewriting Telugu Higher Grade, which petitioner acquired in the
year 29.12.2021, any claim for regularization prior to that would be
contrary to aforesaid G.O.
3
CGR, J
W.P. No.4222 of 2023 & batch
(c)
It is also stated that the petitioner without exhausting the
inhouse mechanism of redressal by appealing to higher authorities
has straight away approached this Court and further that the
benefit as extended to persons appointed on compassionate basis
under G.O.Ms.No.116, dated 29.02.2008, cannot be extended to
petitioner inasmuch as the benefit extended therein was confined
only to those appointed between 05.03.1987 and 14.07.1998 and
as in the present case, petitioner was appointed in the year 2013,
he is not entitled to claim parity claiming to be discriminatory .
6.
The facts in other writ petitions are more or less similar. For
better understanding and appreciation, the details of date of
appointment and acquisition of the technical qualification, besides
additional qualifiqations, are set out here under;
Date &
Case Date of
Date of Details of
S.No. Number Acquisition of
additional
Appointment Technical
(WP) Qualification
Qualification
Acquired
1 4222/2023 18.05.2013 29.12.2021 PGDCS/2012
2 4221/2023 05.06.2013 29.12.2021 PGDCA/2012
3 4223/2023 05.06.2013 27.07.2022 B.Com/M BA
4 4234/2023 02.05.2013 09.04.2018 MCA/2018
6
CGR, J
W.P. No.4222 of 2023 & batch
5 4239/2023 30.12.2014 27.07.2022 PGDCA/2013
6 4242/2023 18.02.2012 27.07.2022 PGDCA/2005
7 4243/2023 05.06.2013 27.07.2022 PGDCA/2008
8 6320/2023 18.05.2013 Not passed MCA/2011
7.
(a) Learned counsels for petitioners contend that all the
petitioners have the additional qualification of B.Com.(Computer s)/
PGDCA/MCA, the same itself would suffice to test their skills in
operating the systems with proficiency in handling any keyboard
and inasmuch as in the current day dynamics, most of the offices
are handling and equipped with only personal computers but not
typewriting machines, aforesaid additional qualification would meet
the criteria of possessing technical qualification of typewriting . It is
further contended that even otherwise, except for petitioner in W.P.
No.6320 of 2023, all others have acquired the technical
qualification of Typewriting Telugu Higher Grade at later point in
time as mentioned in the above table, though beyond the
prescribed period of time. Inasmuch as the petitioners have been
discharging the duties of Typist with utmost satisfaction, and
without any complaint whatsoever with respect to their operating
and executing skills since their date of appointment, and on the
7
CGR, J
W.P. No.4222 of 2023 & batch
pretext of non-possessing the same at relevant point of time, the
respondents cannot deny petitioners' regularization.
(b) It is further,contended that as the respondent itself found
and recognized that there is an acute problem of training institutes
and infrastructure, imparting training for acquiring the aforesaid
qualification, basis issuing G.O.Ms.No.116, dated 29.02.2008,
cannot insist petitioners to acquire the special skills, which would
be in sheer discrimination.
(c) Learned counsel for petitioners submit that similar issue of
regularization of compassionate appointees who either failed to
secure the technical qualification or secure belatedly beyond the
grace period has been considered by Division Bench of this Court
in W.P. No. 11321 of 2019, later followed by Coordinate Bench of
this Court in W.P. No. 17966 of 2020 and W.P. (AT) No.233 of 2021,
therefore, the issue is no more res integra, hence the relief claimed
in the present writ petitions has to be granted in terms of aforesaid
judgments.
8. Per contra, learned Assistant Government Pleader
contended that as G.O.Ms.No.612, dated 30.10.1991 and
G.O.Ms.No.969, dated 27.10.1995, categorically provided that in
8
CGR, J
W.P. No.4222 of 2023 & batch
case the candidate concerned failed to acquire requisite
1
educational qualification or typewriting qualifications within the
extended grace period, then he/she would be considered for
appointment for a lower post, which does not require possessing
such qualification, therefore petitioners are not legally entitled to be
considered for regularization as admittedly they did not possess
such qualification within the extended grace period. He further
contended that the benefit under G.O.Ms.No.116, dated
29.02.2008, cannot be extended to petitioners as aforesaid G.O.
was confined only to candidates who were appointed between
05.03.1987 and 14.07.1998. Even if petitioners were to be
extended aforesaid benefit, petitioners cannot claim regularization
from the date of appointment rather in terms of G.O.Ms.No.151,
dated 22.06.2004, they are entitled to be considered for
regularization of service from the date on which they acquired the
qualification.
9. Perused the record and considered the submissions made
by learned counsel on both sides.
10. It is not in dispute that all the petitioners in the present writ
petitions have been appointed as Typists conditionally on
9
CGR. J
W.P. No.4222 of2023 & batch
compassionate basis. The orders of appointment clearly provided
that they should acquire Typewriting Telugu Higher Grade within
two years from such appointment. Aforesaid appointments were in
pursuance to scheme of compassionate appointments as provided
under G.O.Ms.No.687, General Administration (SER.A)
Department, dated 03.10.1977, r/w G.O.Ms.No.612, General
Administration (SER.A) Department, dated 30.10.1991, r/w
G.O.Ms.No.969, General Administration (SER.A) Department,
dated 27.10.1995.
11.
In terms of aforesaid G.Os., the candidates who have been
appointed on compassionate basis have to acquire the technical
qualification of Typewriting Telugu Higher Grade for the purpose of
Typist within a period of two years, which later came to be extended
by further period of two years and yet again by one year, meaning
thereby one has to acquire aforesaid qualification within a
maximum and outer limit of five years from date of appointment. In
all except for petitioner in W.P. No.6320 of 2023, petitioners have
acquired aforesaid qualification at later point of time, admittedly
beyond the outer limit of five years. The respective dates of
acquiring the qualification are set out in the table mentioned above.
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W.P. No.4222 of 2023 & batch
12. Yet another significant aspect of the matter which needs to
be considered would be that petitioners have additional
qualification of B.Com.(Computers)/PGDCA/MCA respectively.
Though both learned counsels for petitioners and also learned
Assistant Government Pleader have raised various pleas in
support of their contentions, on perusal of various orders passed
by this Court, as placed reliance on by learned counsels for
petitioners, this Court apparently has weighed the issue on all
aforesaid aspects canvassed and concluded the issue in favour of
petitioners. The Division Bench, dealing with a case of person who
could not acquire the qualification of Typewriting within time.
resulting in him being demoted to the last post of attender.
considering similar contentions held as follows:
"It is no doubt true that, pursuant to the unfortunate
death of the respondent's husband, while working as Senior
Assistant, the applicant-respondent was initially appointed
as a Typist with a condition that she should acquire the
necessary qualification in Typewriting within a period of two
years from the date of initial appointment. It is also not in
controversy that, despite the time granted by the authorities,
the respondent herein could not acquire the necessary
qualification, as per the said condition. It is not in dispute that
the applicant herein is a graduate in Computers and also
11
CGR, J
W.P. No.4222 or2023 & batch
possesses PGDCAand also possesses Typewriting English
Lower Graple qualification. It is pertinent to note that the
State Government granted relaxation in favour of certain
class of employees, vide G.O.Ms.No.116, GA (Ser.B)
Department, dated 29.02.2008 having noticed the
nonexistence of Typewriting training institutions. It is also not
in controversy that in 2010 also the Government granted
relaxation from acquiring Typewriting qualification in respect
of Treasury Department. The Tribunal also noted about the
non-existence of Typewriting training institutions and the
usage of Computers in all the offices. The reality remains
that, apart from the degree qualification in Computers, the
applicant possesses PGDCA also. It is not the case of the
respondents herein that the applicant has not discharged her
duties prop'erly due to the lack of Typewriting Higher Grade
qualification.
A perusal of the order passed by the Tribunal, in clear
and vivid terms, discloses that the Tribunal, after elaborately
and meticulously considering various issues, including the
relaxation given by the State Government, by way of the
above referred Governmental Orders, and also the present
situation, with regard to the non-usage of type machines and
the usage of Computers, came to the conclusion that the
very insistence of the respondent authorities cannot be
sustained."
13.
A Coordinate Bench of this Court in W.P. No. 17966 of 2020
examining similar case that whether petitioner therein when sought
12
CGR, J
W.P. No.4222 of 2023 & batch
to be demoted to the lowest post of office subordinate on the
ground that she did not acquire Typewriting Higher Grade in Telugu
and English though she was a graduate in Master of Computer
Applications (MCA), following division bench judgment referred to
above, held as follows:
"10. Contention of the learned Government Pleader ISi
that G.O.Ms.No.116 dated 29.02.2008 was issued in favour
of those persons who were appointed between 05.03.1987
and 14.07.1998 and that it cannot be extended to the
petitioner. The said contention was dealt with in OA No. 1856
2017 and it was held that there are no institutions for training
on typewriting machines and as such they cannot raise such
an objection. The reasoning in the O.A. was accepted by a
Division bench of this Court in the said writ petition. The
Government also took a plea in the said writ petition that the
notice therein was issued in conformity of G.O.Ms.No.969
dated 27.10.1995, but the said contention was also not
accepted by the Division Bench of this Court.
11.
Admittedly, petitioner has passed Masters ini-
Computer Applications. Copy of the provisional certificate
issued by the JNTU, Kakinada dated 12.03.2012 is also filed
before this Court to show that the petitioner has passed MCA
examination in June, 2011 in I Class with distinction.
12.
In the facts and circumstances, following the judgment
of the Division Bench of this Court in WP No. 11321 of 2019
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CGR, J
W.P. No.4222 of2023 & batch
the writ petition is allowed setting aside the impugned notice,
as the petitioner possessed a P.G. degree in Master of
Computer Applications and the respondents are directed to
regularize the services of the petitioner in the cadre of Typist
with effect from her date of joining with all consequential
benefits, according to her eligibility, without insisting for
passing of technical qualifications of typewriting higher
grade both in English and Telugu. No order as to costs.
Consequently, miscellaneous petitions, if any pending, in this
writ petition, shall stand closed."
14. Further, a Coordinate Bench of this Court in W.P.(AT) No.233
of 2021, following aforesaid judgments and directed respondents
therein to regularize the services with all consequential benefits.
15. Petitions have been appointed as Typists under the scheme
of compassionate appointments in terms of G.O.Ms.No.687,
General Administration (SER.A) Department, dated 03.10.1977
r/w G.O.Ms.No.612, General Administration (SER.A) Department,
dated 30.10.1991, r/w G.O.Ms.No.969, General Administration
(SER.A) Department, dated 27.10.1995. The object with which
aforesaid scheme came to be formulated was to protect the family
of a government employee dying in harness by appointing his or
her dependent as a social security measure in relaxation of
applicable rules. However, one of the conditions laid down therein
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CGR, J
W.P. No.4222 of 2023 & batch
obligated the appointees to acquire the qualification of Typewriting
in Telugu Higher Grade within a span of five years as outer limit,
failing which such candidate will have to revert back to the lowest
post. Petitioners admittedly possessed the basic qualifications and
also had additional qualification of B.Com.(Computers)/
PGDCA/MCA, meaning thereby they were all sufficiently familiar
and equipped in dealing with computer systems, which were
predominantly used in government offices for discharging day-to-
day duties. Aforesaid additional qualifications also enable
petitioners with special skills in operating computers besides being
familiar and having acquaintance with handling keyboard. In the
said context, 1®' respondent Government itself has recognized the
evolution of computer systems replacing the relevancy of
typewriting, besides dearth of typewriting institutes and associated
infrastructure facilities for one to get trained, which was at the verge
of extinction. G.O.Ms.No.116, dated 29.02.2008, reflected above
thought process, which reads as under;
7. The problem of lack of training institutes in Telugu
Shorthand has been observed by the Government and the
candidates are not able to get themselves qualified with
Telugu Shorthand Higher qualification, because of the lack
of such Training Institutes; as a result of which they continue
15
CGR, J
W.P. No.4222 of 2023 & batch
to remain as probationers
though their juniors have been
regularised.
8.
Thus, Government have noticed that there is a striking
anomalous position with
regard to regularisation of the
services of Junior Stenographers in the Government of
Andhra Pradesh. Prior to 1987 the Junior Stenographers
had to acquire a higher grade typewriting and higher grade
qualification in shorthand. In the period 1987-98 these
qualifications
were changed and the individuals were
required to obtain Higher Grade ini
Typewriting and Higher
Grade in Shorthand in Telugu. In the revised Andhra Pradesh
Ministerial Service Rules
1998 the rules were once again
amended and now they are required to obtain Higher grade
Typewriting and Shorthand in the "relevant language".
9.
In view of the fact that some of the Junior
Stenographers appointed betweent March 1987 and July
1998 were not qualified under the rules, it has been decided
to relax the
requirement of passing Telugu Typewriting
Higher Grade and Telugu Shorthand Higher Grade for all
those individuals.
10.
Now, therefore, in exercise of the powers conferred
under rule 31 of the A.P,State & Subordinate Service Rules,
1996, the Governor of Andhra Pradesh hereby relaxes the
rule 23 of the A.P.Ministerial Service Rules, 1966 in favour of
Junior Stenographers who were appointed between
5.3,1987 and 14.7.1998 as to the requirement of passing
Typewriting higher grade in Telugu and Shorthand higher
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CGR, J
W.P. No.4222 of 2023 & batch
grade in Telugu and their services shatl be regularised with
effect from the date of their appointment, provided that they
have acquired the qualifications prescribed in the
A.RMinisterial Service Rules, 1998."
16.
Above said G.O. recognizes two factors. One depicting lack
of training institutes and the other which weighed Government to
relax the requirement of passing Telugu Typewriting High Grade
The aforesaid relaxation letter continued yet again in
G.O.Ms.No.68, dated 11.03.2010, followed by G.O.Ms.No.78,
dated 25.03.2010. The sequence suggests that 1®' respondent has
consistently been relaxing the requirement of securing Typewriting
either English or Telugu for the candidates appointed on
compassionate ground. Petitioners after all now claim similar
benefit of relaxation on par with the persons who were extended
the same.
17.
This Court finds that such request to be justified, particularly
having regard to the fact that all petitioners have additional
qualifications with background of specialized knowledge of
operating computer systems, besides with their hard work and
relentless efforts later acquired the said technical qualifications.
The Division Bench of this Court clearly emphasized aforesaid
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CGR, J
W.P, No.4222 of 2023 & batch
aspects and emphatically weighed in favouf of extending the
benefit of relaxation.
18. In view of ttie same and for reasons stated above, these writ
petitions are allowed by directing respondents to regularize
services of petitioners from the date of their respective
appointments as Typists with all consequential benefits. No costs.
As a sequel, miscellaneous petitions pending consideration,
if any, in this case shall stand closed.
That Rule Nisi has been made absolute as above. Witness the Hon'ble
the Chief Justice Sri Dhiraj Singh Thakur on this Wednesday, Eighteenth
day of June, Two Thousand and Twenty Five.
Sd/- U.SR! DEVi
ASSISTANT registrar
//TRUE COPY//
SE OFFICER
To,
1. The Principal Secretary, Revenue Department, State of Andhra
Pradesh, Secretariat Building, Velgapudi, Amaravathi, Guntur District,
A.P.
2. The District Collector, Anakapalli District, A.P
3. The Tahasildar, Sabbavaram Mandal, Anakapalli District, A.P.
4. The District Collector, Visakhanapatnam, Visakhanapatnam District,
A.P.
5. The Special Deputy Collector(Land Protection), Visakhapatnam,
Visakhaptnam District, A.P.
6. The Tahsildhar, Pendurthi Mandal, Visakhaptnam District, A.P.
7. The Tahasildar, K.Kotapadu Mandal, Anakapalli District, A.P.
8. The Tahasildar, Munagapaka, Ankapalle District, A.P.
14
9. The Principal Secretary, General Administration Department, State of
Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, A.P.
10. The Chief Commissioner of Land Administration, Vijayawada, NTR
District
11. One CC to Sri K. Bheema Rao, Advocate [OPUC]
12. One CC to M/s. Leo Law Associates LLP, Advocates[OPUC]
13. Two CCs to GP for Services-I, High Court of Andhra Pradesh. [OUT]
14. Three CD Copies.
ssb
15
.
HIGH COURT
DATED:18/06/2025
COMMON ORDER
WP.Nos.4222, 4221, 4223, 4234, 4239, 4242, 4243 & 6320 of 2023 0^ ^ g 25JUN2(1J5 Curfeni Section ALLOWING THE WRIT PETITIONS WITHOUT COSTS