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Andhra Pradesh High Court - Amravati

Mamidisetti Peddirajulu vs The State Of Andhra Pradesh on 20 January, 2026

Author: D Ramesh

Bench: D Ramesh

                                                                   [

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

            TUESDAY, THE TWENTIETH DAY OF JANUARY,
                  TWO THOUSAND AND TWENTY SIX

                              :PRESENT:
             THE HONOURABLE SRI JUSTICE D RAMESH

                   WRIT PETITION NO: 619 OF 2026

Between:


  1. Mamidisetti Peddirajulu, S/o Venkata Narayana, aged 50 years, Male,
     Occupation Mechanic Grade - ll. Staff No. 701333, Andhra Pradesh
     Public Transport Department (APPTD), Narsapur Depot, West Godavari
     District R/o 2-157/1, Perupalem North, Kavuru Vari Palem, Mogalturu,
     West Godavari, Andhra Pradesh - 534281.

  2. Tarapatia Varaprasad Kumar, S/o Edward, aged 46 years, Male,
     Occupation Mechanic Grade - II, Staff No. E.701323, Andhra Pradesh
     Public Transport Department (APPTD), Narsapur Depot, West Godavari
     District R/o 8-40, Pedapeta, Kodamanchili, West Godavari,     Andhra

     Pradesh - 534269.

  3. Samsani Satyanarayana, S/o Samsani Rama Chandra Rao, aged 45
    years, Male, Occupation Mechanic Grade - II, Staff No. 601693, Andhra
     Pradesh Public Transport Department (APPTD), Ravulapalem Depot,
    East Godavari District R/o 8-590/6, KSR Complex, Ravulapalem
    Mandal, Ravulapalem, East Godavari, Andhra Pradesh - 533238.
                                                              Petitioners

                                 AND



  1. The State of Andhra Pradesh, represented by its Principal Secretary,
    Finance Department, Secretariat, Velagapudi Village Thullur Mandal,
    Guntur District, Andhra Pradesh. 522238
    2. The State of Andhra Pradesh, represented by its Principal Secretary,
      Transport, Roads and Buijdings Department, Secretariat, Velagapudi
      Village Thullur Mandal, Guntur District, Andhra Pradesh. 522238

   3. Andhra Pradesh Public Transport Department (APPTD),            PNBS    Bus

      Station, Vijayawada-520002, Krishna District, represented by its Vice-
      Chairman and Managing Director.

   4. The Director, Treasuries and Accounts Department,         State of Andhra

      Pradesh, Main Road, Mangalagiri Village and Mandal, Guntur District,
      Andhra Pradesh - 522 503


   5. The District Treasury and Accounts Officer, District Treasury Office
    ^ West Godavari District, Andhra Pradesh - 534 201

   6. The District Treasury and Accounts Officer, District Treasury Office,
      East Godavari District, Andhra Pradesh. - 533201

   7. The Depot Manager, Andhra Pradesh Public Transport Department
      (APPTD), Narsapur Depot, West Godavari District, Andhra Pradesh -
      522241


   8. The Depot Manager, Andhra Pradesh Public Transport Department
      (APPTD), Ravulapalem Depot, East Godavari District, Andhra Pradesh
      - 533 238

                                                                  Respondents


      Petition under Article 226 of the Constitution of India, is filed praying
that in the circumstances stated in the affidavit filed therewith, the High Court

may be pleased to issue a writ, order or direction more particularly one in the
nature of Writ of Mandamus declaring the action of the 3^^^ Respondent issuing
NOTIFICATION PD - 50 OF 2025 dated 23.12.2025 as illegal, irregular,
arbitrary and offends Art 14 and 21 of Constitution of India and Consequently
set-a-side the same and direct the respondents direct the Respondents to
release enhanced basic pay along with allowance given           under the AAS
 Scheme benefits to the petitioner, special increments         under   Automatic

Advancement Scheme;

lA NO: 1 OF 2026



      Petition   under Section   151   CPC., is filed 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 release the AAS Scheme
benefits to petitioners, special increments under Automatic Advancement
Scheme by suspending the NOTIFICATION PD - 50 OF 2025                      dated

23.12.2025 issued by 3^'^ Respondent in accordance with law pending disposal
of the main Writ Petition;


      The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri.
VENKATA MOHAN RAO PATHAKOTA, Advocate for the Petitioner and of GP
FOR SERVICES I, for the Respondent Nos.1, 3 to 5 and               of GP      FOR

SERVICES II, for'the Respondent No.2 and of Sri. K. SRINIVASA PRASAD,
STANDING COUNSEL, for the Respondent Nos.7 & 8;

The Court made the following ORDER:
      The learned Government Pleader for finance takes notice for

respondent Nos.1, 3 to 5, learned Government Pleader takes notice
for respondent No.2 and the learned Standing Counsel                          for

A.P.S.R.T.C. takes notice for respondent Nos.7 and 8. Notice before
admission, returnable in four weeks.

      This Writ Petition is filed questioning the proceedings bearing
No. Sup(P) / 255 (07) / 2025-Police Officer-IT, Notification No.PD-
50/2025, dated 23.12.2025, issued by respondent No.3.
      The learned counsel for the petitioners submits that, in similar
circumstances, this Court in W.P.No.433 of 2026, granted an interim
order dated 07.01.2026. In view of the same and following the
 principle of parity, this Court is pleased to pass a similar interim
order.                                 >

        Accordingly, there shall be an interim direction restraining the
respondents from making any recoveries from the salaries of the
petitioners pending further orders.
         Post the matter on 05.03.2026.

                                                                     SD/- B.PRASAD RAO
                                                                  DEPUTY REGISTRAR
                                     //TRUE COPY//                   SECTION OrFiCER


To,

      1. The Principal Secretary, Finance Department, The             State of Andhra

         Pradesh,   Secretariat,     Velagapudi Village    Thullur    Mandal,    Guntur

         District, Andhra Pradesh. 522238

      2. The Principal Secretary, Transport, Roads and Buildings Department,
        The State pf Andhra Pradesh, Secretariat, Velagapudi Village Thullur
         Mandal, Guntur District, Andhra Pradesh. 522238 (1 & 2 by SPECIAL
         MESSENGER)

      3. The Vice-Chairman and Managing Director, Andhra               Pradesh   Public

        Transport Department         (APPTD),   PNBS      Bus   Station,   Vijayawada-
         520002, Krishna District,

      4. The Director, Treasuries and Accounts Department, State of Andhra
         Pradesh, Main Road, Mangalagiri Village and Mandal, Guntur District,
        Andhra Pradesh - 522 503


      5. The District Treasury and Accounts Officer, District Treasury Office
        West Godavari District, Andhra Pradesh - 534 201

      6. The District Treasury and Accounts Officer, District Treasury Office,
         East Godavari District, Andhra Pradesh. - 533201
       7. The Depot Manager. Andhra Pradesh Public Transport Department
        (APPTD), Narsapur Depoj, West Godavari District, Andhra Pradesh -
        522241


      8. The Depot Manager, Andhra Pradesh Public Transport Department
        (APPTD), Ravulapalem Depot. East Godavari District, Andhra Pradesh
        - 533 238 (Addressee Nos. 3 to 8 BY RPAD)
  9. One CC to Sri. VENKATA MOHAN RAO PATHAKOTA, Advocate
        [OPUC]

  10. Two CCs to GP FOR SERVICES I, High Court Of Andhra Pradesh.
        [OUT]

  11. Two CCs to GP FOR SERVICES II. High Court Of Andhra Pradesh.
        [OUT]

  12. One CC to Sri. K. SRINIVASA PRASAD, STANDING COUNSEL
        [OPUC]

  13. One spare copy
JSS
 HIGH COURT




DR, J




DATED:20/01/2026




POST THE MATTER ON 05.03.2026.




ORDER
WP.No.619 of 2026

rr <-> m INTERIM DIRECTION