Andhra Pradesh High Court - Amravati
P Sulochanarani vs Life Insurance Corporation Of India on 15 September, 2025
I
A ►
t U
APHC010325142025
^5 v:
i ■
IS® IN THE HIGH COURT OF ANDHRA PRADES^ll g ||Jf
AT AMARAVATI * /
ll jg
MONDAY, THE FIFTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
AND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMi^
WRIT APPEAL NO: 760 OF 2025
Writ Appeal under clause 15 of the Letters Patent Act above named
Appellant begs to present this Memorandum of Writ Appeal having been
aggrieved by the inaction of the learned single judge in staying the transfer
order of the petitioner vide proceedings Dt.13.05.2025 in W.P.No.14355 of
2025
Between:
P Sulochanarani, W/o M. Durga Prasad, Aged 54 years, working as
Administrative Officer, LIC, Ongole R/o D.No.4-238, Ayyanar Street,
Satyanarayanapuram, Ongole, Prakasam District-523001.
...Petitioner
AND
1. Life Insurance Corporation of India, Rep. by its Chairman, Yogakshema
Building, Nariman Point, Mumbai-400021.
2. Life Insurance Corporation of India, Rep. by its Zonal Manager,
Saifabad, Hyderabad.
3. Life Insurance Corporation of India, Rep. by its Senior Divisional
Manager, Nellore Division, Dargamitta, Nellore.
■<_
...Respondents
lA 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 to
direct the respondent Corporation to continue the petitioner at Ongole Branch
by suspending the impugned Transfer Order Dt. 13.05.2025, pending
disposal of the writ appeal*
Counsel for the Petitioner: SRI MANOJ KUMAR BETHAPUDI
Counsel for the Respondents: SRIJ U M V PRASAD (S C for LIC)
The Court made the following order:
APHC010325142025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3545]
m (Special Original Jurisdiction)
MONDAY,THE FIFTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
WRIT APPEAL NO: 760/2025
Writ Appeal under clause 15 of the Letters Patent above named
Appellant begs to present this Memorandum of Writ Appeal having been
aggrieved by the inaction of the learned single judge in staying the transfer
order of the petitioner vide proceedings Dt.13.05.2025 in W.P.No.14355 of
2025, for the following among other
Between:
1.P SULOCHANARANI, W/0 M. DURGA PRASAD, AGED 54 YEARS,
R/0
WORKING AS ADMINISTRATIVE OFFICER, LIC, ONGOLE
D.NO.4-238, AYYANAR STREET, SATYANARAYANAPU RAM,
ONGOLE, PRAKASAM DISTRICT-523001.
...APPELLANT
AND
1.LIFE INSURANCE CORPORATION OF INDIA REP. BY ITS
CHAIRMAN, YOGAKSHEMA BUILDING, NARIMAN POINT, MUMBAI-
400021.
2. LIFE INSURANCE CORPORATION OF INDIA, REP. BY ITS ZONAL
MANAGER, SAIFABAD, HYDERABAD.
3.LIFE INSURANCE CORPORATION OF INDIA, REP. BY ITS SENIOR
DIVISIONAL MANAGER, NELLORE DIVISION, DARGAMITTA,
NELLORE.
...RESPONDENT(S):
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
pleased to dispense with the filing of certified copy of order passed in
W.P.No.14355 of 2025, Dt.23.06.2025 and pass
lA 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
pleased to direct the respondent Corporation to continue the petitioner at
Ongole Branch by suspending the impugned Transfer Order Dt. 13.05.2025,
pending disposal of the writ appeal and pass
Counsel for the Appellant;
1.MANOJ KUMAR BETHAPUDI
Counsel for the Respondent(S);
1. J U M V PRASAD (S C for LIC)
The Court made the following;
THE HON'BLE SRI JUSTICE BATTU DEVANAND
AND
THE HONOURABLE SRI JUSTICE A. HARI HARANADHA SARMA
WRIT APPEAL No.760 of 2025
JUDGMENT:(^Per Hon'ble Sri Justice Battu Devanand) This Writ Appeal is filed questioning the inaction of the learned Single Judge, in considering the Stay Petition filed against the impugned proceedings, dated 13.05.2025, in the Writ Petition No.14355 of 2025.
2. Heard the learned counsel for the appellant and the learned standing counsel for the respondents.
3. The appellant is the petitioner in the Writ Petition. Against the proceedings issued by the respondent No.3, dated 13.05.2025, the said Writ Petition is filed. Along with the Writ Petition, the petitioner sought to stay the transfer order, dated 13.05.2025, issued by the respondent No.3 transferring the petitioner from Ongole to Addanki. Admittedly, the petitioner is working as Administrative Officer at Ongole since 05.07.2021. Expressing her inability to work in the office of Addanki, being a woman with disability, she sought to retain her at Ongole. But the said request is not considered by the respondents. The reason stated by the petitioner is that in the office of Addanki, there is no lift or ramp facility enabling her to attend office to discharge her duties. As she could not climb stairs at first floor, at the office of Addanki, she requested to retain her at Ongole.
'X
4. During the pendency of the Writ Appeal, learned counsel appearing for the respondent-L.I.C., submits that they are ready to accommodate the petitioner at the office of Kandukuru, where the office is situated in the ground floor. For that also, the petitioner is not willing.
5. Under these circumstances, in our considered view, it is appropriate and reasonable to dispose of the Writ Petition permitting both the counsels to raise their contentions before the learned Single Judge in the Writ Petition to meet the interest of justice.
6. Accordingiy, the Writ Appeal is disposed of, enabling the learned counsels to make their contentions before the learned Single Judge during the hearing of the Writ Petition, as the Writ Petition is still pending. Further, the learned Single Judge is requested to dispose of the Writ Petition, at the earliest after hearing both sides. There shall be no order as to costs.
As a sequei, miscellaneous petitions pending, if any shall stand closed.
Sd/- M. RAiViESH BABU DEPUTY REGISTRAR J/ ^ //TRUE COPY// SECTION OFFICER To,
1. The Chairman, Life Insurance Corporation of India, Yogakshema Building, Nariman Point, Mumbai-400021.
2. The Zonal Manager, Life Insurance Corporation of India, Saifabad,^ Hyderabad.
3. The Senior Divisional Manager, Life Insurance Corporation of India,"^ Nellore Division, Dargamitta, Nellore.
4. One CC to SRI MANOJ KUMAR BETHAPUDI Advocate [OPUC]
5. One CC to SRIJ U M V PRASAD (S C for LlC) Advocate [OPUC
6. Two CD Copies gsg HIGH COURT DATED: 15/09/2025 ORDER WA NO. 760 OF 2025 DISPOSING THE WA WITHOUT COSTS