Andhra Pradesh High Court - Amravati
M.Indira Suseela, vs The State Of Andhra Pradesh, on 8 August, 2022
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION}
MONDAY, THE EIGHTH DAY OF AUGUST
AWE? THOUSAND AND TWENTY TWO
:PRESENT:
THE HONQURABLE DR. JUSTICE DR K MANMADHA RAO
WRIT PETITION NO: 24772 OF 2022
Between: a.
Mindira Suseela, Dio Late M.Francis, Aged about 44 years, Sec Coemmunly
Organizer, RYo 49-86-27, Christian Pets, Guntur THatrict.
Petitioner
AND
the State of Andhra Pradesh, Rep. by is Principal Secretary, Municigal
Administration and Urban Develupment Qepartment, Secretariat, Velagapudi,
Guntur District
Eeeead
2, The Cammissioner, Guntur Municipal Corporation, Guntur, Guntur District.
= The District Collector, Guntur, Guntur District.
4 The Mission Olrector, Mission for Elimination of Poverty in Municipal Areas
{MEPMA}, Guntur, Guntur CHstrict,
§ The Profeot Directer, Mission for Elimination of Poverty in Municipal Areas
(MEPMA}, Guriur, Collector Office Compound, Guntur CHstrict
& The Tawn Mission Coordinator, Yadepalli Municipal Office, Tadepalli, Gumtur
CHatrict,
Respondents
WHEREAS the Petitioner above named through her Advocate Sa E ATHAROTA VENKATA RAO presented this Peadition under Anicie 226 of the Consifiution of india praying that in ihe circumstances stated in the affidavit fled therewith, the High Goaurt may be pleasad to issue 8 Wit order or direction more particularly one in the nature of Aint of Mandamus declaring the entre action of the respondents, particularly the action af the $° ressondent in suing the present impugned transfer proceedings Re No S217 023/MEPMA-APIEZ, dt an.Oe8-2022 including sonsequential rejection order vide o No. S88 1/2022 MEPMA-AP/ET, ak 40-07-2022 is highly flegal, arbitrary. unjust, cantrary to franefer guidelines issued in G.O.Ms.No.11&, Finance fHRAI-PLG, and POLICY) Depariment, db (7-08-2022 and set asicie the same and consequential ta direct the resporidents to repost the services of the petflianer as community organizer at office of fhe Mission Director (WEPMA), Suntur on the ground that, Ac ane raquiarly nosted in the above said place withaut reference to the present impugned frarefer praneedings Ro No. O21 7/@0e2/MEPMA-APRIEZ, di a-06-2022 and consequential rejection order vie Re No B88 1/2022/MEPMA-APIE 1, di 19-07-2022 of ithe gh respondent:
AND WHEREAS the High Court upon perusing the petition and affidavit fled herein and upon hearing the arguments of SH Eathakota Venkata Rao, Advocate for the Ratifioner and GF for Municipal Administration for Ragpondent Nos. 7, 5. 4 & & and Sri F notice S Sridhar Murthy, Standing Counsel for Respondent Nas. 2 & 5, directed iggue & fo the Respondents herein to show osuse 8S to why this Writ Petition should not be admitted, You viz:
4. The Principal Secretary, Municipal Administration and Urban Developrnent Department, Seerstariat, Velagapudi, Guritur Pistrict, State of Andhra Pradesh.
2 The Commissioner, Guntur Municipal Corporation, Guntur, Guntur District. ¥° The Cistrict Collector, Guritur, Guntur strict. 4 The Mission Director, Mission far Eimination of Poverty in Municinal Areas {MEPMA), Guntur, Guntur District.
§ The Profect Directer, Mission for Elimination of Poverty iy Municipal Areas (MEPMAQ, Gurttur, Collector Office Compound, Guntur District The Town Missian Coordinator, Tadepalli Municipal Office, Tadepalll, Gurvtur CHetrict ob are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this Writ Petition should not be admitted, on or before 18.08.2022, on which date the case stands posted for hearing. The Court made the following: ORDER "Notice before admission.
Registry is directed to print the name of Sri P.Sridhar Murthy, learned Standing Counsel for Guntur Municipal Corporation in cause list.
7.
8. Q. List the matter on 18.08.2022 for getting instructions. "
A RAJU K. SRINIVAS Se SISTANT REGISTRAR ITTRUE COPY// IN CTION OFFICER _ The Principal Secretary, Municipal Administration and\ Urban Development Department, Secretariat, Velagapudi, Guntur District, State of Andhra Pradesh. The Commissioner, Guntur Municipal Corporation, Guntur, Guntur District.
The District Collector, Guntur, Guntur District.
The Mission Director, Mission for Elimination of Poverty in Municipal Areas (MEPMA), Guntur, Guntur District.
The Project Director, Mission for Elimination of Poverty in Municipal Areas (MEPMA), Guntur, Collector Office Compound, Guntur District.
. The Town Mission Coordinator, Tadepalli Municipal Office, Tadepalli, Guntur District. (No's 1 to 6 by RPAD- along with a copy of petition and affidavit) One CC to Sri. Eathakota Venkata Rao Advocate [OPUC] Two CCs to GP for Municipal Administration, High Court Of Andhra Pradesh. [OUT] One CC to Sri P.Sridhar Murthy, Standing Counsel [OPUC]
10. One spare copy KPR HGH COURT DRAMAS DATED aOR e022 NOTE: LIST THE MATTER ON 18.08.2022 NOTICE BEFORE ADMISSION WP. No. 24772 of 2022