ALOKAM SUDHAKAR BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India, praying to issue a Writ, Order or direction more in the nature of Quo-Warranto against Respondent Nos. 5 to 9, requiring them to show under what authority they are holding their respective posts and consequently, restraining them from holding/continuing in their respective posts, which they are holding now, with a further direction to the competent and appropriate authority to take appropriate further action to appoint other competent and eligible person under the constitution, who uphold the law and constitutional provisions and pass such other orders as the Hon 'ble Court deems fit and proper in the circumstances of the case.

(2.) As no relief was sought against Respondent No.1, this Court took a view that impleading "His Excellency the Governor of State of Andhra Pradesh " as respondent No.1 in this Writ Petition is unwarranted and in view of the same, by invoking Rule 16 (a) of the Andhra Pradesh High Court Writ Proceeding Rules, 1997, this Court by suo motto deleted "His Excellency the Governor of State of Andhra Pradesh " from the array of the respondents in this Writ Petition vide Order Dt.19.10.2020.

(3.) As per the averments of the affidavit filed along with the writ petition, the following points are noted: