VELAGA VENKATESWARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition Nos. 21482 of 2020, 1393 and 1492 of 2021 are filed under Article 226 of the Constitution of India for issue of Writ of Mandamus to declare the action of the respondents for noninclusion of the vacancies filled in the promoted places for general transfers of teachers in all the schools as illegal, irregular, arbitrary and unjust; consequently direct the respondents to include all the vacancies in all the stations for general transfer of teachers including the vacancies in which promotes were posted, in effecting transfers through the Transfer Schedule issued vide proceedings in Rc.No.13029/11/2020-EST 3-CSE, dated 02.11.2020.

(2.) Whereas, the relief claimed in Writ Petition Nos.1510, 1282, 1461, 1543, 1583, 1573, 1318, 2099, 2279, 2900, 2692 of 2021 is totally contrary to the relief claimed in other writ petitions Nos. 21482 of 2020, 1393 and 1492 of 2021. In Writ Petition 1510 of 2021 and batch, the petitioners claimed writ of Mandamus to declare the action of respondent No.2 in issuing proceedings R.C.No.13029/61/2020-EST 3 dated 08.01.2021 and consequential proceedings issued in R.C.No.13029/11/2020-EST 3 dated 14.01.2021 as illegal, arbitrary, contrary to settled law and G.O.Ms.No.54 dated 12.10.2020 and violative of Article 14, 16 and 21 of the Constitution of India, and set aside the same with a further direction not to show the promoted places of the petitioners in the ensuing transfer counselling.

(3.) The relief claimed in Writ Petition Nos. 21482 of 2020, 1393 and 1492 of 2021 is one and the same, whereas the relief claimed in writ petition Nos.1510, 1282, 1461, 1543, 1583, 1573, 1318, 2099, 2279, 2900, 2692 of 2021 is almost opposing the claim in the other three writ petitions. Therefore, the petitioners in writ petition Nos.21482 of 2020, 1393 and 1492 of 2021 as one batch claiming one relief and the petitioners in writ petition Nos.1510, 1282, 1461, 1543, 1583, 1573, 1318, 2099, 2279, 2900, 2692 of 2021 are opposing their claim as the proceedings in the impugned writ petition No.1510 of 2021 and batch were issued in pursuance of the interim order issued by this Court in Writ Petition No.21482 of 2020.