DASARI RAJA MASTER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief, which is extracted hereunder:

(2.) Petitioner No.1 was appointed as Chairman of Andhra Pradesh Grandhalaya Parishad. Petitioner Nos. 2 to 11 were appointed as Chairmans of Zilla Grandhalaya Parishad for the various districts under Sections 7, 10 and 11 of the Andhra Pradesh Public Libraries Act, 1960 (for short 'the Act'). The term of nominated members and it's Chairman is three years from the date of nomination or until further orders in terms of the order of appointment/nomination. All the petitioners are Chairman of A.P. Grandhalaya Parishad and Members of respective district public libraries of Srikakulam, Vizianagaram, West Godavari, Krishna, Prakasam, Nellore, Chittoor, Ananthapuramu, Kadapa and Kurnool or State public library/parishad. Insofar as Visakhapatnam District is concerned, no person was nominated as Chairman of the District Public Library.

(3.) While the petitioners are continuing as Chairman and Members of State Level Public Library and District Level Public Libraries, G.O.Rt.No.244 and G.O.Rt.No.246 dated 17.09.2019 were issued by the first respondent, terminating the appointment of existing nominated Chairman of A.P.Grandhalaya Parishad, Chairman and Members of all the District Level Public Libraries. It is contended that, G.O.Rt.No.244 and G.O.Rt.No.246 dated 17.09.2019 are laconic and bereft of any reasons and no notice or opportunity whatsoever was given to the incumbents of the office of the Chairman of District Public Libraries and it is not known as to why the impugned proceedings were issued, as they are patently arbitrary and unreasonable.