REGENT COMPUTRONICS PVT. LTD.

Nimmaka Jayaraju S/O. Late Sowryappa, Vanaja Village, G.M. Valasa Mandal, Vizianagaram District Appellant

V/S

The Honble Chief Minister Of A.P., Govt. Of A.P., Secretariat Buildings, Hyderabad And Others Respondents

Referred Judgements :-

CCE V. PARLE EXPORTS (P) LTD. [REFERRED TO]
TATA OIL MILLS CO. LTD. V. CCE [REFERRED TO]
GWALIOR RAYONS SILK MFG. (WVG.) CO. LTD. V. CUSTODIAN OF VESTED FORESTS [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
TOLARAM RELUMAL VS. STATE OF BOMBAY [REFERRED TO]
V V GIRI VS. D SURI DORA [REFERRED TO]
STATE OF BOMBAY VS. HOSPITAL MAZDOOR SABHA [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
AMAR CHANDRA CHAKRABORTY VS. COLLECTOR OF EXCISE GOVERNMENT OF TRIPURA [REFERRED TO]
SONE LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
PASHUPATI NATH SUKUL ELECTION COMMISSION OF INDIA STATE OF UTTAR PRADESH VS. NEM CHANDRA JAIN:NEM CHANDRA JAIN:NEM CHANDRA JAIN [REFERRED TO]
SIDDESHWARI COTTON MILLS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
ROHIT PULP AND PAPER MILLS LIMITED VS. COLLECTOR OF CENTRAL EXCISE BARODA [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
MOHAMMAD ALI KHAN VS. COMMISSIONER OF WEALTH TAX NEW DELHI [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
STATE OF MAHARASHTRA VS. NANDED PARBHANI Z L B M V OPERATOR SANGH [REFERRED TO]
UNION OF INDIA VS. RAJIV KUMAR [REFERRED TO]
STANDARD CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SATRUCHARLA VIJAYA RAMA RAJU VS. NIMMAKA JAYA RAJU [REFERRED TO]
DIPPALA SURI DORA VS. V V GIRI [REFERRED TO]

JUDGEMENT

(1.) Petitioner in W.P. 11286 of 2006 instituted this writ petition praying to direct the respondents to prosecute 7th respondent in accordance with the provisions of Andhra Pradesh (Scheduled Castes, Scheduled Tribes an Backward Classes) Regulation of Issue of Community Certificates Act, 1993 (for short, 'Act, 1993'), and to recover the pay and allowances paid to him as Member of Parliament and as Member of Legislative Assembly in accordance with the relevant provisions contained in the Constitution of India and Representation of People Act, 1951. However, during the course of hearing, learned senior counsel fairly submitted that petitioner is not pressing the claim of recovery of pay and allowances during the tenure of 7th respondent as Member of Parliament.

(2.) Petitioner in W.P. No. 14742 of 2008 instituted this writ petition questioning the Endorsement issued by the 1st respondent in Rc.No.1220/2007L dated 15.12.2007 and seeking a consequential direction to the 1st respondent to consider the petitioner application for grant/renewal of Community Certificate as belonging to Konda Dora community as per the procedure prescribed under the Act 16 of 1993.

(3.) Heard learned Senior Counsel A.Satya Prasad, for petitioner, learned Senior Counsel Sri D.V.Sita Ram Murthy for 7th respondent, and learned Special Government Pleader for official respondents. Parties are referred to as arrayed in W.P. No. 11286 of 2006.

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NIMMAKA JAYARAJU S/O. LATE SOWRYAPPA, VANAJA VILLAGE, G.M. VALASA MANDAL, VIZIANAGARAM DISTRICT Vs. THE HONBLE CHIEF MINISTER OF A.P., GOVT. OF A.P., SECRETARIAT BUILDINGS, HYDERABAD AND OTHERS

Referred Judgements :-

JUDGEMENT

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