M. SHIVA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed to declare the Proceedings issued by Respondent No.2 vide L.Dis.No.C1/13025(43)/61/2024 dtd. 16/1/2025 whereunder permission was accorded to promote Respondent No.4 as "Mukhya Archaka", as illegal and arbitrary.

(2.) The Petitioner herein was initially appointed as "Paricharika" pursuant to the notification in Rc.No.A1/4133/2007 dtd. 2/6/2013 issued by Respondent No.3. Subsequently, the Petitioner had passed 'Vara' and 'Pravara' examinations in the years 2013 and 2019 respectively and was promoted as "Archaka" on 23/6/2021 along with other "Paricharikas". The next promotion post available to the Petitioner is "Mukhya Archaka".

(3.) The Rules governing the promotions were framed vide G.O.Ms.No.261, Revenue (Endowments-1), dtd. 20/5/2002 in exercise of power conferred under Sec. 35 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short "the Act 30 of 1987") and were named as "Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakas and Other Office Holders and Servants Qualifications and Emoluments Rules, 2001" (for short "the Rules, 2001").