KARUNAKAR M Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners two in number who are working as Superintendent in the Office of the Mandal Revenue Officer, Medchal and Deputy Tahsildar in the Office of the D.P.A.P., Ranga Reddy District, filed this Writ Petition questioning the orders passed by the 2nd respondent i.e., District Collector in Proceedings C2/9800/97, dated 27-1-2000 as confirmed by the 1st respondent in G.O.Rt.Nos. 154 and 155, B.C.Welfare (C-1) Department, dt. 18-9-2000 wherein the Caste Certificates obtained by the petitioners to the effect that they belong to Vada Balija community which is included in the Group-A of listed-Backward Classes, as arbitrary, illegal and contrary to the principles of natural justice.

(2.) By the order dated 18-01-2000 while admitting the Writ Petition, posted the same for orders on 15-11-2000 duly directing the respondents to file their counters in the meantime. In the suspension petition i.e., W.P.M.P. No. 24832/2000 while refusing to suspend the impugned proceedings, I directed the authorities concerned to keep any disciplinary proceedings proposed against the petitioners in abeyance till disposal of the Writ Petition. Subsequently, the complainant and the President and the General Secretary of A.P. Backward Classes Group-A Protection Cell filed WPMP. Nos. 27645 and 29174 of 2000 under Rule 16-A of the Writ Rules seeking permission of the Court to get themselves impleaded as respondents 4,5, and 6 respectively in the Writ Petition.

(3.) Arguments were heard on different dates during December, 2000 and the orders were reserved.