HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
W.P. No.20895 of 2006
PROCEEDING SHEET
Sl.
No DATE OFFICE
ORDER
NOTE
3. 11.10.2022 UDPR, J Sri T. Vinod Kumar, learned counsel for the petitioner citing the decision in S. Raja Ratnam v. The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Government of India, Hyderabad would submit that the present case is covered by the said judgment and requested to pass orders.
There is no representation for respondents today. Hence post the matter on 12.10.2022 under the caption "for orders".
________ UDPR, J krk