M. Hariya Naik, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2928 AP

       HIGH COURT OF ANDHRA PRADESH::AMARAVATI
 MAIN CASE No:W.P.No.16180 OF 2021
                             PROCEEDINGS SHEET
 Sl.                                                                                   OFFICE
                                                                                        NOTE
 No.      DATE                                  ORDER

1.     06.08.2021   DVSS,J

                                          I.A.NO.1 OF 2021

                       Heard the learned counsel for the petitioner. Among the
                    issues that are raised, learned counsel for the petitioner urges
                    deputation can only be made with the prior consent of the
                    employee. He says consent was not obtained at all in this case
                    and he relies upon the judgment of the Apex Court in State of
                    Panjab and Others vs. Inder Singh and others [ (1997) 8
                    SCC 372 ].
                      As a prima facie case is made out, there shall be an interim
                    suspension, as prayed for, till 03-09-2021.
                      Print the name of Sri G.Ramana Rao, learned Standing
                    Counsel for the respondents.

List on 03-09-2021 in the Motion List.

__________ DVSS,J TSNR Sl. OFFICE NOTE No. DATE ORDER