B. S. Reddy, vs Sri. Sambashiva Rao, Ips,
2021 Latest Caselaw 2931 AP

Citation : 2021 Latest Caselaw 2931 AP
Judgement Date : 6 August, 2021

Andhra Pradesh High Court - Amravati

B. S. Reddy, vs Sri. Sambashiva Rao, Ips, on 6 August, 2021

                      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI



MAIN CASE NO.: C.C.No.923 of 2016
                                    PROCEEDING SHEET

Sl.No.       Date                               ORDER                              OFFICE
                                                                                    NOTE

 12.     06.08.2021     MGR, J


                                 Note of the Registry shows that notices
                        sent to the respondents are not yet returned

served.

Sri N. Srihari, learned counsel appearing for the respondents, after making submissions at length by taking this Court to the definitions enumerated in the Disabilities (Equal opportunities protection of rights and full participation) Act, 1995 and the Supreme Court judgments, having convinced that the petitioner is entitled for alternative appointment, seeks time to advise the respondents to comply with the orders of this Court.

Post on 20.08.2021 for compliance. If, by the said date, the order of this Court is not complied with, the respondents are directed to appear before this Court.

Learned counsel appearing for the respondents shall inform this order to the respondents.

Post on 20.08.2021.

______ MGR, J Vjl