The Vice Chairman And Managing ... vs S Subba Rayudu
2021 Latest Caselaw 2936 AP

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                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                          MAIN CASE No: W.A.No.500 of 2021

                                   PROCEEDINGS SHEET
                                                                                       OFFICE
Sl.     DATE                                     ORDER                                  NOTE
No.

1.    09.08.2021                      (Through Video-Conferencing)

                                           W.A.No.500 of 2021
                      Heard Mr. P. Durga Prasad, learned standing counsel for the
                   appellant.
                      Also heard Mr. K. Narsi Reddy, learned Government Pleader
                   for Roads & Buildings and Transport for respondent No.16.

W.A.No.441 of 2021 arising out the same common judgment and order had already been admitted on 06.08.2021. Admit the appeal.

Issue notice.

No formal steps are called for with regard to respondent No. 16 as he is duly represented. However, extra copies be furnished.

Mr. A. Rajendra Babu who appeared for the respondent Nos.1 to 15/writ petitioners submits that he is not appearing in the appeal as the brief had been taken away. Learned standing counsel for the appellant will take steps for service on respondent Nos.1 to 15/writ petitioners by registered post with acknowledgment due.

Registry will list this case in the month of November, 2021 along with W.A.No.441 of 2021.

I.A.No.1 of 2021 This application is filed seeking suspension of the order under appeal.

The writ petitioners had retired and they prayed for reinstatement into service until they attain the age of 60 years. By the order under appeal, the learned single Judge allowed the prayer made by the writ petitioners and directed the appellant to reinstate the writ petitioners into service, if they are below the age of 60 years.

Considering the submissions made by the learned counsel for the parties, we deem it appropriate to suspend the order of the learned single Judge.

                                                                                OFFICE
Sl.   DATE                                ORDER                                 NOTE
No.

Accordingly, the order under appeal insofar as it relates to W.P.No.994 of 2020 is suspended till disposal of the appeal.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J MRR