The Vice Chairman And Managing ... vs Gade Srinivasa Rao
2021 Latest Caselaw 2989 AP

                                                                                               77
                     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                MAIN CASE No: W.A.No.516 of 2021

                                      PROCEEDINGS SHEET
                                                                                            OFFICE
Sl.     DATE                                       ORDER                                     NOTE
No.

1.    11.08.2021                        (Through Video-Conferencing)

                                            W.A.No.516 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 Nos.55 & 56.

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.

No formal steps are called for with regard to respondent Nos.55 & 56 as they are duly represented. However, extra copies be furnished. Notice on respondent Nos.53 and 54 be served through the learned Government Pleader for GAD and the learned Government Pleader for Finance, respectively.

Learned counsel for the appellant is permitted, as prayed for, to serve personal notice to respondents 1 to 52 by registered post with acknowledgment due, as it is stated that Mr. Gade Venkateswara Rao, learned counsel, who is appearing on their behalf, is no more. 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.

Accordingly, the order under appeal insofar as it relates to W.P.No.1219 of 2020 is suspended till disposal of the appeal.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J MRR