Midde Venkateswarlu vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3140 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.17979 of 2021 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 23.08.2021 DVSS, J

Notice before admission.

Heard learned counsel for the petitioner. Government Pleader for Services-I seeks time for filing counter.

In a number of writ petitions, this Court has already passed interim orders considering the legal and factual issues that are raised basing on the judgment of the Hon'ble Supreme Court of India reported in M.Surender Reddy v. State of Andhra Pradesh and others ((2015) 8 SCC 410) and the subsequent clarifications issued by the Hon'ble Supreme Court of India. ] Since the petitioner is also similarly situated, there shall be an interim direction to maintain the status quo with regard to the promotions to the post of Assistant Accounts Officer till 07.09.2021.

List on 07.09.2021.

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