L Sreenivasa Reddy vs Shashi Bhushana Kumar
2021 Latest Caselaw 3164 AP

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MAIN CASE: C.C.Nos.908 of 2019, 68 of 2020 and 189 of 2019

PROCEEDINGS SHEET

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24.08.2021 (Through Video-Conferencing)

It is submitted by Mr. S. Sriram, learned Advocate General, that the order dated 11.12.2018 passed in W.P.Nos.4415, 4807, 40975, 41739, 43051 of 2016 and 2842 of 2017 so far as it relates to Roads & Buildings Department, has been complied with, as an exercise, in the light of the judgments rendered in M.Nagaraj v. Union of India, reported in (2006) 8 SCC 212 and Jarnail Singh v. Lachhmi Narain Gupta, reported in 2018 Law Suit (SC) 943, had been undertaken and the outcome of such exercise has been put to challenge in Writ Petition No.10128 of 2020.

Insofar as C.C.No.908 of 2019 is concerned, he prays for a month's time to place before the Court the actual position relating to whether any such exercise as indicated above has been undertaken in respect of the other Departments of the State, in pursuance of the Circular dated 18.03.2020.

List this case after six (6) weeks.

                   ARUP KUMAR GOSWAMI, CJ           NINALA JAYASURYA, J
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