P. Potti Reddy, vs The State Of Andhra Pradesh
2021 Latest Caselaw 5166 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                   MAIN CASE No: W.P.No.28495 of 2021

                               PROCEEDING SHEET
Sl.                                                                          OFFICE
        DATE                                ORDER
No                                                                     NOTE.
                                                                      Transfe
4     10.12.2021 NJS, J                                               rred to
                                                                      io
                        Heard learned counsel for the petitioners and folder
                                                                      before
                 learned Assistant Government Pleader for Services-
                                                                      correcti
                 III who seeks time to file counter-affidavit in the ons.
                                                                      B/o.
                 matter.
                         However, keeping in view of the judgment of
                  Hon'ble     Division    Bench   in   G.Boyanna        v.
                  Registrar(Administration), High Court of A.P.,
                  Hyderabad and another reported in 2009(1) ALT
                  462, there shall be interim direction to the
                  respondents to consider the case of petitioners for

promotion to the post of PS/LFC Head Masters in the ensuing counseling in the existing vacancies without reference to their earlier relinquishments.

List this matter after four (4) weeks.

______ NJS, J Note : Furnish CC by tomorrow B/o.

BLV