The Nellore District ... vs Union Of India
2021 Latest Caselaw 5212 AP

         THE HON'BLE SRI JUSTICE A.V.SESHA SAI

             WRIT PETITION No.28091 OF 2021

ORDER:

Heard learned counsel for the petitioner, Sri T.D.Phani

Kumar, and the learned Assistant Solicitor General representing

on behalf of the respondents.

The submission of the learned counsel for petitioner is

that the subject matter in the present Writ Petition is squarely

covered by the order of this Court in W.A.No.240 of 2019, dated

22.11.2019, and therefore, this Writ Petition may be disposed of

in terms of the aforesaid order.

Learned Assistant Solicitor General fairly admitted that

the present Writ Petition is squarely covered by the order in

W.A.No.240 of 2019, dated 22.11.2019.

In view of the above submissions and in terms of the order

in W.A.No.240 of 2019, this Writ Petition is allowed and the

respondents are directed to apply the same analogy to the

employees recruited under the Gramin Dak Sevaks (Conduct

and Engagement) Rules, 2011 as adopted to the regular

Government servants of Postal Department in the matter of

recovery of dues and appropriate guidelines be issued in this

regard, within a period of one month from the date of

communication of this judgment. After issuance of the said

guidelines, deduction of the instalments from the salaries of the

employees recruited under the said Rules shall be started,

thereby the dues of the petitioner/petitioner's society can be

repaid. There shall be no order as to costs.

As a sequel, miscellaneous applications pending for

consideration, if any, shall stand closed.

__________________ A.V.SESHA SAI, J 14th December, 2021 Tsy