M.Phanidhara Prasad, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2447 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No: W.P.No.13730 of 2021

                              PROCEEDING SHEET
Sl.   DATE                                ORDER                             OFFICE
No.                                                                          NOTE

1.

16-07-2021 DVSS,J Heard learned counsel for the petitioner. Among the issues that are raised, learned counsel for the petitioner urges deputation can only be made with the prior consent of the employee. He says consent was not obtained at all in this case and he relies upon the Judgment of the Honourable Supreme Court reported in State of Punjab and others v. Inder Singh and others [(1997) 8 SCC 372].

As a prima facie case is made out, there shall be an interim suspension of the proceedings in C1/4712383/2021, dated 07-07-2021 issued in favour of the petitioner, till 23-07-2021.

Print the name of Sri G.Ramana Rao, learned Standing Counsel for Endowments.

_______ DVSS, J ARR