Magapu Surya Prakasa Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2477 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.13458 of 2021 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

DVSS,J 19.07.2021 Learned Assistant Government Pleader for Endowments seeks time. But, this Court has already recorded that if instructions are not received, this Court will proceed further with the available material. He submits that despite his best efforts, he could not get instructions.

Learned counsel for the petitioner submits that the petitioner has been posted on 'deputation'. According to the learned counsel deputation is possible with the prior consent of the employee. He relies upon the case law, particularly, the judgment of the Hon'ble Supreme Court reported in State Of Punjab And Ors. vs Inder Singh And Ors.1 , and more particularly upon paragraph Nos.18 and 19 of the said judgment. Similar matters have come up before this Court, wherein the impugned order was also considered. In line with the orders passed in the earlier matters and the case law on the subject, there shall be an interim suspension of proceedings, dated 03.7.2021 for a period of one week.

List this matter along with other connected matters.

________ DVSS,J GR

(1997) 8 SCC 372