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Government Of Andhra Pradesh vs Dr K Srinivasulu
2021 Latest Caselaw 2230 AP

Citation : 2021 Latest Caselaw 2230 AP
Judgement Date : 30 June, 2021

Andhra Pradesh High Court - Amravati
Government Of Andhra Pradesh vs Dr K Srinivasulu on 30 June, 2021
Bench: Arup Kumar Goswami, Ninala Jayasurya
     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
            HON'BLE MR. JUSTICE NINALA JAYASURYA

                    WRIT APPEAL No.227 of 2021
                           (Through Video-Conferencing)


Government of Andhra Pradesh
Rep.by its Principal Secretary,
Higher Education Department,
Secretariat Buildings, Saifabad,
Hyderabad now functioning at Velagapudi,
Amaravati, Guntur District and others                     ...     Appellants

                             Versus

K.Srinivasulu S/o. K.Papaiah,
Lecturer in Economics (Unaided),
NBKR Science 8: Arts College,
Vidyangar, Kota Mandal,
Nellore District and others.                              ...   Respondents

Counsel for the appellants : Mr.Syed Khader Masthan Government Pleader

Counsel for the respondents : Mr.N.Bharath Babu

ORAL JUDGMENT

Dt: 30.06.2021

(Arup Kumar Goswami, CJ)

Heard Mr.Syed Khader Masthan, learned Government Pleader

appearing for the appellants. Also heard Mr.N.Bharat Babu, learned

counsel for the respondents/writ petitioners.

Challenge in this writ appeal is to an order dated 20.12.2018

passed by the learned single Judge in a batch of writ petitions insofar

as it relates to W.P.No.24252 of 2013.

Learned counsel for the parties submit that the appeal preferred by

the State earlier, being W.A.No.263 of 2019, in relation to another writ

petition which was disposed of by the order under challenge, was

dismissed by this Court by an order dated 31.07.2020 and the said

order was also confirmed by an order passed by the Hon'ble Supreme

Court in SLP (Civil) No.13575 of 2020 dated 25.11.2020.

In view of the same, this Writ Appeal also stands dismissed in

terms of the order dated 31.07.2020 passed by this Court in

W.A.No.263 of 2019. No costs. Pending miscellaneous applications, if

any, shall stand disposed of.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.227 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 30.06.2021

GM

 
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