The State Of Andhra Pradesh vs Y.V. Chandrarao,
2021 Latest Caselaw 4422 AP

          IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE Mr. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                &
             HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                                 I.A.No.1 of 2021
                                         in
                               W.A.No.611 of 2021
                                        and
                               W.A.No.611 of 2021
                        (Proceedings through physical mode)

The State of Andhra Pradesh, rep. by its Special
Chief Secretary, Intermediate Education Dept.,
Secretariat Buildings, Velagapudi, Guntur District,
and others                                                    ... Applicants/Appellants

                                        Versus

Y.V. Chandra Rao, S/o. Appa Rao, aged 48 years,
Occ: Lab Assistant, Government Junior College,
Kondapi, Prakasam District, and others                                 ... Respondents

Counsel for the applicants/appellants : G.P. for Services - III

Counsel for respondents : Mr. S. Satyanarayana Rao

ORAL COMMON JUDGMENT

Dt: 01.11.2021

(Prashant Kumar Mishra, CJ)

I.A.No.1 of 2021 is an application for condonation of delay of 697 days in

presenting the writ appeal against the order dated 26.09.2019 passed by the

learned single Judge in W.P.No.14738 of 2019.

2. A perusal of the order passed by the learned single Judge indicates that the

issue concerning grant of minimum timescale to Lab Attendants has been

examined by the High Court of Judicature at Hyderabad for the State of Telangana

and the State of Andhra Pradesh in the case of P. Khadar Basha and others v.

State of Andhra Pradesh, reported in 2017 (6) ALD 638 (DB) and the case of the

respondents/writ petitioners being same, they shall be entitled to similar relief.

3. In the affidavit filed along with I.A.No.1 of 2021, there is no statement as to

whether the State Government has assailed the order passed by the High Court for