A. Syama Sundar Rao, vs The District Collector,
2021 Latest Caselaw 4710 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No: W.P.No.22008 OF 2021

                     PROCEEDING SHEET

SL.     DATE                           ORDER                              OFFICE
NO.                                                                        NOTE
08.   18.11.2021 NJS, J

                       Heard    the    learned   counsel     for    the

                 petitioner and learned Government Pleader for

                 Services-II, who submits that draft counter is

                 ready and the same has been sent for

                 signatures. She submits that within short

                 time, fair counter will be filed.

                       Considering the submissions made by

                 the learned counsel for the petitioner and

                 perusing the Judgment of the Hon'ble Division

                 Bench in Government of Andhra Pradesh &

                 another vs. A. Rajeswara Reddy [2010(3)ALD

                 501(DB)], there shall be an interim direction to

                 the respondents to consider the case of the

petitioner for promotion to the post of

Assistant Social Welfare Officer in terms of

G.O.Ms.No.257, G.A. (Ser.C) Department,

dated 10.06.1999, subject to the enquiry

report submitted in respect of the charges

levelled against the petitioner.

List the matter after four (04) weeks.

_______ NJS, J (Issue cc tomorrow) B/O Ks