Y.Nagamani, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4713 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: W.P.No.26778 of 2021

                              PROCEEDING SHEET

Sl.      Date                             ORDER                            OFFICE
No.                                                                         NOTE

1     18.11.2021   NJS, J
                         Heard learned counsel for the petitioner,
                   and learned Assistant Government Pleader for
                   Services-I representing the respondents, who

seeks time to file counter in the matter.

Considering the submissions made by the learned counsel for the petitioner that the respondents are proposing to recover the amounts on the ground that the earlier fixation of pay of the petitioner's husband was wrongly done and such recovery is contrary to the judgment of the Hon'ble Supreme Court in State of Punjab Vs. Rafiq Masih (white washer), reported in 2015 (4) SCC 334, there shall be an interim suspension of operation of the orders of the 2nd respondent dated 15.09.2021, until further orders.

List the matter after four weeks for filing counter.

________ NJS, J cbs