Pasam Madhavi vs The State Of Andhra Pradesh
2021 Latest Caselaw 3970 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.19817 of 2021 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

DVSS,J

03) 06.10.2021 I.A.No.1 of 2021 is filed to grant minimum timescale. Similarly placed .

petitioners in the other three matters with which this matter is posted today were granted minimum timescale in line with the judgment of the Hon'ble Supreme Court of India in State of Punjab and others Vs.Jagjit Singh and others1, if the petitioners fulfill the eligibility criteria they are entitled to be paid minimum time scale strictly in line with the case of Jagjit Singh.

Post on 02.11.2021 in the 'Motion List', for counters.

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(2017) 1 Supreme Court Cases 148