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C.Munisekhar, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3971 AP

Citation : 2021 Latest Caselaw 3971 AP
Judgement Date : 6 October, 2021

Andhra Pradesh High Court - Amravati
C.Munisekhar, vs The State Of Andhra Pradesh, on 6 October, 2021

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.21358 of 2021 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

DVSS,J

03) 06.10.2021 Similarly placed petitioners in the other Writ Petition Nos.19746, 19742, 19756 and .

19817 of 2021 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' along with Writ Petition Nos.19746, 19742, 19756 and 19817 of 2021 for counters.

________ DVSS,J GR

(2017) 1 Supreme Court Cases 148

 
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