Kanney Satyanarayana Murty vs The Government Of Andhra Pradesh
2021 Latest Caselaw 4156 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.13006 of 2021 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 21.10.2021 DVSS, J

Learned counsel for the petitioner points out that despite the clean acquittal on 03.08.20218 in CC.No.195 of 2016, till date, the petitioner has not been paid his retirement benefits. He submits that in view of the settled law on the subject and the judgments which are enclosed as material papers, the arguments may be treated as arguments in the main writ petition itself.

Counter has not been filed. The right to file counter is forfeited.

Learned counsel for the petitioner is heard at length on facts and law. To hear learned Government Pleader, list on 28.10.2021 as part heard.

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