P Mastan Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 4373 AP

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.24681 of 2021


                        PROCEEDING SHEET
Sl.                                                                                       OFFICE
      DATE         ORDER
No                                                                                        NOTE.


                   DVSS,J
      27.10.2021
                           Heard         the     learned       counsel      for    the
                   petitioner          and       the     learned       Government
                   Pleader.
                           On         instructions,      learned       Government
                   Pleader        submits         that     as     the     petitioner
                   relinquished            his     rights       twice      as      per
                   G.O.Ms.No.227,                  the         petitioner          has
                   permanently            forgone        his    rights     to     seek
                   promotion.
                           Learned counsel for the petitioner relies
                   upon judgment of Division Bench, which is
                   filed     as        annexure        and      also     the      other
                   judgments on the subject, who argued that
                   because of the eventualities the petitioner will
                   not permanently give up his right to seek
                   promotion.
                           This Court is of the opinion that in view
                   of decisions cited by the learned counsel for
                   the petitioner, there shall be a direction to the
                   respondents to include the petitioner's name

in the final seniority list at an appropriate place and to consider him for promotion to the post of Primary School Head Master (LF). It is needless to say that any promotion given will be subject to the orders in the writ petition.

Post on 19.11.2021 in the motion list.

________ DVSS,J Note:

Issue C.C. today B/o GR