P.Lakshminarayana vs The State Of Ap
2021 Latest Caselaw 3351 AP

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.19077 of 2021
                    PROCEEDING SHEET
Sl.                                                                        OFFICE
      DATE         ORDER
No                                                                         NOTE.


                   DVSS,J
 1    03.09.2021
                           Learned    Government       Pleader       for
                   Services-I takes notice for R1.
                           In view of the question of law raised that
                   the exercise necessary for identifying the
                   percentage of SC and ST Candidates in the
                   promotion posts has not been done and that
                   the judgments of the Hon'ble Supreme Court
                   and the Division Bench of this High Court
                   have not been followed, this Court is of the
                   opinion that further deeper investigation is
                   necessary into the issues raised, a prima-facie
                   case is made out. Hence, there shall be a
                   direction to the respondents to maintain

status quo for a period of two (2) weeks i.e., till 17.9.2021.

In this period, personal notice to R3 to R5 is permitted and the he respondents 2 and 3 are directed to file clear data about the adequacy of the reservation in these posts also.

Print the name of learned Government Pleader of Higher Education.

Post on 17.9.2021 in the 'Motion List'.

________ DVSS,J GR