Subramanyam Kallupalli vs The State Of Andhra Pradesh
2021 Latest Caselaw 3687 AP

                HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.19756 of 2021
                      PROCEEDING SHEET
Sl.                                                                          OFFICE
         DATE        ORDER
No                                                                           NOTE.


                     DVSS,J
3        22.9.2021
                           Heard       the    learned   Senior   counsel
                     representing       the     petitioners   and     the       .


                     respondents.

Sri S.S. Prasad, learned Senior Counsel, for the respondent/Devasthanam, seeks time to file a detailed counter affidavit.

In any view of the matter, after considering the submissions made including the order passed in I.A.No.1 of 2011 in W.P.No.24543 of 2011, there shall be an interim direction following the judgment of the Hon'ble Supreme Court in State of Punjab and others Vs.Jagjit Singh and others1, if the petitioners fulfill all the requirements therein to pay minimum timescale.

The status quo existing with regard to the services of the petitioners shall also be preserved in view of long services they have rendered.

Post on 06.10.2021 in the 'Motion List', for counters.

________ DVSS,J GR

(2017) 1 Supreme Court Cases 148