HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2343 of 2022
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
1. 01.02.2022 AHSANUDDIN AMANULLAH, J and RAVI NATH TILHARI, J
(Per Hon'ble Mr. Justice Ahsanuddin Amanullah) Heard Mr. Radha Krishna, learned counsel representing Mr. Ch. Satish Kumar, learned counsel for the petitioner and Mr. V. Ramesh, learned Government Pleader, Services-IV, for the respondents.
2. The petitioner has moved the Court, for the following relief:
"....to issue an appropriate writ, order or direction more particularly one in the nature of writ of mandamus directing the respondents to absorb the petitioner on permanent basis in Panchayat Raj Department and fix in seniority, extend all consequential benefits by strictly implementing the judgement of Hon'ble Administrative Tribunal order in O.A.No.10890 of 2002, dated 04.03.2009 with all consequential benefits by holding the action of the respondents in not implementing the judgment of Hon'ble Andhra Pradesh Administrative Tribunal dated 04.03.2009 in O.A.No.10890 of 2002 which become final in terms of the law laid down by the Apex Court and pass such other order or orders as the Hon'ble Court may deem ....."
3. On a query of the Court to learned counsel for the respondents as to why the order of the Andhra Pradesh Administrative Tribunal dated 04.03.2009 in O.A.No.10890 of 2002 has still not been complied with and why the Court may not take a strict view in the matter, learned counsel prayed for one last indulgence to seek instructions and place on record material showing compliance, if already not so done and the order in question still subsisting.
4. Having regard to the aforesaid, by way of indulgence, as prayed for by learned counsel for the respondents, the matter be listed on 22.02.2022.
5. The Court would only indicate that if by the next date, compliance is not shown, the Court may not grant any further indulgence.
_________________________________ (AHSANUDDIN AMANULLAH, J)
_________________________ (RAVI NATH TILHARI, J)
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