Smt Jurra Rajeswari vs State Of Andhra Pradesh
2022 Latest Caselaw 584 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                MAIN CASE No. W.P. (PIL) No.8 of 2022

                          PROCEEDING SHEET

Sl.   DATE                            ORDER                              OFFICE
No.                                                                       NOTE
1.

02.02.2022 CPK,J & Dr.KMR, J

Prima facie, objection is raised with regard to maintainability of a Writ Petition in the form of PIL in service matter, in view of judgments of the Hon'ble Apex Court in Dr.Duryodhan Sahu v. Jitendra Kumar Mishra {(1998) 7 SCC 273}; Ashok Kumar Pandey v. State of West Bengal {(2004) 3 SCC 349} and Neetu v. State of Punjab {(2007) 10 SCC 614}. Further, no representation is made to the concerned authority for redressal of the grievance before filing the Writ Petition.

When the same were pointed out, learned counsel for the petitioner sought time to answer the same. Hence, post next week.

________________________ C. PRAVEEN KUMAR, J

____________________________ DR. K. MANMADHA RAO, J DRK