B.Kristofar vs The State Of Andhra Pradesh
2022 Latest Caselaw 653 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: WRIT PETITION No.1930 of 2022

                                PROCEEDING SHEET
Sl                                                                            OFFICE
      DATE                                  ORDER
No                                                                             NOTE

3.   04.2.2022   NJS,J

                       Heard learned counsel for the petitioners and
                 learned Government Pleader for Services-IV, who
                 placed written instructions and seeks time for
                 filing counter.
                       It is stated by learned Government Pleader
                 that out of eleven petitioners, eight petitioners
                 have applied for the posts pursuant to the
                 Notification      issued    by    the    Superintendent,
                 Government General Hospital, Guntur.
                       On the other hand, learned counsel for the
                 petitioners    submits     that    the   petitioners   are
                 discharging their respective duties in GGH, Guntur
                 for the last several years and by way of the
                 impugned Proceedings their services are dispensed
                 with and steps are being taken to replace them by
                 another set of outsourcing employees.
                       Considering the submissions made by the
                 respective counsel and perusing the judgment of
                 learned Single Judge in Writ Petition No.18988 of
                 2014 and batch, dated 14.9.2016, there shall be
                 interim direction to the respondents to continue

the petitioners without reference to the Proceedings dated 18.1.2022.

List the matter after four weeks for filing counter.

_________ NJS, J vasu