K.Appi Reddy, vs The State Of Andhra Pradesh
2022 Latest Caselaw 691 AP

      HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: W.P.NO.3212 of 2022
                                      PROCEEDINGS SHEET
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1.    08.02.2022   KSR,J

                                      (Proceedings taken through Video Conference)

                                                W.P.NO.3212 OF 2022

                       Notice before admission.

                      Smt.C.Cindhu Kumari,         learned   Standing    Counsel   takes   notice   for
                   respondent Nos.2 to 5 and requests four weeks time to file counter.

Post after four weeks.

_________________ K.SURESH REDDY,J

I.A.NO.2 OF 2022

Heard both sides.

It is brought to the notice of this Court that batch of Writ petitions

were filed and interim orders were passed in all the cases which reads as

under:-

"In view of the settled law on the subject of the Division Bench Judgment of composite High Court in Gangikuntal Sridhar and others Vs. State of A.P rep. by the Principal Secretary Health, Medical and Family Welfare, Hyderabad and others and judgment of the Apex Court in State of Haryana vs. Piara Singh, where it is held that one set of outsourcing employees cannot be replaced by another set of outsourcing employees and as it is specifically averred that there is a threat, there shall be an interim order directing the respondents to maintain the existing status quo with regard to the petitioners and not to discontinue their services for a period of three weeks only i.e., till 06-10-2021.

In this period of three weeks, the respondents are directed to file their counters."

In the above circumstances, there shall be an interim order directing the

respondents to maintain the existing status quo with regard to the

petitioners and not to discontinue their services, until further orders.

_________________ K.SURESH REDDY,J

Note:-

                   Issue Cc by 10-02-2022

                   (B/O)
                   TSNR
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