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K Arumugam vs The State Of Ap
2022 Latest Caselaw 200 AP

Citation : 2022 Latest Caselaw 200 AP
Judgement Date : 18 January, 2022

Andhra Pradesh High Court - Amravati
K Arumugam vs The State Of Ap on 18 January, 2022
                            HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO.:     W.P.No.1202 of 2022

                                  PROCEEDING SHEET
Sl.No.      Date                              ORDER                         OFFICE
                                                                             NOTE

 01.     18.01.2022   KSR,J

                              Heard    Sri    Subba    Rao     Korrapati,
                      learned counsel for the petitioners and Sri
                      S.S.Prasad,      learned        Senior    Counsel
                      appearing for 2nd respondent.

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 read as follows:

"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 Supreme Court of India 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 (3) weeks only i.e., till 06.10.2021.

In this period of three (3) weeks, the respondents are directed to file their counters.

Post on 06.10.2021 in the „Motion List‟, for 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.

                                Post    the    matter,     along    with
                      W.P.No.19817 of 2021.
                                                                   ______
                                                                   KSR, J

                      SSP

 

 
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