Smt. Kakara Usha Rani, B.Sc., ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 4653 AP

                   HIGH COURT OF ANDHRA PRADESH


       MAIN CASE No: W.P.No.2038 of 2022
                              PROCEEDING SHEET
Sl.                                                                    OFFICE
      DATE         ORDER
No                                                                     NOTE


      26.07.2022   AVSS,J & VS,J

                         It is submitted by Sri S.Lakshmi Narayana
                   Reddy, learned Standing Counsel for respondent

Nos.2 to 4, that the present Writ Petition is not maintainable in view of the law laid down by this Court in the judgments reported in 2013 (2) ALD 10 and 2020 (1) ALD 527.

Sri G.Rama Gopal, learned counsel for respondent Nos.5 and 6 seeks time to file counter.

Post after four (4) weeks.

________ AVSS,J

______ VS,J VSL