Ch Vara Prasad vs The State Of Andhra Pradesh
2022 Latest Caselaw 1191 AP

                    HIGH COURT OF ANDHRA PRADESH
                          MAIN CASE No:W.P.No.19390 OF 2020
                                      PROCEEDING SHEET
Sl.                                                                                            OFFICE
      DATE               ORDER
No                                                                                             NOTE.
                         RNT,J
7.    07.03.2022               This petition was filed for writ of mandamus
                         challenging the action of the respondents in not

releasing 6 Annual Increments due from 01.07.2015 to 01.07.2020 amd SPP Scale-I-A on completion of 12 years service as also challenging the order dated 04.06.2019 by which the petitioner's period of suspension was not treated as on duty. The petitioner also sought for a direction to the respondents to grant of those benefits after setting aside the order dated 04.06.2019 with all consequential benefits.

Sri M.R.Tagore, learned counsel for the petitioner submits that the petitioner's case is squarely covered by the law as laid down in the judgment of this Court in the case of A.V.Vinod Kumar v. Executive Committee of the Central Warehousing Corporation, New Delhi and another1. He submits that the issue as involved in the present petition, was also involved in that case which was decided in favor of petitioners of that writ petition to which benefit the petitioner is also entitled.

Ms. Hemalatha, learned Assistant Government Pleader for Services-III prays for as a last opportunity two (02) weeks further time to file counter affidavit and also to see and on the next date to intimate the Court as to whether the petitioner's case is covered by the judgment in the case of A.V.Vinod Kumar (supra).

List in the week commencing 28.03.2022.

________ RNT,J Scs

2007 (5) ALD 445