P. Naga Jasmine, vs The State Of Andhra Pradesh
2022 Latest Caselaw 1280 AP

               HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE No:W.P.No.13554 OF 2020
                                   PROCEEDING SHEET
Sl.                                                                           OFFICE
      DATE         ORDER
No                                                                            NOTE.
                   RNT,J
11.   11.03.2022           With consent of both the parties, the matter was
                   heard finally.

                           Sri K.G.Krishna Murthy, learned senior advocate
                   assisted by Sri Teja Sai, as also Sri K.V.Raghu Veer,
                   learned Government Pleader for School Education have
                   concluded their arguments.

                           Judgment/orders reserved.

                           Till the date of judgment, the post in question
                   shall not be filled. However, it shall be open for the
                   respondents to reinstate the petitioner in view of the

G.O.Ms.No.83, dated 24.12.2021 on the post in question considering that she has not attained the age of 60 years.

________ RNT,J

Note:

Issue C.C. on 14.03.2022.

B/o Scs