The Vidhyut Employees Co ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 1518 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
           HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY

                      WRIT APPEAL No.374 OF 2022

                             (Through physical mode)

The Vidhyut Employees Co-operative Credit
Society Limited, Opposite Hotel Green Park,
Visakhapatnam, Represented by its Secretary,
Saripilli Pothu Raju, S/o Late Sri Appalaswamy,
aged about 58 years.
                                                             ..Appellant
                                      Versus

The State of Andhra Pradesh,
Represented by its Principal Secretary,
Department of Labour & Employment,
Secretariat, Velagapudi, Amaravathi,
Guntur District and others.
                                                           ...Respondents

Counsel for the appellant                : Mr. Y. Sudhakar

Counsel for respondent Nos.1 to 3        : GP for Services III.

Counsel for respondent No.4              : Dr. P.B. Vijay Kumar,
                                           for Ms. A.V.S. Laxmi.



                                  ORAL JUDGMENT
                                   Dt:28.03.2022

(per Prashant Kumar Mishra, CJ)

This writ appeal is preferred by the appellant/writ petitioner against

the order dated 04.01.2022 passed by the learned single Judge in

I.A.No.1 of 2016 in W.P.No.30292 of 2016 directing that there shall be

interim suspension as prayed for on condition of the petitioner-society

paying full wages last drawn by respondent No.4 from the date of filing

the writ petition till the date of disposal. It was also directed that the

arrears shall be payable within a period of three months from the date of

receipt of a copy of the order and that the petitioner shall pay wages

under Section 48(4) of the Andhra Pradesh Shops and Establishments Act,

1988, on or before 10th of every succeeding month.

2. Having argued for some time, the learned counsel for the appellant

submits that the writ petition pending before the learned single Judge

may be directed to be disposed of at an early date.

3. Having considered the nature of the dispute pending adjudication

in the writ petition, we dispose of the writ appeal with an observation that

if the appellant/writ petitioner makes a prayer before the writ Court for

early disposal of the writ petition, the same shall be appropriately

considered by the learned single Judge. No costs. All the pending

miscellaneous applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J Nn