K.R.N.V.M.K.Siva Prasad vs The State Of Andhra Pradesh
2022 Latest Caselaw 2327 AP

           HIGH COURT OF ANDHRA PRADESH

 MAIN CASE No: W.P.No. 13320 of 2022

                     PROCEEDINGS SHEET
SL.     DATE                  ORDER                                        OFFICE
NO.                                                                         NOTE
1.    04.05.2022 BKM, J
                         Heard        the     counsel        for     the
                petitioners.
                         The     Government           Pleader        for
                Services-IV takes notice for the respondent

Nos. 1 & 3 to 8.

The Government Pleader for Services-I name may be printed for the respondent No.2.

The grievance of the writ petitioners is that vide memo No. HMF01- 456025/G2/2022, dated 08.04.2022 of the respondent No.1, the earlier G.Os under which 100 percent gross pay was given to the petitioners was cancelled vide said impugned memo dated 08.04.2022 which is under challenge in this writ petition.

The counsel for the petitioners also submits that in similar cases, the High Court at Hyderabad for the State of Telangana dismissed the Writ Appeal Nos. 169 & 528 of 2020 confirming the judgment of the learned Single Judge of the High Court.

The Government Pleader submits that since the issue involved herein is one and same, seeks time to file counter.

Post after Summer Vacation, 2022 for filing counter.

                                                             _______
                                                              BKM, J
                PKR
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