Food Corporation Of India Workers ... vs Food Corporation Of India,
2022 Latest Caselaw 2389 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.8255 of 2018

                        PROCEEDING SHEET

Sl.                                                                 OFFICE
      DATE                         ORDER
No.                                                                  NOTE
11. 05.05.2022 Dr. KMR,J

                     Both the counsel appeared.
                     Mr. O. Uday Kumar, learned counsel for
               the respondents 1 and 2 reported ready to

argue the matter and submitted that this matter is covered by a Judgments of High Courts of Madras and Kerala, which learned counsel for the petitioner opposed.

Post on 23.06.2022.

Registry is directed to print the name of Mr. J.U.M.V.Prasad, learned Standing Counsel for Central Government for 3rd respondent and delete the names of Mr. N. Harinath and Mr. B.G.Ravinder Reddy, learned counsel in the cause list.

____________ Dr. KMR,J KK