K Vijaya Raju vs The State Of Andhra Pradesh
2022 Latest Caselaw 8307 AP

Citation : 2022 Latest Caselaw 8307 AP
Judgement Date : 3 November, 2022

Andhra Pradesh High Court - Amravati

K Vijaya Raju vs The State Of Andhra Pradesh on 3 November, 2022

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                W.P.No.35556 of 2022

                                 PROCEEDING SHEET
Sl.                                                                                    OFFI
No      DATE                                     ORDER                                  CE
                                                                                       NOTE

01.   03.11.2022   GRKP, J


                             Heard Sri Kishore Kumar, learned Counsel
                   appearing on behalf of Sri P.V. Ramana, learned
                   Counsel       for      the    Writ     Petitioner       and   Sri
                   Y.B.    Ramesh,         learned      Assistant    Government
                   Pleader for Services-IV appearing for Respondent

Nos.1 to 3.

2. Learned Counsel for the Writ Petitioner has drawn the attention of this Court to the Order of this Court in W.P.No.3314 of 2021 dated 30.03.2022.

3. The case of the Writ Petitioner is that he is a Fitter in Adoni Municipality (not made a party). He has also drawn the attention of this Court to the Paragraph Nos.10 to 17 of the said Order dated 30.03.2022 to state that for a post of Fitter, which is a feeder category to the post of Municipal Assistant Engineer, subject to fulfilling of the qualifications as mentioned in G.O.Ms.No.595 dated 22.09.1977. It is also indicated in the said Judgment dated 30.03.2022 that the Official Respondents did not deny the fact that the post of the Fitter is of the category of technical staff who are eligible for seeking promotion for the post of Assistant Municipal

Engineer. Prima-facie, it appears that the case of the Writ Petitioner is covered by the Order of this Court dated 30.03.2022.

4. Sri Y.B. Ramesh, learned Assistant Government Pleader for Services-IV seeks a weeks' time for taking instructions and also to file Counter Affidavit, if required.

5. Request granted.

6. One (1) week time is granted for filing Counter Affidavit.

7. List the matter for final hearing on 11.11.2022.

_____________ GRKP,J

JKS