Citation : 2022 Latest Caselaw 7941 AP
Judgement Date : 18 October, 2022
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
WRIT APPEAL No.787 OF 2022
The State of A.P., rep., by Principal Secretary,
Women Development Child Welfare and Disabled
Welfare Department, Secretariat, Velagapudi,
Amaravati, Guntur District, and others.
..Appellants
Versus
Y. Tirupalamma, D/o Rangamuni,
Aged about 42 years, Occ: working as
Anganwadi Worker, Kondamayapalli
Center, Rudravaram Mandal, ICDS Project
Allagadda, Nandyal District, Andhra Pradesh
and others.
...Respondents
Counsel for the appellants : Additional Advocate General
Counsel for the respondents : Mr. Sudhir Mattegunta.
ORAL JUDGMENT Dt:18.10.2022
(per Prashant Kumar Mishra, CJ)
1. This writ appeal has been preferred against the interim order
dated 29.09.2022 passed by learned single Judge in I.A.No.1 of 2022
in W.P.No.32172 of 2022.
2. Having considered the issue in the writ appeal, which is against
the interim order passed by learned single Judge, this Court is not
inclined to interfere with the matter. However, the appellants are
permitted to move an application before the writ Court seeking
vacation of the above interim order. It is made clear that the interim
order is only in respect of subject recruitment process in Kurnool zone,
hence, the appellants can proceed with the subject recruitment process
in relation to other zones.
3. With the above observation, this Writ Appeal is disposed of. No
costs. All pending miscellaneous applications shall stand closed.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
W.A.No.787 OF 2022
(per Prashant Kumar Mishra, CJ)
Dt:18.10.2022
Nn
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