Dr. Nangineni Manjusha vs The State Of Andhra Pradesh
2022 Latest Caselaw 6670 AP

            HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.29046 of 2022

                                      PROCEEDING SHEET

Sl.                                                                                       OFFICE
      DATE                                            ORDER
No.                                                                                        NOTE
1   09.09.2022 Dr.KMR,J
                                             W.P.No.29046 of 2022

                                    For filing counter, post the matter on
                             09.11.2022.
                                    Office is directed to print the name of Mr.
                             Batchu Jagadish Kumar, learned counsel for
                             the respondent, in the cause list.

____________ Dr. KMR,J I.A.No.1 of 2022

Heard both counsels.

Learned Government Pleader appearing for the

respondents vehemently opposed for granting any interim

relief in this case and sought time for filing counter.

In the light of the judgment of Hon'ble Supreme

Court reported in B. Venkata Lakshmi Prasad Versus

Southern Power Distribution Company of A.P. Ltd 1,

wherein the Hon'ble Apex Court held that "in similar case

the Apex Court decided the issue in the case of State of

Punjab v. Rafiq Masih (White Washer) wherein it was laid

down certain guidelines in respect of the recovery even if

any Excess amount is paid by the employer and the

guidelines at pra-12."

2022 SCC OnLine AP 941

In view of the above circumstances and in the

light of the judgment of Hon'ble Supreme Court referred

to above, this Court is inclined to grant interim relief.

Accordingly, there shall be interim suspension as prayed for.

____________ Dr. KMR,J

Gvl