The Commissioner vs State Of Andhra Pradesh,
2022 Latest Caselaw 6671 AP

           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

           WRIT PETITION Nos. 331/2020 & 21950/2015

ORDER:

Both these matters were reserved, and at the time of dictation of the

judgment, it transpired from the record that W.P.No.17561 of 2014 was filed by

the 3rd respondent for implementation of the award impugned in W.P.No.21950

of 2015, in which an interim order was passed on 27.06.2014 directing the

petitioner herein to pay back wages due under the award, within a period of

two months and subsequently CC.No.1662 of 2014 was also filed, and pursuant

to those proceedings, the petitioner paid certain amount to 3rd respondent

which according to him was not substantial compliance.

2. It is not clear from the record as to what happened, finally in

W.P.No.17561 of 2014.

3. In view of the aforesaid, the matter requires further hearing.

4. Accordingly, list these matters for further hearing.

_______________________ RAVI NATH TILHARI, J Date: 09.09.2022 Dsr