30.01.2023 Rnt vs Unknown
2023 Latest Caselaw 489 AP

           HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE: C.C. No. 415 of 2023

                               PROCEEDING SHEET

SL.     DATE                                ORDER                              OFFICE
NO.                                                                             NOTE

01.   30.01.2023    RNT, J

                             Learned counsel for the petitioner submits
                    that     vide   judgment       dated   30.06.2022     in
                    W.P.No.16963 of 2015 this Court issued the
                    following directions:
                           "21. For all the aforesaid reasons, the
                      petitioner's case requires consideration in terms
                      of the G.O.Ms.No.214, dated 09.06.1998.
                           22. The impugned order cannot be sustained
                      and is hereby quashed.
                           23. The Vice-Chairman & M.D, A.P.
                      Tourism Development Corporation Limited /
                      respondent No.1 is directed to pass fresh orders

in accordance with law under the G.O.Ms.No.214, dated 09.06.1998, expeditiously, preferably within a period of three (03) weeks from thedate of production of copy of this judgment/order before the said authority.

24. It is made clear that this Court has not made any observation on the merit of the entitlement of the petitioner for compassionate appointment under the scheme either way.

25. The writ petition is allowed with the aforesaid observations and the directions."

SL.   DATE                          ORDER                         OFFICE
NO.                                                                NOTE

He further submits that the copy of the judgment was served to the respondent herein on 01.08.2022 along with representation, but even after expiry of the period granted under the order, the respondent has not passed any fresh order, as was directed by this Court.

Issue notice to the respondent to file response.

List on 20.02.2023.

_________ RNT, J Dsr