Devupalli Appalachari vs The State Of Ap
2023 Latest Caselaw 504 AP

Citation : 2023 Latest Caselaw 504 AP
Judgement Date : 30 January, 2023

Andhra Pradesh High Court - Amravati

Devupalli Appalachari vs The State Of Ap on 30 January, 2023

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: W.P.No.2124 of 2023

                           PROCEEDING SHEET

Sl.      Date                             ORDER                                OFFICE
No.                                                                             NOTE

1.    30.01.2023   NV,J
                          Heard learned counsel for the petitioner,
                   learned Government Pleader for the respondents

and learned standing counsel for 4th respondent.

Learned counsel for the petitioner would submit that in view of the judgment of this Court in W.P.No.9311 and batch on 21.09.2022, wherein this Court specifically directed the respondents to continue the services of the petitioner till the date of superannuation i.e. up to the age of 62 years as per G.O.Ms.No.15 dated 31.01.2022.

On the other hand learned Government Pleader submits that against the orders of this Court dated 21.09.2022 the Writ Appeal was preferred by the 4th respondent and the same is pending for consideration.

In view of the same there shall be an interim direction and directing the respondent authorities to consider the services of the petitioner and shall continue till the age of superannuation i.e. up to the age of 60 years as per G.O.Ms.No.15 dated 31.03.2022 and there shall be an Interim suspension of the impugned

Proceedings issued by the 4th respondent in note to Time Office, dated 01.01.2023.

Post the matter on 27.02.2023.

__________ NV, J

Note: Issue C.C. by 31.01.2023.

B/o.

KNR