9.03.2023 Rnt vs Unknown
2023 Latest Caselaw 1336 AP

                   HIGH COURT OF ANDHRA PRADESH

               MAIN CASE: C.C.No.1470 OF 2023

                             PROCEEDING SHEET

SL.     DATE                                ORDER                                 OFFICE
NO.                                                                                NOTE

01.   09.03.2023    RNT, J

                            Learned counsel for the petitioner
                    submits that the respondents 1 and 2 have

failed to comply with the directions as issued by this court in W.P.No.4468 of 2018 vide judgment dated 07.07.2022.

"38. For the aforesaid reasons, all the writ petition Nos.40372, 41570, 41580, 42188, 44296, 44308, 44356, 44648, 44799 & 45057 of 2018 are allowed and direction is issued to the respondents to include the names of the petitioners, after separation from the second phase seniority list, in the first phase seniority list, at the appropriate places, subject to fulfillment of all the eligibility conditions by the petitioners, including the conditions as laid down in the G.O.Ms.No.98, dated 05.04.1986. 39. Let the entire exercise be completed within a period of one (01) month from the date the copy of this judgment is placed before the respondents. No order as to costs."

He further submits that the Government through its Additional Secretary also issued Memo No.1986665/R&R-

A2/2018-2 (C.No.717235) dated 29.08.2022 directing the Superintending Engineer,

SL. DATE ORDER OFFICE NO. NOTE (Somasila Project) - the 2nd respondent herein to implement the order of this Court. But inspite thereof the respondents 1 and 2 have yet not implemented the order and the period prescribed thereunder has already been expired.

Issue Form-I notice to the respondents 1 and 2 to file the response.

Post on 10.04.2023.

________ RNT,J Gk