P.Ravi Kumar, vs The Special Secretary To ...
2023 Latest Caselaw 2947 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

            MAIN CASE: W.P. Nos. 18846 & 28032 of 2018,
       W.P. Nos.14970 & 14989 of 2019 and W.P. No.3628 of 2021

                          PROCEEDING SHEET

Sl.                                                                         Office
        DATE                          ORDER
No                                                                          Note
      08.05.2023 TRR, J
                      Learned     Counsel      for   the   respondents

sought time on the ground that they want to engage a Senior Advocate in the present case. That is not a ground to reject interim order.

This Court has already granted Interim direction in W.P. No.18846 of 2018 dated 11.06.2018 by following the judgment of the Hon'ble Apex Court in State of Punjab and others v. Jagjit Singh and others [(2017)1 SCC 148], directed the respondents therein to apply the minimum time scale to the employee therein. Hence, there shall be a direction to the respondents herein to apply/pay the minimum time scale.

For filing counter affidavit, post after Summer Vacation, 2023.

_______ TRR,J Harin