Dr. P. Prabhakar Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 10022 AP

Andhra Pradesh High Court - Amravati

Dr. P. Prabhakar Rao vs The State Of Andhra Pradesh on 7 November, 2024

 APHC010434392024
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                      [3509]
                              (Special Original Jurisdiction)

                THURSDAY ,THE SEVENTH DAY OF NOVEMBER
                    TWO THOUSAND AND TWENTY FOUR

                                          PRESENT

            THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

         THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN

                           WRIT PETITION NO: 22520/2024

Between:

Dr. P. Prabhakar Rao and Others                             ...PETITIONER(S)

                                              AND

The State Of Andhra Pradesh and Others                    ...RESPONDENT(S)

Counsel for the Petitioner(S):

     1. K SREEDHAR MURTHY

Counsel for the Respondent(S):

     1. GP FOR SERVICES IV

The Court made the following:

ORDER:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

Heard Sri K.Sreedhar Murthy, learned counsel for the petitioners and Ms.

Sravana Sandhya, learned Assistant Government Pleader for Services

appearing for the respondents.

2. On 21.10.2024, the following order was passed:

"The petitioner has filed this petition for direction to the respondents herein to implement the orders of the Andhra Pradesh Tribunal at Hyderabad, passed in O.A.No.8289 of 2010, dated 13.05.2012.

2. Learned counsel for the petitioner submits that the controversy is same, as was in W.P.No.14253 of 2024 in the case of S.Madhusudhana Raju and others, decided on 18.07.2024, and so the present writ petition is squarely covered by the said judgment.

3. The learned Government Pleader for Services - IV shall obtain instructions in that aspect, as prayed.

4. Post on 07.11.2024."

3. Ms. Sravana Sandhya, learned Assistant Government Pleader submits

that the controversy is squarely covered by the judgment of this Court in

W.P.No.14253 of 2024 in the case of S.Madhusudhana Raju v. The State of

Andhra Pradesh. She submits the proceedings have been sent to the

concerned authorities for compliance. She further submits that she has

instructions to submit that the order will be complied within a period of three

months.

3. Recording the same, the Writ Petition is disposed of with a direction to

comply with the order within a period of three months.

As a sequel thereto, miscellaneous petitions, if any pending, shall also

stand closed.

____________________ RAVI NATH TILHARI,J

_______________________ CHALLA GUNARANJAN,J

Dated: 07.11.2024 AG

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN

WRIT PETITION NO: 22520/2024

Dated: 07.11.2024 AG