Andhra Pradesh High Court - Amravati
Smt. P.J.Usha Rani, vs The State Of Andhra Pradesh on 19 November, 2024
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.Nos. 29506 of 2022, 12637 of 2015, 767,
13953, 14446, 43413, 44458, 46208 of 2016,
21689, 21814, 22008 of 2020 & 11759 of 2021
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO NOTE
19.11.2024 RNT,J & CGR,J
I.A.Nos.3 of 2022, 1 of 2023 & 1 of 2024
In
W.P.No.29506 of 2022
I.A.No.3 of 2022 is an application for
impleadment of the implead petitioners as
respondent Nos.11 & 12.
2. I.A.No.1 of 2023 is an application for
impleadment of the implead petitioners as
respondent Nos.12 to 17 in writ petition.
3. I.A.No.1 of 2024 is also an application for
impleadment of the implead petitioners as
respondent Nos.12 to 15.
4. Learned counsel for implead petitioners at
this stage submits that in I.A.No.1 of 2023 implead
petitioners be impleaded as respondent Nos.13 to
18 and in I.A.No.1 of 2024 implead petitioners be
impleaded as respondent Nos. 19 to 22 in the writ
petition. He further submits that implead petitioners
in all the aforesaid applications are successful
candidates in the recruitment vide notification of
2022.
5. Learned counsel for the implead petitioners
SL. DATE ORDER OFFICE
NO NOTE
further submits that based on the affidavits filed in
support of the applications for impleadment, he will
argue the matter today itself.
6. Learned counsel for the petitioner submits
that the petitioners are not willing to file any
objections in support of the implead applications.
7. Consequently, all the applications for
impleadment are allowed.
8. Let the implead petitioners in all the
applications be impleaded as respondent Nos.11 to
22 in the writ petition respectively.
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RNT,J
______
CGR,J
W.P.Nos. 29506 of 2022, 12637 of 2015, 767,
13953, 14446, 43413, 44458, 46208 of 2016,
21689, 21814, 22008 of 2020 & 11759 of 2021
Heard Sri M.Srikanth, learned counsel for the
petitioners in W.P.Nos.29506 of 2022, 12637 of
2015, 13953, 43413, 44458 & 46208 of 2016, Sri A.
Rama Krishna, learned counsel for the petitioners in
W.P.No.14446 of 2016, Sri K. Rama Koteswara
Rao, learned counsel appearing for the petitioners
in W.P.No.21689, 21814, 22008 of 2020 & 11759 of
2021 and also appearing for the respondent Nos.5,
7,10 to 12, 14, 16 to 25, 27 to 31, 33 to 39, 41 to 46
SL. DATE ORDER OFFICE
NO NOTE
& 49 in W.P.No.13953 of 2016, Sri N.Subba Rao,
learned senior counsel and Sri Srinivasa Rao
Narra, learned counsel for the implead
petitioners/respondent Nos.11 to 22 in
W.P.No.29506 of 2022 & Sri E.Sambasiva Pratap,
learned Additional Advocate General for the State
and its authorities.
2. Judgment reserved.
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RNT,J
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CGR,J
AG
