G. Venkata Naga Maruthi, vs State Of Andhra Pradesh,
2024 Latest Caselaw 9152 AP

Andhra Pradesh High Court - Amravati

G. Venkata Naga Maruthi, vs State Of Andhra Pradesh, on 3 October, 2024

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                 MAIN CASE: W.P.No.4581 of 2018

                          PROCEEDING SHEET

Sl.
                                        ORDER

No.    DATE
23. 03.10.2024    RNT,J & VN,J

Learned Government Pleader has clarified with respect to the point of the petitioner's appointment in the quota for the Physically Handicapped.

The matter was posted on 01.10.2024 on which on the request of learned counsel for the petitioner it is posted for today.

Sri Ch. Satyanarayana, learned counsel for the petitioner appears through virtual mode and submits that the matter has already been argued.

Judgment is reserved.

_______ RNT, J

______ VN,J PSA