Unknown vs High Court Of Andhra Pradesh At ...
2024 Latest Caselaw 8675 AP

Andhra Pradesh High Court - Amravati

Unknown vs High Court Of Andhra Pradesh At ... on 19 September, 2024

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE No. Writ Petition Nos.19566, 19567, 7736, 7774
                                 8171 of 2021 and
                                 9886 of 2012
                    PROCEEDING SHEET
Sl. DATE                     ORDER                             OFFICE
No.                                                             NOTE
8. 19.09.2024    HN, J
                         The    learned   senior    counsel
                 appearing for the petitioners submits that
                 the issue relating to the regularization of
                 the petitioners in the aided vacancy was
                 considered by the Division Bench of this
                 Court in WA.No.864 and 873 of 2021.

                         The Division Bench of this Court in
                 WA.No.1193 of 2023 and batch has
                 taken a different view and as such the
                 learned senior counsel for the petitioners
                 submits that, in view of the situation, the
                 matters may have to be referred to a
                 larger bench of this Court. The learned
                 counsel for the petitioner submits that
                 the Judgment passed by the Division
                 Bench of this Court in WA.No.864 and
                 873 of 2021 was not brought to the
                 notice of Division Bench of this Court
                 while hearing the matter in WA.No.1193
                 of 2023 and batch.                            Contd..,
                 -2-




       The learned Additional Advocate
General for respondents agrees with the

view of the learned senior counsel for the petitioner.

Perused the order passed by the

of 2021. The Division Bench has directed the regularization of the appellants therein after considering the facts of the appellants. The Division Bench in WA.No.1193 of 2023 and batch has taken a different view, considering the facts placed before it. Be that as it may in view of the situation it would be appropriate for the registry to place these records before the Hon'ble The Chief Justice for necessary instructions.

_____ HN, J KGM