N Shanti Prabha vs Vasamsetti Krishnarjun
2024 Latest Caselaw 8718 AP

Andhra Pradesh High Court - Amravati

N Shanti Prabha vs Vasamsetti Krishnarjun on 20 September, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
         MAIN CASE Nos.C.A.Nos.19, 22, 168, 169, 170 & 171 of 2024
                                PROCEEDING SHEET
Sl.No.     DATE                                                        Office
                                        ORDER

Note 20.09.2024 RRR, J & HN, J Subject to further submissions, our understanding of the present dispute is that the appellants have taken the stand that they could not fill up the vacancies on account of the orders of a learned Single Judge of this Court in W.P.No.21 of 2022, dated 04.01.2022.

Sri V.V. Prabhakara Rao, learned counsel appearing for the respondents, would submit that there are about 232 vacancies in the post of Multi Purpose Health Assistants- M.P.H.A. (Male) in East Godavari District, as the per the judgment of the Hon'ble Division Bench in W.A.Nos.432 & 450 of 2022, dated 20.09.2022.

He would also submit that the contention of the appellants, that the order of the Court could not be complied with, on account of the stay granted by the learned Single Judge in W.P.No.21 of 2022, lacks bonafides, as even these 232 vacancies are not being filled up

under the guise of the stay granted by the learned Single Judge.

A perusal of the order of the learned Single Judge would show that, the learned Single Judge had only stayed removal of some of the existing MPHA (Male). In view of the fact that there are 232 vacancies, as held by the Hon'ble Division Bench, it is open to the appellants to demonstrate their bonafides by first filling up these vacancies.

Post on 27.09.2024 for Sri T. Vishnu Teja, learned counsel for the appellants to ascertain whether the appellants have demonstrated their bonafides or not.

Interim direction granted earlier shall stand extended till 01.10.2024.

_______ RRR,J

______ HN,J KPV