P.Lakshminarayana vs M/S. Express Publications ...
2022 Latest Caselaw 6790 Tel

       THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

Writ Appeal No.572 of 2011

JUDGMENT : (Per Hon'ble Justice Abhinand Kumar Shavili)

Learned counsel for the appellants seeks permission of

this Court to withdraw the appeal with liberty to approach the

State Government seeking reference of the dispute-in-question

under Section 17 Sub-Section (2) of the Working Journalists

and Other Newspaper Employees (Conditions of Service) and

Miscellaneous Provisions Act, 1955.

2. In view of the same, the Writ Appeal is dismissed as

withdrawn with the aforesaid liberty. No costs.

3. It is needless to say that if the appellants approach the

State Government, the State Government shall entertain the

same and pass appropriate orders in accordance with law.

4. As a sequel, miscellaneous applications pending if any in

this Writ Appeal, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date : 13.12.2022 Ndr