Andhra Pradesh High Court - Amravati
M/S.Aurelia Laterite Mining Private ... vs The State Of Andhra Pradesh, Rep. By Its on 4 August, 2025
HIGH COURT OF ANDHRA PRADESH: AMARAVATI MAIN CASE No: W.P. No.5818 of 2015 55 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
04. 04.08.2025 BSB, J At the request of learned counsel for the petitioner, post on 11.08.2025.
__________________ B.S.BHANUMATHI,J GRL 2 Prayer.
02. The main grievance of the writ petitioner is that the Agricultural Market Commiittee, Jaggaiahpeta, Krishna District is to be filled by Scheduled Caste Woman (SC-W) as per the roster fixed by the District Collector, N.T.R District vide proceedings No.DATMO/VJA/157/B/2024, dated 18.12.2024, further serious attempts are being made to fill the post of Chairman of Agricultural Market Committee by Open Category (OC) male and the apprehension is well found as can be seen from the photographs annexed to the petition showing the name board, Chairman, Jaggaiahpeta Market on the number place of car bearing No.AP @ even before the post is filled.
03. Ms.G.N.Uma Rani, standing counsel for Agricultural Market Committee submitted that the post of Chairman, Agricultural Market Committee, Jaggaiahpet has not yet been filled and this Court directed the District Collector to follow the roster as per the order dated 24.07.2025 in W.P.No.19124 of 2025 and therefore, the apprehension of the petitioner is unfounded. She further submitted that the roster fixed by the District Collector above said 3 would be followed without fail. The learned counsel for the petitioner requested to record the statement.