Andhra Pradesh High Court - Amravati
Unknown vs High Court Of Andhra Pradesh on 5 May, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO: C.C.No.1056 of 2020
PROCEEDING SHEET
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NO. NOTE
05.5.2022 AVSS, J & RRR,J
This Court issued Form-I on 13.08.2021. In
response to the same, the respondents 1 and 2
appeared before this Court on 16.09.2021 and this
Court on 24.09.2021, after recording the statement
made by the learned Government Pleader, dispensed
with the presence of the respondents 1 and 2. Now
the fact remains that the Andhra Pradesh
Administrative Tribunal disposed of the Original
Applications as long back as on 27.04.2017. It is
also to be noted that the Writ Petition filed against
one of the said Original Applications also came to be
dismissed by this Court. This Court on 20.01.2020
while disposing of the writ petitions granted three
months time to implement the orders passed by the
Tribunal.
Today, when the matter is taken up, a letter
bearing No.1483486/FIN01-HR/148/0001-HR-III,
dated 04.05.2022 is placed before this Court by the
learned Government Pleader which refers to the
letter of the Commissioner of School Education
wherein the Commissioner of School Education
requested the learned Government Pleader to seek
two months time to finalize the issue in coordination
with Directorate of Treasuries & Accounts and O/o
PFRDA, New Delhi as per the directions of this
Court.
The above narration clearly discloses that
despite grant of sufficient time, no steps have so far
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NO. NOTE
been taken by the respondents in the direction of
implementation of the orders passed by the Tribunal
and this Court thereafter. This Court finds no
justification in the same.
Therefore, issue Notice in Form-I to all the
respondents.
Post on 01.07.2022.
___________
AVSS, J.
__________ RRR, J.
RJS 3 SL. DATE ORDER OFFICE NO. NOTE