Andhra Pradesh High Court - Amravati
S.Narayana vs The State Of Andhra Pradesh on 25 August, 2022
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23088 OF 2024
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THE HONQURABLE SRI JUSTICE TARLADA RAGASERHAR RAG
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AND
1. _Vhe State of Andhva Pradesh. rep. dy Hs Principal Secretary
" Endowment Department, Secretariat, Velgapudi Amaravathi, Guntur District,
2. Sr. Venkateawara institute of Medical Sciences, rep. by its Director, Tirupathi,
Chittoor District,
3. AIRED, Tirumala Thupati Devasthanams, rep. by its Director. Tirugathi, Chittoor
" District, Andhra Pradesh.
4. SY. Ayurvedic Hospital Tirumata Tirupati Devasthanams, Firupathi, Chittoor
istrict, Andhra Pradesh,
3 Director of SVIMS, rep. by ifs Chief Medical ficer, Tirumaia Tirunati
Devasthanams, Tirupathi, Chittoor Pisined, Andhra Pradesh.
$..Tirumala Tirupat! Devasthanarns, rep. by its Executive officer, Tirupati, Chitioar
eo" Uxetrict, Andhra Pradesh.
'. Trumela Tirupaihi Devasthanams, reg. bylis Joint Executive Officer, Trupathi
Chiftoor Disiniet, Andhra Pradesh,
ause tle amended/Substtuted in respect of Respondents 2 to? as per 0.0. dt.
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2tsigi2024 vide LA.No. 3 of 2027 In WP No, 23086 of 2027}
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._ Respondents
Petition under Section 151 CPC praying that in the circumstances slated in the
affidavit fied In sugperl of the petition, the High Court may be pleased to direct the
respondents 8" to 7" to continue the petitioners ag Para Medical Staff undar SY to 7°
respondent Devasthanam, nencing feguiarizaiion of service of the petitioners, pending
disposal of WP No 23088 of 2024, on the fle of the High Court.
The petilion coming on for hearing, uron perusing the Petition and the affidavit
Hed in support thereof and the Orders of the High Gourt di27.12.2021 25.02.2022,
US L022 13.04 202224. 06.2082, 18.07.2000 RIOR 2092 made Karain and upon
heating the arguments of Sri P_S.P. Suresh Kumar, Advocate for the Petitioners and GP
for Endowments far Respondent Not and Ms.C. Sindhu Kurnari, Standing Counsel for
Respondent Nos 3.4.6.7 and Smt. Marella Racha Avooate for Respondent No.284,
The Court made the following:
ORDER:aan inferim Ordar granted sarlier is extended for a period of six (8} weeks. Post after thres (3) weeks along with WLP. No. 2747 oF 2022, WP. No. 1887 of 2022 and WP. No, BS? 7/2089. SD AYVAYA BASU ASSISTANT REGISTRAR % For SECTION OFFICER PTRUE COPY! Ta, J. Sine Ct to Si. P.8.P. Surash Kumar, Advacate fOPUC} o" 2.One CC to 8. Marella Radha, Advocate fOPUC] "3. Two COs to GP for Services ff, High Court af Andhra Pradesh. OUT] ae-Two COs to GF for Endowments, High Court of Andhra Pradesh (QUT) &. One CO te Ms. G.Sindhu Numa, Standing Counsel, High Cour of Andhra a PBOOSH (OUT '8. One spare copy, NBR HIGH COURT TRR,J DATED 28.08.2022 ORDER Post affar thres (3) weeks along with WP. No. 2710 of 2022, WP. Ne. 1997 of 2023 and WLP. No. 8877/8022. IA NOT OF 2024 iN WP No. 28068 of 2024 INTERIN ORDER GRANTED ESRLIER IS EXTENDED \ SON Bee ow