Andhra Pradesh High Court - Amravati
P.Siva Sankar, vs The State Of Andhra Pradesh, on 15 February, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE: W.P. No. 16059 of 2021
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
08. 15.02.2022 RNT, J
(through virtual mode)
Sri Challa Siva Sankar, learned counsel for
the petitioner, submits that in the counter
affidavit filed on behalf of respondents No.1 & 2,
at page-5 thereof, in reply to para-7 to 10 of the writ petition, it has been inter alia submitted that;
"The petitioner's SR was sent to the Commissioner, AYUSH Department, AP, Vijayawada for the petitioner's redeployment/permanent absorption on 30.09.2021 as per the instructions issued in G.O.Ms.No.180, Finance Department (HR-I, PLG Policy) Dept., dated 25.10.2017 for further action."
He submits that till date no further action has been taken by the Commissioner, AYUSH Department.
The order sheet of the case reveals that on 31.12.2021 this court passed the following order:
"As the matter requires consideration, list on 20.01.2022.
In the meanwhile, learned Government Pleader for Services-IV to secure instructions with regard to proposals pertaining to petitioner's redeployment/permanent absorption as made in proceedings dated 30.09.2021 of the 2nd respondent submitted to the Commissioner, Ayush Department.
Learned counsel for the petitioner may also 2 SL. DATE ORDER OFFICE NO. NOTE file a reply-affidavit by the next day of adjournment."
Again on 02.02.2022 and 09.02.2022 on the request of the GP for Services-IV the matter was adjourned to enable him to secure instructions in the matter.
Learned Government Pleader for Services- IV submits that till date the instructions have not been provided in spite of the fact that the said orders were duly informed to the Commissioner, Ayush Department and also to other respondents. He, however, prays for three days time, finally, to seek instructions and appraise the court as to what further action has been taken by the Commissioner Ayush Department in the matter of the petitioner's redeployment/permanent absorption in pursuance of the petitioner SR sent to him on 30.09.2021.
List on 22.02.2022.
If on that date the specific instructions on the point noted are not placed before this court, the Commissioner, AYUSH Department shall appear before this court to assist the Court on 22.02.2022.
_________ RNT, J Dsr