Andhra Pradesh High Court - Amravati
Smt. Pilla Suneetha vs Sri Pradeep Kumar Jittuka, Irsme on 22 August, 2025
Author: B Krishna Mohan
Bench: B Krishna Mohan
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE: C.C.No.2757 of 2024
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
7. 22.08.2025 BKM, J & VN, J
I.A.Nos.1 of 2025 & 1 of 2024
Heard the learned counsel for the
petitioner and the learned counsel appearing for
the respondents.
The respondents' counsel is directed to produce the marks list of the petitioner in respect of the Written and Interview conducted for out of 500 marks.
The learned counsel for the petitioner submitted that she secured 172.65 marks in Written and Interview together out of 500 marks. But as there is no clarity with respect to the marks she secured in the Interview, the said details shall be furnished.
The learned counsel for the petitioner is also permitted to implead the incumbent officers in the office of the respondents.
List on 19.09.2025.
_________ BKM, J ________ VN, J PGT