Andhra Pradesh High Court - Amravati
Dr. Rajesh Arani, vs The State Of Andhra Pradesh on 20 April, 2022
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY
WRIT PETITION No.933 of 2022
(Through physical mode)
Dr. Rajesh Arani, S/o Chengaiah.A.,
Aged 35 years, Occ: Dentist,
R/o.15/7/202, CRP Donka,
Near Mahalakshmamma Temple,
Stone Housepet, Nellore, A.P.-524002
and another.
.Petitioners
Versus
The State of Andhra Pradesh,
Rep, by the Principal Secretary
Health Medical & Family Welfare
Department, Secretariat,
Velagapudi, Guntur District and others.
...Respondents
Counsel for the petitioners : Mr. Thandava Yogesh
Counsel for the respondents : GP for Services IV
ORAL ORDER
Dt:20.04.2022 (per Prashant Kumar Mishra, CJ) Learned counsel for the petitioners submits that earlier vide G.O.Rt.No.211 Health, Medical & Family Welfare (B2) Department, dated 08.5.2021, six months period was fixed as mandatory for awarding weightage of 5 marks to the Contract/Outsourcing/Honorarium staff, who rendered their services during COVID-19, in regular recruitment, and now, vide G.O.Rt.No.7, Health, Medical & Family Welfare (B2) Department, dated 06.01.2022, the same was modified by stipulating that every completed month shall be taken as a unit, and in view of this modification, 2 the grievance of the petitioners is redressed and therefore, the writ petition has been rendered infructuous.
Recording the above submission, the Writ Petition is dismissed as infructuous. No costs. Pending miscellaneous applications shall stand dismissed.
PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J Nn