Andhra Pradesh High Court - Amravati
Manchala Satish vs Sri Sameer Sarnia, Ias on 26 September, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATHI
HON'BLE SRI JUSTICE NINALA JAYASURYA
CONTEMPT CASE No.1466 OF 2022
Manchala Satish ... Petitioner
Versus
1.Sri Sameer Sarma,
The State of Andhra Pradesh,
Rep.by its Chief Secretary, Secretariat Buildings,
Velagapudi, Amaravathi, Guntur District and Others
..... Respondents
Counsel for the petitioner : Mr.C.Srinivasa Baba
Counsel for the respondents : 1)Mr.N.Aswartha Narayana,
G.P. for Services-I
2) Mr.N.A.Ramachandra Murthy,
Standing Counsel for APPSC
3)Mr.T.G.S.Srivastava,
Standing Counsel for Sports
Authority
ORDER:
The present Contempt Case is filed aggrieved by non- implementation of the Order passed in W.P.No.13979 of 2020 dated 24.01.2022.
When the matter is taken up for consideration, the learned Government Pleader placed a copy of the Memo, dated 20.09.2022, which goes to show that the Andhra Pradesh Public Services Commission has issued selection Notification and 2 considered the case of the petitioner for recruitment to the post of Assistant Section Officer (GAD) in Group-II Service vide Notification dated 31.12.2018 under Priority No.45 under Sports quota and as per the approval of Government level Committee dated 06.06.2022.
In view of the same, the Contempt Case is closed. There shall be no order as to costs.
Consequently, miscellaneous applications, pending if any, shall stand closed.
_____________________ NINALA JAYASURYA, J Date: 26.09.2022.
BLV 3 HON'BLE SRI JUSTICE NINALA JAYASURYA CONTEMPT CASE No.1466 OF 2022 Dt: 26.09.2022 BLV