RAILWAYS EMPLOYEES ASSOCIATION Vs. VARATHI KRISHNA

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to take out personal notice to respondent 4 by registered post with acknowledgment due and file proof of service in the Registry. _ es oo, Sd/- M. SRINIVAS os Post the matter on 30/11/2021. ASSISATNT REGISTRAR? | HTRUE COPY/ Fi Sec. OFFICER To, oo

(2.) The Principal Chief Personnel Officer, South Central Railways, Secunderabad, Telangana State.

(3.) The Divisional Railway Manager, South Central Railways, Guntakal Division, Anantapuramu District, Andhra Pradesh