GATA BALARANGAIAH Vs. JAWAHAR REDDY

JUDGEMENT

(1.) The petitioner had been appointed as the Standing Counsel for the A.P. Vidhya Vidhana Parishad to represent it before the Andhra Pradesh Administrative Tribunal and this Court. The petitioner had discharged his duties as the Standing Counsel of this organisation from 26/11/2014 onwards.

(2.) The petitioner is entitled to claim legal fees as per the Rules in force. As the said A.P. Vidhya Vidhana Parishad had not cleared all the bills claimed by the petitioner, he was constrained to claim his arrears by calling on the A.P. Vidhya Vidhana Parishad to clear his dues. After addressing individual letters, the petitioner gave a consolidated claim on 19/3/2018 setting out the amounts that were payable to him.

(3.) As this claim was not being considered, the petitioner has approached this Court by way of W.P.No.13987 of 2018 for a direction to the respondents therein to clear the dues. This Court by an order dtd. 30/12/2019 disposed of the writ petition with the following directions: