TEDDU JYOTHI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The matter appeared in the list on 28-12-2006 and the same was adjourned to 29-12-2006. Learned Assistant Government Pleader lor Municipal Administration had taken notice on behalf of R-1. Smt. Preethi Reddy, learned Standing Counsel had taken notice on behalf of R-2 and the learned counsel requested time to get instructions. This matter is coming up for admission to-day.

(2.) The learned Assistant Government Pleader for Municipal Administration would submit that it is true that G.O. Ms. No. 420, dated 13-9-2005 had been issued and the same is applicable. However, Smt. Preethi Reddy, learned Standing Counsel representing respondent No.2 would submit that further instructions are required in the matter.

(3.) Sri K.S.Murthy, learned counsel representing the writ petitioners wouid submit that the petitioners have no knowledge in English and unless the relevant orders and proceedings are furnished in Telugu, they may not be able to know or follow the contents thereof. In such a way their valuable rights would be affected and in view of the same reasonable time may be given to the respondents to furnish copies of documents and proceedings referred to in Telugu.