GOVERNMENT OF ANDHRA PRADESH Vs. G. RAMAKRISHNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader for Panchayat Raj and Rural Development and the learned Government Pleader for Finance appearing for the respondents. Perused the material available on record.

(2.) The issue raised in the present writ petition is squarely covered by the order of this Court in Rayapureddy Srinivasa Rao and others vs. Government of Andhra Pradesh, rep. by its Principal Secretary to Government and others and batch1 in which the writ petitions were allowed with the following directions:

(3.) Against the above said order, several writ appeals are filed and in one of the writ appeals (i.e.) W.A.No.724 of 2021, a Division Bench of this Court has passed an interim order, dtd. 18/11/2021 as extracted hereunder: