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GN, J. & VN, J.

W.P.No.8894 of 2012

APHC010636582012

IN THE HIGH COURT OF ANDHRA PRADESH ::

AMARAVATI

(Special Original Jurisdiction)

WEDNESDAY ,THE FOURTEENTH DAY OF

FEBRUARY

TWO THOUSAND AND TWENTY FOUR

[

3463

]

PRESENT

THE HONOURABLE SRI JUSTICE G.NARENDAR

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

WRIT PETITION NO: 8894 OF 2012

Between:

CH. SURYA PRAKASHA RAO, KRISHNA DIST. ...PETITIONER(S)

AND

PRL SECY P R DEPT 4 ORS AND OTHERS ...RESPONDENT(S)

Counsel for the Petitioner(s):SRI. PEDDI VIJAYBHASKAR

Counsel for the Respondents: GP FOR PANCHAYAT RAJ & RURAL DEV

The Court made the following:

ORDER: (per Hon’ble Sri Justice G.Narendar)

Heard learned counsel for the petitioner an d learned

Government Pleader for Panchayat Raj appearing for the

respondents.

2. The petitioner is before this Court being aggrieved by the

order, dated 19.03.2010, passed in O.A.No.4164 of 2007, whereby

the Tribunal has been pleased to hold that the orde r of

regularization i.e. under G.O.Ms.No.212, Finance and Planning

(FW.PC.III) Department, dated 22.04.1994, is prospective in

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W.P.No.8894 of 2012

nature and that the contention otherwise claiming that the

petitioners are entitled for regularization from the initial date of

appointment itself came to be rejected.

3. The Tribunal has placed reliance on the judgment rendered

by the Hon’ble Apex Court in the case of A.Manjula Bashini v.

A.P. Women’s Co-op. Finance Corporation Ltd.

1 to buttress its

finding regarding the prospective nature of G.O.Ms.No.212, dated

22.04.1994. The said position is no more res integra in view of

the law settled by the Hon’ble Apex Court in A.Manjula Bashini’s

case

1.

4. That apart, the learned counsel for the petitioner would

place reliance on the ruling rendered by a Co-ordinate Bench of

this Court in W.P.No.5402 of 2017, which came to be disposed of

by an order, dated 09.06.2017, whereby the Co-ordinate Bench of

this Court was pleased to uphold a similar interpretation of the

G.O.Ms.No.212 by the Tribunal therein and was pleased to reject

the Writ Petition preferred by the State.

5. That apart, it is seen that the Co-ordinate Bench of this

Court has not looked into the conditions and criteria stipulated

under the said G.O. The compliance of which alone would enable

1

(2009) 8 SCC 431

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W.P.No.8894 of 2012

a part-time worker/N.M.R./daily wager or one engaged on

consolidated pay for seeking regularization of services. Having

looked into the said order, we see that this aspect has not been

gone into and is of no assistance in determining the issue that

arises for consideration in the instant Writ Petition.

6. The G.Os. of 1994 and 1997 came up for consideration

before the Hon’ble Apex Court in A.Manjula Bashini’s case

1 and

the Hon’ble Apex Court has after detailed hearing and

consideration observed as under:

“10. The relevant portions of the G.O. dated 22-4-1994

are reproduced below:

“The Government notice that appointing authorities of the

institutions and establishments under the control of the State

Government, local authorities, corpo rations owned and

controlled by the State Government and other bodies established

by the State Government grossly violated the instructions issued

from time to time by the Government and appointed persons

indiscriminately to various categories of services either on daily-

wage basis or temporary basis without there being a post and

without being sponsored by employment exchange and without

observing the rule of reservation to the Scheduled Castes,

Scheduled Tribes and Backward Classes.

In most of the cases, the persons appointed for a specific work

have been continued even after their need ceased. After a lapse

of some time, all these appointees have approached the various

courts and tribunals for regularisation of their services and

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W.P.No.8894 of 2012

courts and tribunals have been directing the State Government

to regularise the services on the ground that they have a long

service to their credit.

This practice has been causing considerable drain on the

finances of the State Government. The Government have thought

it imperative to prohibit the unauthorised and irregular

appointments by a law in the public interest. Accordingly the

State Government have enacted law regulating the appointments

to public services and for rationalisation of the staff pattern and

pay structure in the reference read above. This will streamline

the recruitment along healthy lines, to enforce the Employment

Exchanges (Compulsory Notification of Vacancies) Act in its true

letter and spirit, to follow the rule of reservation enshrined in the

Constitution with utmost strictness and to punish those who are

guilty of violating the law. The above Act came into force with

effect from 25-11-1993.

2. Though the reference second cited, information has been

obtained from various government offices, local bodies, public

sector undertakings, etc., from the information received by the

Government it is seen that appointing authorities have violated

the instructions issued by the Government and appointed

several individuals. Appointments have been made

indiscriminately in the government offices, local bodies,

universities, public sector undertakings and various other

bodies and institutions operating on government finances. In

fact, there is no need to continue all these daily-wage/temporary

employees for the reasons that not all of them are appointed in

sanctioned posts and the recruitment was in many cases not

through employment exchange. Their appointment was made

without following rule of reservation and in the case of work-

charged employees, there is no work for them as the specific

work for which they were appointed has already been completed.

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W.P.No.8894 of 2012

Though the Act provides that no person who is daily -wage

employee and no person who is appointed on temporary basis

shall have any right to claim for regularisation of service on any

ground, it has been the endeavour of the Government to

regularise as many as NMR/daily-wage employees as possible

who are otherwise qualified depending on the requirement of the

workload while keeping in mind the hardship that would be

caused if their services are not regularised. The Hon'ble

Supreme Court in its judgment dated 12-8-1992 [(1992) 4 SCC

118 : 1992 SCC (L&S) 825 : (1992) 21 ATC 403. Ed.: Piara Singh

case has been overruled in Umadevi (3) case, (2006) 4 SCC 1.] in

Civil Appeal No. 2979 of 1992 and batch have also observed to

evolve an appropriate policy for regularisation.

Accordingly, the Government after careful examination of the

whole issue and in supersession of all previous orders on the

subject including GOMs No. 193, General Admini stration

Department, dated 14-3-1990 and keeping in view the above

judgment of the Supreme Court of India, have formulated a

scheme for regularisation of services of the persons appointed on

daily wage/NMR or on consolidated pay and are continuing on

the date of commencement of the Act. The Government

accordingly decided that the services of such persons who

worked continuously for a minimum period of five years and are

continuing on 25-11-1993 be regularised by the appointing

authorities subject to fulfilment of the following conditions:

(1) The persons appointed should possess the qualifications

prescribed as per rules in force as on the date from which

his/her services have to be regularised.

(2) They should be within the age-limits as on the date of

appointment as NMR/daily-wage employee.

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W.P.No.8894 of 2012

(3) The rule of reservation wherever applicable will be followed

and backlog will be set off against future vacancies.

(4) Sponsoring of candidates from employment exchange is

relaxed.

(5) Absorption shall be against cle ar vacancies of posts

considered necessary to be continued as per workload excluding

the vacancies already notified to the Andhra Pradesh Public

Service Commission/District Selection Committee.

(6) In the case of work-charged establishment, where there will

be no clear vacancies, because of the fact that the expenditure

on work-charged establishment is at a fixed percentage of PS

charges and as soon as the work is over, the services of work-

charged establishment will have to be terminated, they shall be

adjusted in the other departments, district offices provided there

are clear vacancies of last grade service.”

13. The special leave petitions filed by the State Government and

agencies and instrumentalities of the State were dismissed by

this Court vide the judgment titled District Collector/Chairman v.

M.L. Singh [(2009) 8 SCC 480 : (1998) 2 An LT 5] , which is

reproduced below: (SCC p. 480, paras 1-4)

“1. We have heard the learned counsel for the parties. These

matters relate to regularisation and payment of wages to the

respondents who were employed on daily-wage basis.

2. By the impugned judgment, the Division Bench of the High

Court, while affirming with modification the order passed by the

learned Single Judge has directed that all employees who have

completed five years of continuous service should be considered

for regularisation in accordance with the terms of GOMs No. 212

dated 22-4-1994 and that they should be paid their wages on a

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W.P.No.8894 of 2012

par with the wages paid to the permanent employees of that

category.

3. As regards payment of wages there is no dispute between the

parties that the same have to be paid from the date of

regularisation. Insofar as regularisation is concerned, we are of

the view that the High Court has rightly directed that on the

basis of Notification GOMs No. 212, the respondent employees

shall be regularised with effect from the date or dates, they

completed five years' continuous service. It is, however, made

clear that the other conditions laid down in the said GOMs No.

212 will have to be satisfied for the purpose of regularisation.

4. The special leave petitions are disposed of accordingly. No

costs.”

41. We may now advert to the Statement of Objects and Reasons

contained in the Bill introduced in the Andhra Pradesh

Legislative Assembly. A perusal thereof shows that between 1976

and 1993, the total number of employees of the State

Government, agencies/instrumentalities of the State and

bodies/institutions receiving aid from the Government increased

by 82% i.e. from 6.78 lakhs to 12.34 lakhs and in 1993-1994,

the State Government had to spend more than 80% of the total

revenue in payment of salaries, allowances, pension, etc. of the

employees causing severe strain on the revenue of the State

which adversely affected implementation of the welfare schemes

and development programmes. That apart, there was growing

dissatisfaction among several thousand unemployed persons

including those belonging to Scheduled Castes, Scheduled

Tribes and Other Backward Classes, who were registered with

the employment exchanges but could not get opportunity of

competing for selection for appointment against the sanctioned

posts.

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W.P.No.8894 of 2012

42. With a view to redeem the situation, the State Government

decided to totally prohibit employment on daily wages and also

restrict appointment on temporary basis and, at the same time,

ensure that all appointments are made against the sanctioned

posts only on the recommendations of the specified recruiting

agencies. In furtherance of that decision, the Governor of Andhra

Pradesh promulgated the Ordinance, which was replaced by the

1994 Act.

55. Unfortunately, that did not happen because, in spite of the

prohibition contained in Section 7 against regularisation of the

existing daily-wage employees and persons appointed on

temporary basis, the State Government wilted under the

pressure exerted by the vested interests and issued the G.O.

dated 22-4-1994 incorporating therein policy for regularisation

of the services of those appointed on daily wages or nominal

muster roll or consolidated pay, who had continuously worked

for 5 years and were continuing on 25-11-1993 i.e. the date of

enforcement of the 1994 Act. This was intended to be a one-time

measure and not an ongoing process/scheme for regularisation

of the services of all daily-wage employees on their completing 5

years.

60. We may observe that if the officers responsible for drafting

the G.O. dated 22-4-1994 had bothered to carefully read the

provisions of the 1994 Act then instead of using the expression

“such persons who worked continuously for a minimum period

of five years and are continuing on 25-11-1993”, they would

have employed the expression “such persons who have

completed minimum five years of continuous service on or before

25-11-1993 on daily wages or nominal muster roll or

consolidated pay”. However, utter non-application of mind by the

officers concerned resulted in the use of an ambiguous

expression in the policy of regularisation which generated

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W.P.No.8894 of 2012

enormous litigation requiring the individual employees and the

State Government to invest money for an avoidable exercise.

61. In order to remove the ambiguity and imperfectness in the

language of the G.O. dated 22-4-1994 and make the policy of

regularisation an integral part of the 1994 Act, the legislature

enacted Amendment Acts 3 and 27 of 1998. The purpose of

making the policy of regularisation a part of the 1994 Act was

not to dilute the main object of the 1994 Act i.e. to curb the

menace of irregular appointments and also ensure that

appointments are made against the sanctioned posts only from

among the candidates selected by the designated recruiting

agencies but also to harmonise the same with the prohibition

contained in Section 7 against regularisation of daily-wage and

temporary employees.

63. The language of the first proviso to Section 7 by which the

policy of regularisation was engrafted in the 1994 Act shows that

the amendments were made with the sole object of removing the

ambiguity in the policy contained in the G.O. dated 22-4-1994

and the same were not intended to nu llify or override the

judgment in District Collector/Chairman v. M.L. Singh [(2009) 8

SCC 480 : (1998) 2 An LT 5] .

64. We have no doubt that if the language of the policy

contained in the G.O. dated 22-4-1994 was similar to the one

contained in newly inserted proviso to Section 7 and there was

no ambiguity in it, the courts would not have interpreted the

same in a manner which would entitle all persons employed on

daily wages before 25 -11-1993 to claim regularisation

irrespective of the date of completion of five years' service. Here

it will also be apposite to mention that the policy contained in

the G.O. dated 22-4-1994 did not confer an indefeasible right

upon all daily-wage employees [as the term has been defined in

Section 2(ii) of the 1994 Act] to be regularised in service dehors

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W.P.No.8894 of 2012

the date of enforcement of the Act. Therefore, it cannot be said

that by incorporating the policy of regularisation in the 1994

Act, the legislature has taken away an accrued or vested right of

the daily-wage employees.

68. It is also well settled that the legislature cannot by bare

declaration, without anything more, directly overrule, reverse or

override a judicial decision. However it can, in exercise of the

plenary powers conferred upon it by Articles 245 and 246 of the

Constitution, render a judicial decision ineffective by enacting a

valid law fundamentally altering or changing the conditions on

which such a decision is based. Such law can also be given

retrospective effect with a deeming date or with effect from a

particular date. The question whether the legislature possesses

the power to enact law apparently affecting pre -existing

judgment or amend the existing law which has already been

interpreted by the Court in a particular manner, has been

considered in several cases.

89. In view of the above discussion, we hold that the

amendments made in the 1994 Act by Acts 3 and 27 of 1998 do

not have the effect of nullifying or overriding the judgment in

District Collector/Chairman v. M.L. Singh [(2009) 8 SCC 480 :

(1998) 2 An LT 5] . We further hold that the policy of

regularisation contained in the first proviso to Section 7 inserted

by Act 27 of 1998 is a one-time measure intended to benefit only

those daily-wage employees, etc. who completed 5 years'

continuous service on or before 25-11-1993 and the employees

who completed 5 years' service after 25-11-1993 cannot claim

regularisation. (emphasis by this Court)

93. The 1994 Act was enforced with effect from 25-11-1993 i.e.

the date on which the Ordinance was published in the Official

Gazette. Therefore, that date had a direct bearing on the policy

of regularisation circulated vide the G.O. dated 22 -4-1994,

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W.P.No.8894 of 2012

which was issued by the State Government in exercise of its

executive power under Article 162 of the Constitution. When

that policy was engrafted in the 1994 Act in the form of the

proviso to Section 7, the legislature could not have fixed any

date other than 25-11-1993 for determining the eligibility of

daily-wage employees who fulfilled the requirement of 5 years'

continuous service. If any other date had been fixed for counting

5 years' service of daily-wage employees for the purpose of

proviso to Section 7, the object sought to be achieved by

enacting the 1994 Act would have been defeated, inasmuch as

the regular recruitment could not have been made for

appointment against the sanctioned posts and back door

entrants would have occupied all the posts. Therefore, the cut-

off date i.e. 25-11-1993 prescribed by the legislature for

determining the eligibility of daily-wage employees and others

covered by Section 7 of the 1994 Act cannot be dubbed as

arbitrary, unreasonable, irrational or discriminatory.

100. A reading of paras 54, 67, 68 and 72 of the impugned

judgment shows that even though the Division Bench did not

find the cut-off date i.e. 25-11-1993 specified in the first proviso

to Section 7 for determining the eligibility of daily -wage

employees for regularisation to be arbitrary, irrational or

discriminatory, yet it changed the said date from 25-11-1993 to

19-8-1998 solely on the premise that Act 27 of 1998 was

enforced with effect from that date. In our view, once the

Division Bench negatived the challenge to the validity of Acts 3

and 27 of 1998, there was no warrant for altering the date of

eligibility specified in the first proviso to Section 7 of the 1994

Act and thereby extend the zone of eligibility of daily-wage

employees who could be considered for regularisation.

102. The declaration made by the Division Bench that the ban

on regularisation will be effective from 19-8-1998 i.e. the date on

which Act 27 of 1998 came into force and that all persons who

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W.P.No.8894 of 2012

have completed 5 years' service as on that date would be entitled

to be considered for regularisation of service is set aside. It is,

however, made clear that the daily-wage employees and others

who are covered by Section 7 of the 1994 Act (amended) and

whose services have not been regularised so far, shall be entitled

to be considered for regularisation and their services shall be

regularised subject to fulfilment of the conditions enumerated in

the G.O. dated 22-4-1994.”

7. The learned counsel for the petitioner would reiterate his

contention that G.O.Ms.No.212, dated 22.04.1994 , enables or

vests a right in the class of persons stated supra to seek

regularization from the date of their initial appointment.

8. Having heard the learned counsel for the petitioner and the

Ld. G.P., we find that the said contention is a clear misconception

of the frame of the policy set out by the State und er

G.O.Ms.No.212, dated 22.04.1994. A bare reading of the said

G.O. would make it obvious that regularization or absorption is

not automatic and is contingent on the persons complying with

the criteria stipulated therein. The first criterion that the aspirant

is required to comply with is that, he/she should possess the

prescribed qualification as on the date on which his/her services

are to be regularized. The second criterion that the concerned

individual is required to meet is that, he/she should not have

been over-aged or in other words he/she should be within the age

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W.P.No.8894 of 2012

limit as on the date of his appointment as an N.M.R./part-time

worker/daily wager. The third criterion which the worker is

required to comply with is that, the rule of reservation would be

applied and the backlog would be set-off against future vacancies.

The fourth criterion is that the absorption would be subject to the

availability of clear vacancies and further subject to the condition

that the vacancy is not already notified for appointment by the

A.P.P.S.C. or the District Selection Committee. Lastly, the

notification places an embargo on absorption of workers engaged

with the work charged establishment in view of the fact that no

clear vacancy would be available in a work charged

establishment.

9. In the case on hand, we find that there is no pleading either

with regard to the date on which a clear vacancy arose and the

same would have to be assessed and adjudged, keeping in view

the roster points. This, in our considered opinion, is a critical

date or which can be construed as a cut-off date and which cut-

off date would be the date from which the class of persons would

be entitled for reckoning their regularization of services. The G.O.

clearly stipulates that the absorption would be against a clear

vacancy only.

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W.P.No.8894 of 2012

10. In that view of the matter, G.O.Ms.No.212, dated

22.04.1994, in our opinion, is merely an enabling proceedings,

which would enable the class of persons to seek for appointment

after establishing compliance with the criteria stipulated therein.

The most critical and crucial of the criteria, is the one relating to

absorption in a clear vacancy. Till such clear vacancy arises, the

worker, in our considered opinion, would not be entitled to seek

for absorption in the post. Hence, the crucial date of reckoning

for regularization is the date on which a clear vacancy arises.

Neither in the proceedings below nor before this Court is such a

date canvassed by the petitioner. Unless and until such a date is

canvassed and established, any order directing regularization

from an earlier period, in our considered opinion, would be

contrary to the scheme of G.O.Ms.No.212, dated 22.04.1994. The

G.O. being a beneficial scheme, ought to be implemented within

the contours of the scheme as promulgated under the G.O. and it

will not be open to the Courts to deviate or extend the boundaries

of the scheme. In fact, we draw sustenance from the observations

rendered by the Hon’ble Apex Court in Secretary, State of

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W.P.No.8894 of 2012

Karnataka v. Umadevi (3)

2, wherein the Hon’ble Apex Court has

been pleased to observe in paras.52, 53 and 54, as under:

“52. Normally, what is sought for by such temporary

employees when they approach the court, is the issue of a writ of

mandamus directing the employer, the State or its

instrumentalities, to absorb them in permanent service or to

allow them to continue. In this context, the question arises

whether a mandamus could be issued in favour of such persons.

At this juncture, it will be proper to refer to the decision of the

Constitution Bench of this Court in Rai Shivendra Bahadur (Dr.)

v. Governing Body of the Nalanda College [1962 Supp (2) SCR

144 : AIR 1962 SC 1210] . That case arose out of a refusal to

promote the writ petitioner therein as the Principal of a college.

This Court held that in order that a mandamus may issue to

compel the authorities to do something, it must be shown that

the statute imposes a legal duty on the authority and the

aggrieved party had a legal right under the statute or rule to

enforce it. This classical position continues and a mandamus

could not be issued in favour of the employees directing the

Government to make them permanent since the employees

cannot show that they have an enforceable legal right to be

permanently absorbed or that the State has a legal duty to make

them permanent.

53. One aspect needs to be clarified. There may be cases where

irregular appointments (not illegal appointments) as explained in

S.V. Narayanappa [(1967) 1 SCR 128 : AIR 1967 SC 1071] , R.N.

Nanjundappa [(1972) 1 SCC 409 : (1972) 2 SCR 799] and B.N.

Nagarajan [(1979) 4 SCC 507 : 1980 SCC (L&S) 4 : (1979) 3 SCR

937] and referred to in para 15 above, of duly qualified persons

in duly sanctioned vacant posts might have been made and the

employees have continued to work for ten years or more but

2

(2006) 4 SCC 1

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W.P.No.8894 of 2012

without the intervention of orders of the courts or of tribunals.

The question of regularisation of the services of such employees

may have to be considered on merits in the light of the principles

settled by this Court in the cases abovereferred to and in the

light of this judgment. In that context, the Union of India, the

State Governments and their instrumentalities should take steps

to regularise as a one-time measure, the services of such

irregularly appointed, who have worked for ten years or more in

duly sanctioned posts but not under cover of orders of the courts

or of tribunals and should further ensure that regular

recruitments are undertaken to fill those vacant sanctioned

posts that require to be filled up, in cases where temporary

employees or daily wagers are being now employed. The process

must be set in motion within six months from this date. We also

clarify that regularisation, if any already made, but not sub

judice, need not be reopened based on this judgment, but there

should be no further bypassing of the constitutional requirement

and regularising or making permanent, those not duly appointed

as per the constitutional scheme.”

54. It is also clarified that those decisions which run counter to

the principle settled in this decision, or in which directions

running counter to what we have held herein, will stand

denuded of their status as precedents.”

11. The Constitutional Bench taking note of the prevailing state

of affairs and the fact that several workers were languishing

without future prospects and also taking note of the fact that the

appointments are contrary to the constitutional scheme, took a

dim view of the situation. But, keeping in view the long period of

service rendered, permitted the State to formulate a scheme. In

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the instant case, the State has drawn a scheme apparently

benefiting backdoor entrance. The appointment itself being

irregular, it ought not to be open to such entrants to dictate terms

contrary to the scheme evolved by the State.

12. In that view of the matter, the Writ Petition stands rejected.

No costs. Though the writ petition is rejected, but in view of the

huge number of cases that we have been coming across with

regard to regularization from an anterior point of time, it would be

appropriate that a direction be issued to the employers to draw up

a list of dates, more particularly, the date on which a clear

vacancy has arisen and reckon the said date as a cut-off date for

the purpose of directing regularization of the services of the

employees who come within the ambit of G.O.Ms.No.212, dat ed

22.04.1994, and G.O.Ms.No.112 , Finance and Planning

(FW.PC.III) Department, dated 23.07.1997. The authorities shall

mandatorily draw a satisfaction regarding the compliance with the

criteria stipulated in the aforesaid G.Os. and thereafter pass a

speaking order fixing the appropriate date from which the daily

wager would be entitled for regularization and absorption in the

vacant post.

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W.P.No.8894 of 2012

13. The Chief Secretary to circulate the copy of this order to all

the concerned Heads of Departments. Any violation should be

followed by disciplinary action and the same should be expedited.

Consequently, miscellaneous petitions, pending if any, shall

stand closed.

________________________

JUSTICE G.NARENDAR

____________________________

JUSTICE NYAPATHY VIJAY

Date:14.02.2024.

Note:

L.R. copy to be marked.

B/O

cs/anr

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W.P.No.8894 of 2012

* THE HON’BLE SRI JUST ICE G.NARENDAR

AND

THE HON’BLE SRI JUSTICE NYAPATHY VIJAY

+ Writ Petition No.8894 of 2012

% Dated 14-02-2024

# Ch.Surya Prakasha Rao

….. Petitioner

Vs.

$ 1.The Govt. of A.P., rep. by Principal Secretary,

Panchayat Raj and Rural Development Dept., & Ors.

..Respondents

! Counsel for the Petitioner : Sri Peddi Vijaya Bhaskar

^ Counsel for the Respondents : Ld.G.P. for Panchayat Raj

<GIST:

> HEAD NOTE:

? Cases referred :

1. (2009) 8 SCC 431

2. (2006) 4 SCC 1

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W.P.No.8894 of 2012

IN THE HIGH COURT OF THE STATE OF ANDHRA PRADESH

+ Writ Petition No.8894 of 2012

Ch.Surya Prakasha Rao

….. Petitioner

Vs.

1.The Govt. of A.P., rep. by Principal Secretary,

Panchayat Raj and Rural Development Dept., & Ors.

..Respondents

JUDGMENT PRONOUNCED ON: 14-02-2024

THE HON’BLE SRI JUSTICE G.NARENDAR

AND

THE HON’BLE SRI JUSTICE NYAPATHY VIJAY

1) Whether Reporters of Local newspapers

may be allowed to see the Judgments?

-Yes-

2) Whether the copies of judgment may be marked to

Law Reporters/Journals

-Yes-

3) Whether Their Ladyship/Lordship wish to see the

fair copy of the Judgment?

-Yes-

JUSTICE G. NARENDAR