High CourtsSingle Bench(2021) 10 AP CK 0016

Railways Employees Association vs Varathi Krishna & Others

Andhra Pradesh High Court · Decided on 12 October 2021

HON’BLE JUDGES
M. Ganga Rao, J
CASE NUMBER
Civil Revision Petition No: 1106 Of 2021

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Judgment

9 paragraphs · 191 words

M.Ganga Rao, J

Office objection overruled.

Notice before admission.

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 SECTION OFFICER To, oo

4.

Varathi Krishna, S/o Rangaiah, Track Maintainer, SSB/US/LD/GTL, S.C. Railways, Turakapalli Section, Gooty Mandalam, Anantapuramu District

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

4.

The Senior Personal Officer, South Central Railways, Guntakal Division, Anantpuramu District, Andhra Pradesh

5.

M. Murali Krishna, S/o Bala Pullanna, Chief Traveling Ticket Inspector, South Central Railways, Dharamavaram, Anantapuramu District, Divisional Secretary, Ad-hoc Committee, All India S.C/S.T. Railways Employees Association, (Addressee Nos 1 to 5 by RPAD along with a copy of petition and memo of grounds) One CC to SRI. N VIJAY Advocate [OPUC}] One spare copy NO Skm HIGH COURT MGRJ DATED: 12/10/2021 NOTE: POST THE MATTER ON 30-11-2021 NOTICE BEFORE ADMISSION CRP.No.1106 of 2021