Item No.30-31
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.Nos.1234 & 1238 of 2018
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. Learned counsel for the parties jointly state that during the
pendency of the present appeals, both the appellant and the respondent
No.4 in W.A.No.1234 of 2018 have been promoted to the post of Additional Director vide G.O.Ms.No.117 dated 29.08.2020. They state that in view of the aforesaid development, they have no objection to the order dated 20.09.2018 passed in the present proceedings being made absolute till the disposal of W.P.No.29699 of 2018 which is pending adjudication before the learned Single Judge.
2. Learned counsel for the proposed implead petitioners are also agreeable to the aforesaid suggestion.
3. Accordingly, the present appeals are disposed of along with the pending applications, if any, while making the orders dated 20.09.2018 passed in the present proceedings absolute during the pendency of W.P.No.29699 of 2018. The parties shall be at liberty to take all the pleas that may be available to them, both on facts and in law, before the learned Single Judge in the pending writ petition for adjudication. We may hasten to add that the learned Single Judge shall be at liberty to take a decision on the merits of the writ petition W.A.Nos.1234&1238 of 2018 Page 1 of 2 uninfluenced by the interim orders passed in the present proceedings on 20.09.2018.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 05.07.2021 JSU W.A.Nos.1234&1238 of 2018 Page 2 of 2