Andhra Pradesh Social Welfare ... vs The State Of A.P.,
2021 Latest Caselaw 24 AP

          HIGH COURT OF ANDHRA PRADESH : AMARAVATI



 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                     &
                HON'BLE MR. JUSTICE C. PRAVEEN KUMAR


                     WRIT APPEAL No.298 of 2020

                    (Taken up through video conferencing)


Andhra Pradesh Social Welfare Residential Education
Institutions Society, Rep. by its Secretary,
H.No.12-467-9, 1st Floor, Moksha Sai Plaza,
Beside High Way Towers, Bypass Road,
Tadepalli-522501, Guntur District.

                                                       ..    Appellant
       Versus

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Social Welfare Department,
A.P. Secretariat, Amaravathi, Velagapudi,
Guntur District, Andhra Pradesh and another.
                                                       ..    Respondents

Counsel for the appellant : Sri G. Simhadri Counsel for respondent No.1 : GP for Social Welfare Counsel for respondent No.2 : Smt. Kavitha Gottipati

ORAL JUDGMENT

Dt: 06.01.2021

per Arup Kumar Goswami, CJ

Heard Sri G. Simhadri, learned counsel for the appellant, learned

Government Pleader for Social Welfare appearing for respondent No.1 and

Smt. Kavitha Gottipati, learned counsel appearing for respondent No.2/writ

petitioner.

This writ appeal is preferred against the order dated 28.02.2020

passed in W.P.No.4937 of 2020 by the learned single Judge of this Court.

The operative portion of the said order reads as follows:

"Hence, in view of the above disputed fact, the respondents are directed to consider the case of the petitioner for appointment to the post of Trained Graduate Teacher (Biological Science) in Zone-III in the vacancies under Notification No.1/2019 if available or vacancies that have arisen and would arise thereafter."

Smt. Kavitha Gottipati, learned counsel appearing for respondent

No.2/writ petitioner, submits that the writ petitioner was appointed as

Principal of a Model School and, therefore, he will not be seeking the

benefit of the aforesaid order of this Court.

In view of the above submission made by Smt. Kavitha Gottipati,

learned counsel, we are of the considered opinion that this writ appeal has

been rendered infructuous and it will be only an academic exercise that has

to be undertaken by this Court if the writ appeal is pursued to its logical

end on its merits.

In that view of the matter, we dispose of this writ appeal without

going into the merits of the case, by observing that respondent No.2/writ

petitioner will not be entitled to any consideration in terms of the order

dated 28.02.2020 passed in W.P.No.4937 of 2020 by the learned single

Judge.

As a sequel, all the pending miscellaneous applications shall stand

closed. No order as to costs.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

IBL

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

WRIT APPEAL No.298 of 2020

(Per Arup Kumar Goswami, CJ)

Dt: 06.01.2021

IBL