Andhra Pradesh High Court - Amravati
Smt. Chenga Naga Subbamma, vs The State Of Andhra Pradesh, on 27 January, 2021
Bench: Arup Kumar Goswami, C.Praveen Kumar
IN THE 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.183 of 2020
(Taken up through video conferencing)
Smt. Chenga Naga Subbamma W/o. Bala Krishna,
Aged 39 years, Occ: Mid-Day Meal Scheme Agent,
R/o. D.No.2-76B, Upparapalli colony,
Vangimalla Village, Veeraballi Mandal,
YSR Kadapa District.
.. Appellant
Versus
The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Education Department,
AP Secretariat Buildings,
Velagapudi,
Guntur District and others.
.. Respondents
Counsel for the appellant : Mr. Namburi Sreemannarayana
Counsel for the respondents : Additional Advocate General
ORAL JUDGMENT
Dt: 27.01.2021
per Arup Kumar Goswami, CJ
On 20.01.2021, this Court passed the following order:
"On 24.11.2020 this Court passed the following order:
"None appeared on behalf of the appellant.
Learned Government Pleader attached to the
office of the learned Advocate General is present.
Put up on 30.11.2020."
The matter was again taken up for consideration on
30.11.2020, on which date also there was no representation
on behalf of the appellant. Though the matter was directed to
be listed on 11.01.2021, in view of the Sankranthi vacation of
the Court, the matter was not listed on that day and the same
has been listed today with due notice in the cause list. Today
also there is no representation on behalf of the appellant.
The matter pertains to termination of the appellant,
who was engaged in Mid-day meal scheme. It seems that a
large number of cases were disposed of by the common order,
which is impugned in the present appeal.
We request the learned counsel for the respondents to
apprise the Court on the next date fixed, as to whether any
appeal has been preferred against any of the petitions, which
were dismissed by the learned Single Judge.
List on 27.01.2021."
Today also, there is no representation on behalf of the appellant.
Pursuant to the query raised by this Court on 20.01.2021, Mr. Syed
Khader Mastan, learned Government Pleader representing the learned
Additional Advocate General, submits that only one appeal, i.e., the present
appeal, had been preferred against the impugned common order.
Be that as it may.
Since today also there is no representation on behalf of the
appellant, we dismiss this appeal for non-prosecution. No costs. Pending
miscellaneous applications, if any, shall stand closed.
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.183 of 2020
(Per Arup Kumar Goswami, CJ)
Dt: 27.01.2021
IBL
