The State Of Andhra Pradesh, vs Pyari Salmaa,
2021 Latest Caselaw 410 AP

     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.23 of 2021

                     (Taken up through video conferencing)

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
School Education Department,
Secretariat, Velagapudi,
Guntur District, A.P., and others.
                                                         ..     Appellants
       Versus

Pyari Salmaa D/o. Allabaksh,
Aged about 38 years, R/o. H.No.2641476,
RTC Colony, Hindupur, Hindupur Urban Mandal,
Ananthapur District.
                                                         ..     Respondent

Counsel for the appellants : Mr. Syed Khader Mastan, GP for Additional Advocate General

Counsel for the respondent : Ms. Kavitha Gottipati

ORAL JUDGMENT

Dt: 28.01.2021

per Arup Kumar Goswami, CJ

Heard Mr. Syed Khader Mastan, learned Government Pleader

representing the learned Additional Advocate General, for the appellants,

and Ms. Kavitha Gottipati, learned counsel for the respondent-writ

petitioner.

This writ appeal is preferred against the order dated 10.02.2020

passed by a learned single Judge of this Court in W.P.No.14934 of 2019.

By the aforesaid order, appellant Nos.2 and 3 herein, who were

respondent Nos.2 and 3 in the writ petition, were directed to consider the

case of the respondent-writ petitioner for promotion to the post of Principal

(Model Schools).

Ms. Kavitha Gottipati, learned counsel for the respondent-writ

petitioner, on instructions, submits that the respondent-writ petitioner has

been appointed as a Post Graduate Teacher and, therefore, she does not

intend to take any benefit accruing out of the order under challenge.

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

learned counsel, we are of the considered opinion that consideration of this

appeal will be merely an academic exercise.

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

going into the merits of the matter, by observing that the respondent-writ

petitioner cannot take any benefit out of the order dated 10.02.2020

passed in W.P.No.14934 of 2019 by the learned single Judge, as we think

that this course of action will not prejudice the appellants in any manner.

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.23 of 2021

(Per Arup Kumar Goswami, CJ)

Dt: 28.01.2021

IBL