Smt. Bethapudi Vimalamma, vs The Society For Elimination Of ...
2021 Latest Caselaw 2268 AP

    THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

                WRIT PETITION No.9623 of 2021
ORDER:

Fresh proof of service vide USR No.31340 of 2021 is

filed showing that the notice served on the 5th respondent.

There is no representation for the 5th respondent. The office

of Sri Raviteja Padari, the learned Standing Counsel is

represented by Sri Yaswanth. He again reiterates that

respondent Nos.3 and 4 are not objecting to the petitioner's

discharge of duties. Respondent No.5 did not appear despite

notice.

In view of the clear and categorical submissions by the

main answering respondents namely respondent Nos.3 and 4

that they are not interfering in the petitioner's discharge of

duties, this Court is of the opinion that further survives for

adjudication. The submission of Sri Yaswanth representing

Sri Raviteja Padari is noted and the writ petition is disposed

of noting the said submission. Therefore, in line with the

Judgment in W.P.No.441 of 2021, there shall be a direction to

the respondents to allow the petitioner to discharge her duties

till her services are terminated in accordance with the

applicable circulars, regulations etc.

With these observations, the Writ Petition is disposed of.

There shall be no order as to costs.

Consequently, Miscellaneous Petitions pending, if any,

in the Writ Petition shall stand closed.

__________________________ D.V.S.S.SOMAYAJULU, J Date: 05.07.2021 Sj

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

WRIT PETITION No.9623 of 2021

05.07.2021

sj