Vaba Yogeswara Rao, vs G. Vasudeva Rao,
2021 Latest Caselaw 2372 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI


 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                    &
            HON'BLE MR. JUSTICE NINALA JAYASURYA

                    WRIT APPEAL No.353 of 2021

                   (Taken up through video conferencing)

Vaba Yogeswara Rao, S/o Asirayya,
Joint Secretary to Aadivasi Samkshema Parished,
Age: 35 years, R/o Saravakota Village & Mandal,
Srikakulam District.
                                                      .. Appellant
       Versus

G. Vasudeva Rao, S/o Gorla Chinna Appadu,
Aged about 59 years, Occ: Secondary Grade Teacher,
Government Tribal Welfare Ashram High School,
Vennela Valasa, Srikakulam District and others.
                                                      ..Respondents.

Counsel for the Appellant : Ms. P. Saraswathi

Counsel for respondent No.1 : Mr. D. Bala Kishan Rao

Counsel for respondent Nos.2 to 5 : GP for Services III

Counsel for respondent No.6 : GP for Services I

ORAL JUDGMENT Dated: 13.07.2021

(per Arup Kumar Goswami, CJ)

Heard Ms. P. Saraswathi, learned counsel for the appellant.

2. The present appeal is preferred against an interim order dated

10.11.2020 passed by the learned single Judge in I.A.No.1 of 2020 in

W.P.No.21036 of 2020 staying all further proceedings pursuant to the

proceedings dated 11.09.2020 and 16.10.2020.

3. The appellant is not a party to the writ proceedings. No application

seeking leave to prefer the appeal against the aforesaid order is filed and

therefore, the appeal as such is not maintainable. We also notice that the

appellant had filed implead petition on 05.04.2021 in the writ petition.

4. In that view of the matter, the writ appeal is disposed of providing

that the appellant may pursue the implead petition filed by him in the writ

petition. Registry will list the implead petition filed by the appellant as

expeditiously as possible before the learned single Judge having roster.

No order as to costs. Pending miscellaneous applications, if any, shall

stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

Nn

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.353 of 2021

(Per Arup Kumar Goswami, CJ)

Dt: 13.07.2021

NN