Kumbha.Pothuraju vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2424 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

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

      I.A.NO.3 of 2021 In/and WRIT APPEAL No.40 of 2021

                      (Through video conferencing)

Kumbha Pothuraju, S/o Nagayya,
Age: 35 years, S.A. Language,
ZPBHS PWD Colony, Macharla,
Guntur District and others.
                                                                ... Appellants

                                  Versus

The State of Andhra Pradesh rep.,
by its Principal Secretary,
School Education Department,
Secretariat Buildings, Velagapudi,
Amaravati, Guntur District & others.
                                                              ... Respondents

Counsel for the appellants         :       Mr. A.V. Pardhasaradhi.

Counsel for respondent Nos.1 to 8 : GP for Education.

Counsel for respondent Nos.9 to 14: Ms. Kavitha Gottipati.



                             JUDGMENT (ORAL)

Dt:15.07.2021

(per Arup Kumar Goswami, CJ)

Heard Mr. A.V. Pardhasaradhi, learned counsel for the appellants.

Also heard the learned Government Pleader for Education appearing for

respondent Nos.1 to 8 and Ms. Kavitha Gottipati, learned counsel

appearing for respondent Nos.9 to 14/writ petitioners.

2. The present writ appeal is filed against an interim order dated

24.11.2020 passed by the learned single Judge in W.P.No.21482 of 2020.

This appeal is filed along with an application being I.A.No.3 of 2021

seeking leave to appeal as the appellants were not party respondents in

the writ petition.

3. Mr. A.V. Pardhasaradhi, learned counsel for the appellants, submits

that in view of the fact that the writ petition was dismissed, there is no

surviving cause in this appeal, and accordingly, submits that this writ

appeal has been rendered infructuous.

4. In view of the above submission, I.A.No.3 of 2021 and the writ

appeal are disposed of as infructuous. No costs. Pending miscellaneous

applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ                          NINALA JAYASURYA, J

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