B.Sunitha vs The State Of Andhra Pradesh
2021 Latest Caselaw 4020 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

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

                          W.A. No. 542 of 2021
                      (Taken up through video conferencing)

B. Sunitha D/o. B. Prabhakar Rao,
Aged about 33 years, Occ: Pvt. Teacher,
R/o. H.No.4-21A, Devanagaram village,
Chinacumbam post, Cumbam Mandal,
Prakasam District - 523 333 and others.                       .. Appellants

        Versus

The State of Andhra Pradesh,
Rep.by its Principal Secretary,
School Education Department,
A.P. Amaravathi, and another.                                 .. Respondents

Counsel for the appellants : Mr. T. Koteswara Prasad

Counsel for respondents : Mr. K. Bheema Rao

ORAL JUDGMENT Dt: 08.10.2021 (per Arup Kumar Goswami, CJ)

Heard Mr. T. Koteswara Prasad, learned counsel appearing for the

appellants/writ petitioners. Also heard Mr. K. Bheema Rao, learned

Government Pleader for Services-III, appearing for the respondents.

2. This writ appeal is preferred against an order dated 27.07.2021,

whereby the learned single Judge expressed the opinion that no case

was made out for suspending the G.O.Ms.No.39 School Education

(Exams) Department, dated 21.06.2021 by way of an interim order. By

the aforesaid order, the learned single Judge also directed the case to

be listed for instructions and counter on 24.08.2021.

3. In the Writ Appeal a counter-affidavit has been filed by the

respondents.

4. Having regard to the statements made in the affidavit that the

appellants/petitioners do not come under the zone of consideration as

per their merit, we are of the opinion that no interference is called for

with the order under challenge. We, however, hasten to add that we

have not expressed any conclusive opinion on such statement. We say

no more, because any other observation by us may cause prejudice to

either of the parties before the learned single Judge.

5. Accordingly, the writ appeal is disposed of. No costs. Pending

miscellaneous applications, if any, stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

W.A. No. 542 of 2021 (per Arup Kumar Goswami, CJ)

Dt: 08.10.2021

GM