Ch. Venkateswarlu vs The State Of Andhra Pradesh
2021 Latest Caselaw 3323 AP

                                                                                 8
         HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                     MAIN CASE: W.A.No.283 of 2021
                              PROCEEDINGS SHEET

Sl.     DATE                                   ORDER                             OFFICE
                                                                                  NOTE
No.


                                 (Taken up through video conferencing)

7.    02.09.2021                        I.A.No.2 of 2021
                           This is an application seeking leave to appeal
                   against the judgment dated 05.03.2021 passed by the
                   learned single Judge in W.P.No.23770 of 2017 and other
                   connected cases, so far as it relates to W.P.No.33349 of
                   2018.
                           Heard Mr. Ganta Rama Rao, learned Senior Counsel
                   appearing for the appellant.
                           Also heard Dr.P.B.Vijay Kumar, learned counsel for
                   the respondent No.4/writ petitioner, and Mr. Syed Khader

Masthan, learned Government Pleader attached to the office of learned Additional Advocate General appearing for State of Andhra Pradesh as well as Andhra University, arrayed as respondent Nos.1 and 2.

W.P.No.33349 of 2018 was filed challenging the recruitment process initiated by Andhra University, in which the appellant had taken part. The recruitment process was cancelled and this was noticed by the learned single Judge.

Mr. Ganta Rama Rao submits that though the same was noticed by the learned single Judge and had observed that the case would not require further consideration, discussions arising in other writ petitions had overlapped consequently affecting the right of the appellant to contest and challenge the cancellation of the recruitment process in as much as in view of the observations made by the learned single Judge in the order, even if any challenge is mounted challenging the cancellation of recruitment process, the appellant would not have been entitled to a favourable outcome. It is in these circumstances, Mr. Ganta Rama Rao submits that leave to appeal may be granted.

The application is not opposed by the learned counsel appearing for the parties.

 Sl.   DATE                            ORDER                                 OFFICE
                                                                             NOTE
No.

On due consideration, leave to appeal is granted. Accordingly, I.A.No.2 of 2021 stands disposed of.

W.A.No.283 of 2021 Also heard learned counsel for the parties on the admission of the writ appeal.

It is pointed out by the learned counsel across the Bar that challenging the common order dated 05.03.2021 passed by the learned single Judge in W.P.Nos.23770 of 2017 and batch, a number of appeals have been filed and entertained.

In that view of the matter, we admit the appeal. No formal steps are called for insofar as respondent Nos.1 and 2 are concerned as they are duly represented. However, extra copies be furnished.

Steps on respondent No.3 be taken by registered post with acknowledgment due.

List this case along with W.A.No.267 of 2021.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J GM