The District Cooperative Officer vs Bh Vasantha Kumar
2023 Latest Caselaw 1069 AP

             HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
                                AND
             HON'BLE SRI JUSTICE Dr. V.R.K.KRUPA SAGAR

                             Writ Appeal No.60 of 2023

JUDGMENT: (Per Hon'ble Sri Justice U. Durga Prasad Rao)

      Heard Smt. V.Uma Devi, learned counsel for the appellants, and Sri

G.V.Shivaji, learned counsel for 1st respondent.

2. Having regard to the nature of the order, against which the Writ Appeal is

filed, with the consent of both parties this Writ Appeal is disposed of at the

admission stage.

3. In the impugned order, while granting time for filing counter affidavit by the

respondents and rejoinder by the writ petitioner, learned single Judge passed the

interim order directing the respondents to reinstate the writ petitioner in service till

the next date i.e., 29.12.2022. It is informed to this Court that the order is being

extended from time-to-time and is in force as of now. Learned counsel for the

appellants would submit that counter has been filed in WP No.38858/2022.

4. In that view, we are of the considerable view that the matter can be remitted

back to the learned single Judge for disposal of the writ petition in accordance with

law. If the rejoinder is not filed as of now, the writ petitioner shall file his rejoinder within one (1) week from today. We hope and trust the learned single

Judge will dispose of the writ petition on merits, after hearing both parties, within

four (4) weeks thereafter.

The Writ Appeal is disposed of accordingly. No costs.

As a sequel, interlocutory applications pending, if any, shall stand closed.

_________________________ U.DURGA PRASAD RAO, J

_________________________ Dr. V.R.K.KRUPA SAGAR, J

22.02.2023 MVA