Telangana State Tourism ... vs M.A. Rasheed,
2021 Latest Caselaw 1186 Tel

Item No.8
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                           I.A.No.1 of 2021
                               In/And
                          W.A.No.529 of 2018

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     The appellants have filed I.A.No.1 of 2021 stating inter alia

that the writ appeal be allowed and the impugned order dated

06.06.2017, passed by the learned Single Judge in W.P.No.7717 of

2011, be set aside.

2.     It is stated in the affidavit that the respondent No.1 has not been

engaged by the appellants even on an hourly basis from 08.04.2018

and therefore, he is not entitled for any relief.

3. Mr. Harender Pershad, learned Special Government Pleader

appearing for the appellants submits that the writ petition filed by the

respondent No.1 was allowed on 06.06.2017, by following the

judgment dated 30.03.2017 passed in W.P.No.27211 of 2014. As on

that date, the appellants had not preferred any appeal against the order

passed in the captioned writ petition. Subsequently, the appellants had

preferred W.A.No.823 of 2017 being aggrieved by the order dated

30.03.2017 passed in W.P.No.27211 of 2014 which was disposed of

on 29.06.2017 setting aside the order dated 30.03.2017 passed in

W.P.No.27211 of 2014 and remanding the matter back to the learned

Single Judge for fresh consideration. Learned counsel states that the

captioned writ petition is pending along with similar other petitions

before the learned Single Judge and it would be appropriate if the

impugned order is quashed and set aside and the writ petition filed by

the respondent No.1 is also tagged along with the writ petitions

pending before the learned Single Judge on the same issue.

4. Learned counsel for the respondent No.1 states that he has no

objection to the aforesaid suggestion.

5. In view of the joint submission made by learned counsel for the

parties, the impugned order dated 06.06.2017 passed in W.P.No.7177

of 2011, following the order dated 30.03.2017 passed in

W.P.No.27211 of 2014 which has subsequently been set aside, is

quashed and set aside. W.P.No.7177 of 2011 is restored to its original

file to be listed along with W.P.No.27211 of 2014 and other

connected matters before the learned Single Judge on 29.07.2021 for

appropriate orders. Registry is directed to tag all the connected

matters for being listed before the learned Single Judge on the said

date.

6. The present appeal as also I.A.No.1 of 2021 are accordingly

disposed of along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 15.04.2021 JSU