M.Chandru vs Government Of Telangana
2021 Latest Caselaw 2365 Tel

Item No.18


      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                           WA.No.252 of 2020

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


1.

Learned counsel for the appellant states that the present appeal

may be disposed of in terms of an order dated 17.02.2021 passed in

W.A.No.198 of 2020 wherein, the very same order dated 03.02.2020

was assailed as assailed in the present appeal.

2. In the order dated 17.02.2021, the statement made by learned

counsel for the appellant was recorded to the effect that during the

pendency of the appeal, the appellant has submitted himself to a

physical test of induction as Home Guard and his candidature was

rejected. Thereafter, he had preferred a writ petition assailing the

rejection order that is pending before the learned Single Judge. In

view of the submission made above, leave was sought to withdraw the

captioned appeal and same was granted.

3. Learned counsel for the appellant states that even in the present

case, the appellant has already submitted himself to a physical test of

induction as Home Guard and his candidature has been rejected.

Thereafter, the appellant has preferred a writ petition to assail the

rejection order, which is pending consideration before the learned

Single Judge. He therefore seeks leave to withdraw the present

appeal.

4. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.08.2021 ES