Director Of School Eduction, Hyd ... vs S. Triveni, R.R. Dist 2 Ot
2021 Latest Caselaw 4235 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


   WRIT APPEAL Nos.98, 101, 108, 110, 113 & 118 of 2016

COMMON JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being

decided by a common order.


        The facts of W.A.No.98 of 2016 are reproduced as

under:


        The present W.A.No.98 of 2016 is arising out of common

order dated 20.11.2015 passed in W.P.No.18682 of 2015 and

batch by the learned Single Judge.


        Writ petition was filed by the writ petitioners, who are

serving as Inclusive Education Resource Teachers.                              Their

grievance was in respect of 2015-16 academic year.                                  The

academic year has come to an end and the benefit of the

order      has     already      been          given         to        the           writ

petitioners/respondents in the present writ appeal.

As the academic year itself is over, the present writ

appeals have become infructuous and accordingly, the same

stand disposed of as infructuous. However, liberty is also

granted to the parties to ventilate their grievance in case need

arise in future.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 09.12.2021 ES