B. Purushotham Raju vs The State Of Andhra Pradesh
2021 Latest Caselaw 4615 Tel

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


                    WRIT APPEAL No.266 of 2012


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




        Learned     counsel       for    the      appellants         prays     for

withdrawal of the writ appeal with liberty to the

appellants     to     file    a    fresh       writ     petition          claiming

regularisation in service.

        The writ appeal is accordingly disposed of as

withdrawn with the aforesaid liberty. The miscellaneous

applications pending, if any, shall stand closed.                           There

shall be no order as to costs.




                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                      N. TUKARAMJI, J
27.12.2021

vs