V. Hunnalal vs Government Of Telangana
2021 Latest Caselaw 467 Tel

28

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

                       WRIT APPEAL No.198 of 2020

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

     1.

After addressing arguments at some length assailing the

common order dated 03.02.2020 passed by the learned Singe Judge in

a batch of writ petitions, challenging the order of removal of writ

petitioners from service as Home Guards, learned counsel for the

appellant finally states that during the pendency of the present appeal,

the appellant had submitted himself to a physical test for induction as

a Home Guard and his candidature was rejected. Thereafter, he has

preferred a writ petition assailing his rejection order, which is pending

before the learned Single Judge. In the above circumstances, he seeks

leave to withdraw the present appeal.

2. Leave, as prayed for, is granted. The appeal is disposed of as

not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.02.2021 Lrkm