L.L.R Kishore Babu vs The State Of Telangana
2021 Latest Caselaw 2006 Tel

Item No.30-31



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


                    W.A.Nos.1234 & 1238 of 2018

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


1.     Learned counsel for the parties jointly state that during the

pendency of the present appeals, both the appellant and the respondent

No.4 in W.A.No.1234 of 2018 have been promoted to the post of

Additional Director vide G.O.Ms.No.117 dated 29.08.2020. They state

that in view of the aforesaid development, they have no objection to

the order dated 20.09.2018 passed in the present proceedings being

made absolute till the disposal of W.P.No.29699 of 2018 which is

pending adjudication before the learned Single Judge.

2. Learned counsel for the proposed implead petitioners are also

agreeable to the aforesaid suggestion.

3. Accordingly, the present appeals are disposed of along with the

pending applications, if any, while making the orders dated

20.09.2018 passed in the present proceedings absolute during the

pendency of W.P.No.29699 of 2018. The parties shall be at liberty to

take all the pleas that may be available to them, both on facts and in

law, before the learned Single Judge in the pending writ petition for

adjudication. We may hasten to add that the learned Single Judge

shall be at liberty to take a decision on the merits of the writ petition

uninfluenced by the interim orders passed in the present proceedings

on 20.09.2018.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 05.07.2021 JSU