The Chief Executive Officer vs K.Yadaiah
2021 Latest Caselaw 2022 Tel

Item No.3

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

            I.A.No. 1 OF 2020 IN/AND W.A.No.75 OF 2020

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

1.

Learned counsel for the appellant states that he has instructions

to withdraw the present appeal directed against the order dated

25.02.2019 passed by the learned Single Judge wherein, all that the

appellant was directed to do was to consider the case of the writ

petitioners for regularization of their services in terms of

G.O.Ms.No.212 dated 22.04.1994 while keeping in mind the

judgment passed by the Supreme Court in the case of B.Srinivasulu v.

Nellore Municipal Corporation in Civil Appeal No.6318 of 2015

dated 17.08.2015.

2. Leave, as prayed for, is granted. The present appeal and the

interlocutory application are dismissed as withdrawn along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 06.07.2021 Lrkm