G.Shiva Kumar And 2 Others vs Aggidi Srinivas And 8 Others
2021 Latest Caselaw 1858 Tel

Item No.43

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

       I.A.Nos.1 & 3 OF 2021 IN/AND L.P.A.No.2 OF 2021

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

1.    The present appeal is directed against the order dated

27.12.2019 passed by the learned Single Judge in C.C.No.714 of

2019, filed by the respondents No.1 to 3 with a grievance that the

official respondents had breached/violated the common order dated

26.12.2018 in W.P.No.46869 of 2018 and a batch of writ petitions.

2. At the outset, we have requested from Mr. L. Ravichander,

learned Senior Advocate appearing for Mr. S.Goutham, learned

counsel for the appellants to address this court on the maintainability

of the present appeal in the light of the fact that the appellants

were not parties either in the writ petitions or in the contempt petition

and further, in view of the statement made by learned counsel for

respondents/State before the learned Single Judge that they shall take

remedial steps by cancelling the selections made to the posts of Junior

Panchayat Secretaries to purge themselves of the contempt and re-do

the selection process under the sports quota, strictly in accordance

with G.O.Ms.No.74 dated 09.08.2012.

3. Mr. A.Sanjeev Kumar, learned Special Government Pleader

informs this court that in compliance with the aforesaid order, the

State has already issued G.O.Ms.No.10 dated 27.02.2021 wherein, the

selections made have been cancelled and notices to show cause have

been issued to the appellants and other similarly placed appointees

under the sports quota to the posts of Junior Panchayat Secretaries, in

the month of March, 2021.

4. After addressing arguments for some time, Mr. L.Ravichander,

learned Senior Advocate appearing for the appellants fairly state that

he may be permitted to withdraw the present appeal while reserving

the right of the appellants to assail G.O.Ms.No.10 dated 27.02.2021

and the notices to the show cause issued by the State pursuant thereto,

both on facts and in law.

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

interlocutory applications are disposed of as not pressed, along with

the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

28.06.2021 Lrkm