Qazi Syed Lateef Ali Qadri vs Mohammed Abdul Mahmood Qureshi
2021 Latest Caselaw 3356 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
       THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                   WRIT APPEAL No.593 of 2021

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




     The present writ appeal is arising out of an interim

order dated 01.10.2021 passed in W.P.No.24696 of 2021 by

the learned Single Judge.


     The facts of the case reveal that a writ petition was

preferred by respondent Nos.1 to 4/writ petitioners claiming

appointment to the post of Qazi and an interim order has

been passed directing the respondents therein to consider the

recommendations of the District Collector for appointing the

writ petitioners as Qazis.

Learned counsel for the appellants, at the outset, has

stated before this Court that he has already filed an

application for impleadment of the appellants as well as an

application for vacating the stay.

In the considered opinion of this Court, since the

applications for impleadment and vacating the stay are

already pending in the writ petition, no further orders are

required to be passed in the matter. The learned Single

Judge is requested to decide the applications for impleadment

as well as for vacating the stay at an early date.

Accordingly, the writ appeal is disposed of.

Miscellaneous petitions, if any, pending in this writ

petition shall stand closed. There shall be no order as to

costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

10.11.2021 ES