State Of Telangana vs A. Satyanarayana Reddy
2021 Latest Caselaw 3361 Tel

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


                WRIT APPEAL Nos.622 and 625 of 2019

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


        Learned counsel appearing for the State Government is fair

enough in informing this Court that during the pendency of the

present writ appeals, there was no stay order.                       The respondents

were sent for training and they have completed the training also.

He further stated that the learned Single Judge has disposed of the

writ petitions with an observation that the appointment and

posting of the respondents shall be subject to the outcome of the

criminal case i.e., Crime No.164 of 2010, which was registered

against them. He further stated that the present writ appeals be

disposed of with a liberty to the State Government to take

appropriate action keeping in view the outcome of Crime No.164 of

2010.

Resultantly, the present writ appeals stand disposed of.

However, it is made clear that the appointment of the respondents

shall be subject to the outcome of Crime No.164 of 2010.

Miscellaneous petitions, if any, pending in these writ appeals

shall stand closed. No order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J 10.11.2021 ES