The Secunderabad Cantonment ... vs Prajwala Devaraj
2021 Latest Caselaw 3779 Tel

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



                   WRIT APPEAL No.796 of 2019


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


      The present writ appeal is arising out of the order

dated 19.09.2018 passed by the learned Single Judge in

I.A.No.1 of 2018 in W.P.No.30738 of 2018.

      The facts of the case reveal that the respondent

No.1 was claiming promotion and was also aggrieved by

the order rejecting her representation dated 24.07.2018.

The learned Single Judge has granted interim relief in the

matter.

The fact remains that the main writ petition is still

pending and therefore, at the request of the parties, the

writ appeal stands disposed of with a request to the

learned Single Judge to decide the writ petition at an

early date.

Office is directed to list the writ petition before the

learned Single Judge having roster on 06.12.2021, on

which date the parties shall appear before the learned

Single Judge. The impugned order shall remain stayed

till then.

The writ appeal is accordingly disposed of. The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed. There shall be no order as to

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 25.11.2021 vs