Telangana State Public Service ... vs Irgurala Rajkumar, And 5 Others
2021 Latest Caselaw 3784 Tel

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



                   WRIT APPEAL No.733 of 2019


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




        Learned counsel for the appellant has informed this

Court that an identical writ appeal i.e., W.A.No.511 of

2019 has been dismissed by this Court on 11.09.2019

and therefore, the present writ appeal also deserves to be

dismissed on similar lines.

        Resultantly, without averting to the merits of the

case, the judgment delivered in W.A.No.511 of 2019 shall

be applicable mutatis mutandis to the present case also.

        Accordingly,      the     present        writ      appeal         is   also

dismissed.     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