A. Rama Rao vs The State Of Telangana,
2021 Latest Caselaw 2972 Tel

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

                   WRIT APPEAL No.178 OF 2019

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

      The present Writ Appeal is arising out of an interim

order dated 27.02.2019 passed in I.A.No.4 of 2018 in

I.A.No.1 of 2018 in W.P.No.34796 of 2018, by which the

learned Single Judge has modified an earlier interim order

granted on 01.10.2018 permitting the official respondents

to undertake the exercise of promotions to the Post of

Head Constables and Sub Inspectors including drafting of

eligible promotees to the pre-promotional training as per

Rules. It is also observed that the if petitioners as well as

unofficial respondents are within the zone of

consideration, their cases can also be considered, subject

to result of the writ petition.

The learned counsel appearing for the petitioners

has fairly stated before this Court that the learned Single

Judge be requested to decide the matter at an early date

and all promotions shall be subject to final outcome in the

writ petition.

Resultantly, without adverting to the merits of the

case, present Writ Appeal stands disposed of with a

request to the learned Single Judge to decide the matter

at an early date preferably within a period of six (6) weeks

from today. It is needless to state that this Court has not

observed anything on merits of the case.

Miscellaneous petitions, if any pending, shall stand

dismissed. There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ A.RAJASHEKER REDDY, J

25.10.2021 Pln