Supriya Dakuri vs The State Of Telangana
2022 Latest Caselaw 1711 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
         THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                     WRIT APPEAL No.790 of 2019

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


     Learned counsel for the Telangana State Public Service

Commission has straightaway drawn the attention of this

Court towards a judgment passed in W.A.No.514 of 2019,

dated 27.10.2021, which was in respect of the same order

which is impugned in the present writ appeal.

     As this Court has already decided the issue involved in

the present case in the connected writ appeal arising out of

the common judgment i.e., W.A.No.514 of 2019, the present

writ appeal also deserves to be dismissed in terms of the

judgment passed in W.A.No.514 of 2019, dated 27.10.2021.

     The judgment passed in W.A.No.514 of 2019, dated

27.10.2021

, shall be applicable mutatis mutandis in the

present case also.

The writ appeal is accordingly dismissed.

Let a copy of the judgment passed in W.A.No.514 of

2019, dated 27.10.2021, be placed in the file of the present

writ appeal.

The miscellaneous applications pending, if any, shall

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

__________________________________ SATISH CHANDRA SHARMA, CJ

_________________________________ B.VIJAYSEN REDDY, J 01.04.2022 vs