K. Narasimha vs The State Of Telangana
2022 Latest Caselaw 1799 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



             WRIT APPEAL No.654 of 2021

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


     The present writ appeal is arising out of an order

dated 23.08.2021 passed by the learned Single Judge in

W.P.No.15706 of 2021.

     The facts of the case reveal that the appellant/writ

petitioner was serving on the post of watchman/sweeper

and he came up before this Court by filing the writ petition

stating that he should be regularised. A case was projected

before the learned Single Judge that some identically

placed persons have also been regularised and in those

circumstances, the learned Single Judge has disposed of

the writ petition by granting liberty to the appellant/writ

petitioner to submit a detailed representation along with

the relevant documents in proof of his claim and the

respondents have been directed to decide the issue taking

into account the factum of regularisation of similarly

placed persons.

Undisputedly, no order has been passed in the

matter after the writ petition was disposed of by this Court

and the writ appeal has been preferred in the matter. As

the learned Single Judge has already directed the

respondents to decide the claim of the appellant/writ

petitioner, this Court does not find any reason to interfere

with the order passed by the learned Single Judge.

The writ appeal is accordingly dismissed.

The miscellaneous applications pending, if any, shall

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

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

08.04.2022 vs