Manoj Kumar Choudhary, vs The Director Of Public Health And ...
2022 Latest Caselaw 1905 Tel

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

                                          W.A.No.725 of 2019

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

          The         present           appeal          is       arising   out   of   Order

dated 16.07.2019, passed by the learned Single Judge, in

W.P.No.5193 of 2018.


2.        The facts of the case reveal that the petitioner, who was

working as Junior Assistant in respondent No.1- Department, was

allocated to the State of Andhra Pradesh. However, the order of

allocation was stayed by this Court by order dated 01.03.2017, in

W.P.No.7161 of 2017 and the petitioner was continuing in the

State of Telangana on the strength of the said interim order. While

so, claiming promotion to the next higher post, the appellant filed

W.P.No.5193 of 2018 for a direction to the respondents in this

regard.

3. The learned Single Judge dismissed the said writ petition

holding that the promotion of the appellant cannot be considered ::2::

in the State of Telangana until the issue of his final allocation is

decided in W.P.No.7161 of 2017.

4. At this stage, it has been brought to the notice of this Court

that W.P.No.7161 of 2017 preferred against the allocation itself has

been dismissed and the appellant has been relieved.

5. In view of the above, no further orders are required to be

passed in the present appeal. However, the appellant shall be free

to claim his promotion in the State of Andhra Pradesh.

6. Subject to the above liberty, the Writ Appeal is disposed of.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand

disposed of.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________ B.VIJAYSEN REDDY, J Date: 01-04-2022 LUR ::3::