T. Bhanupriya vs Telangana State Public Service ...
2022 Latest Caselaw 1948 Tel

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

                  WRIT APPEAL No.95 of 2021


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


       The present writ appeal is arising out of order dated

02.03.2021

passed in I.A.No.1 of 2021 in W.P.No.5038 of

2021.

The facts of the case reveal that a writ petition was

preferred by the present appellants being aggrieved in the

matter of process of appointment and the learned Single

Judge has observed that any appointment made shall be

subject to final result of the writ petition, against which a

writ appeal has been preferred in the matter.

The fact remains that the writ petition is still pending

and therefore, the learned Single Judge is requested to

decide the writ petition itself at an early date.

Office is directed to list W.P.No.5038 of 2021 before

the learned Single Judge having roster on 25.04.2022, on

which date the parties shall appear before the learned

Single Judge.

With the aforesaid, the Writ Appeal stands disposed

of.

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

18.04.2022

KL