Telangana State Police Housing ... vs B.Rajashekar
2022 Latest Caselaw 4102 Tel

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                             AND
THE HON'BLE SMT JUSTICE G. ANUPAMA CHAKRAVARTHY

          Writ Appeal Nos.514 and 517 of 2022

Common Judgment:         (Per Hon'ble Justice Abhinand Kumar Shavili)


        These Writ Appeals are filed aggrieved by the common

interlocutory orders passed by the learned Single Judge in

W.P.Nos.3914 and 4676 of 2020 dated 29-06-2022.


2.      Heard Sri Nyayapathi Prashanth, learned Standing

Counsel appearing for the appellants and Sri V. Jagapathi,

learned counsel appearing for the respondents.

3. Learned counsel for the appellants contended that

the respondents were appointed on contract basis in the

year 2012 and when the services of the respondents were

discontinued as the tenure of the contract was come to an

end respondents' have filed W.P.Nos.3914 and 4676 of

2020 before this Court. He also contended that at the time

of admission no interlocutory orders were passed and only

after filing of counters the learned Single Judge has

granted interim direction to continue the respondents

herein that too after 2 years of their discontinuation vide

orders dated 29-06-2022 only on the ground that similarly ::2::

situated persons have earlier approached this Court by

filing W.P.Nos.5108 and 6052 of 2020 and this Court vide

orders dated 11-11-2021 was pleased to dispose of the said

writ petitions directing the respondents therein to consider

the cases of the petitioners therein. He further contended

that the cases of the writ petitioners in W.P.Nos.5108 and

6052 of 2020 have rejected for regularization of their

services vide orders dated 08-04-2022. Aggrieved by the

said rejection orders, the persons whose cases were

rejected have filed W.P.No.19006 of 2022 and this Court

vide orders dated 13-04-2022 has directed the petitioners

in that case to continue and on the same analogy, the

learned Single Judge has directed the respondents herein

also to continue their services and also directed the

Registry to list W.P.Nos.3914 and 4676 of 2020 along with

W.P.No.19006 of 2022 on 15-07-2022. Learned counsel for

the appellant has further informed the Court that the

appellants have filed a Vacate Stay Application in

W.P.No.19006 of 2022 and the same is pending, therefore,

prayed to pass appropriate orders in these Writ Appeals by ::3::

setting aside the orders passed by the learned Single Judge

in W.P.Nos.3914 and 4676 of 2020 on 29-06-2022.

4. Learned counsel for the respondents had contended

that as there was an identical direction in respect of

identical contract employees in W.P.No.19006 of 2022 the

learned Single has rightly directed the appellants to

continue the respondents herein also.

5. Learned Single Judge has listed all the matters on

15-07-2022 and could not be taken on that day. As

appellants have filed vacate stay application in

W.P.No.19006 of 2022, this Court is of the considered view

that these Writ Appeals are liable to be disposed of

directing the appellants herein to file Vacate Stay

Applications in W.P.Nos.3914 and 4676 of 2020 within one

week from today and on filing of such applications, the

learned Single Judge is requested to adjudicate all the

Vacate Stay Applications, as early as possible, preferably

within a period of four (4) weeks thereafter.

::4::

6. With these observations, these Writ Appeals are

disposed of. No costs.

7. However, this order is passed only to avoid

multiplicity of orders by the learned Single Judge and as

well as Division Bench as the vacate stay application in

W.P.No.19006 of 2022 is already pending before the

learned Single Judge.

8. As a sequel, miscellaneous applications pending if

any in these Writ Appeals, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

___________________________________ G. ANUPAMA CHAKRAVARTHY, J August 10, 2022 PN ::5::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SMT JUSTICE G. ANUPAMA CHAKRAVARTHY

Writ Appeal Nos.514 and 517 of 2022 (Per Hon'ble Justice Abhinand Kumar Shavili)

August 10, 2022

PN