M/S. Matrusri Education Society, vs State Of Andhra Pradesh, Rep. By ...
2022 Latest Caselaw 4354 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                      AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.633 of 2008

JUDGMENT:    (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Ms. K.Udaya Sri, learned counsel for the

appellant and Mr. M.Parma Reddy, learned Assistant

Government Pleader for Higher Education appearing for the

respondents.

2. This writ appeal is directed against the order dated

23.06.2008 passed by the learned Single Judge dismissing

W.P.No.11430 of 2008 along with other writ petitions.

3. The related writ appeal i.e., W.A.No.625 of 2008

arising out of W.P.No.11413 of 2008, which was also

dismissed along with the impugned common order, was

dismissed by this Court on 26.08.2022 as infructuous by a

detailed order.

4. In view of the aforesaid, this writ appeal is also

dismissed as infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

29.08.2022 vs