Sode Sreenu vs The State Of Telangana And 2 Others
2022 Latest Caselaw 932 Tel

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

                     WRIT PETITION No.10379 of 2022

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

         Learned counsel for the parties have informed this Court

that the controversy involved in the present case has already

been adjudicated on account of an order passed by this Court in

W.P.No.9854 of 2022, dated 23.02.2022.

         The operative portion of the aforesaid order reads as

under:-

                  "In the light of the aforesaid judgment delivered by the
         Co-ordinate Bench and also keeping in view the statement
         made by the learned Advocate General, Column (b) of the
         aforesaid notification is set aside and all Schedule Tribe
         candidates shall be free to apply to the seats reserved for
         Scheduled Tribes irrespective of their sub-caste.
                  With the aforesaid, the writ petition stands allowed.
                  Pending miscellaneous applications, if any, shall stand
         closed. There shall be no order as to costs."


         In the light of the aforesaid, the present writ petition also

stands allowed. The order passed in W.P.No.9854 of 2022 shall

be applicable mutatis mutandis in the present case also.

         Let a copy of the order passed by this Court in

W.P.No.9854 of 2022 dated 23.02.2022 be kept on record in the

present case.
                                 2




      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                    ________________________
                                    SATISH CHANDRA SHARMA, CJ


                                     _______________________
                                      ABHINAND KUMAR SHAVILI, J

25.02.2022

JSU