The Andhra Pradesh Industrial ... vs A. Gangaiah
2022 Latest Caselaw 3613 Tel

           THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                                AND
              THE HON'BLE MRS. JUSTICE SUREPALLI NANDA
                                     W.A.No. 1330 of 2008
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

         None appears for the appellants on call though Mr. G.Ravi

Mohan, learned counsel is present for the respondent.

2. Appellants before us are Andhra Pradesh Industrial Infra

Structure Corporation Limited and its Executive Engineer.

3. Respondent herein has filed the related writ petition being

W.P.No.17317 of 2007 assailing the legality and validity of order

dated 18.07.2007, passed by the appellants, whereby respondent was

dismissed from service of the appellants. By interim order dated

13.08.2007, learned Single Judge stayed the dismissal order. For

vacating the aforesaid stay order, appellants filed miscellaneous

petition being WVMP.No.2589 of 2007. However, by order dated

31.12.2007, learned Single Judge dismissed the vacate stay petition

and made the interim order passed on 13.08.2007 absolute.

4. This Court, by order dated 04.12.2008, while admitting the

appeal, suspended the interim order passed by the learned Single

Judge.

::2::

5. On a query by the Court, learned counsel for the appellants

submits that W.P.No.17317 of 2007 is still pending before the learned

Single Judge.

6. That being the position, we are not inclined to continue further

with the present appeal.

7. We request learned Single Judge to hear and decide

W.P.No.17317 of 2007 expeditiously, preferably within a period of

thirty days after the case is notified for hearing.

8. Writ Petition is, accordingly, disposed of. No costs.

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

closed.

__________________ UJJAL BHUYAN, CJ

_____________________ SUREPALLI NANDA, J Date: 11.07.2022 LUR