Kothapalli Naresh vs Alwala Rajendra Prasad
2022 Latest Caselaw 3703 Tel

     THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND
       THE HONOURABLE SRI JUSTICE N.V. SHRAVAN KUMAR

                          W.A. No.437 of 2021

JUDGMENT: (Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

       This writ appeal is filed aggrieved by the order passed by the

learned Single Judge in W.P. No.13105 of 2021 dated 11.06.2021.


2.     Heard the learned counsel Sri Karunakar Reddy, appearing for

the appellants and the learned counsel Ms.Gayatri, appearing for the

respondents No.1 to 6.

3. It has been contended by the appellants that the respondents

No.1 to 6 have filed the writ petition No.13105 of 2021 before this

Court and this Court was pleased to dispose of the writ petition

directing the official respondents to consider he representation dated

01.05.2021 with regard to continuance of non-local persons in gross

violation of the Telangana Public Employment (Organisation of Local

Cadres and Regulation of Direct Recruitment) Order, 2018 dated

16.04.2021 and pass appropriate orders in accordance with law.

4. The learned counsel for the appellants had contended that the

writ appellants were necessary parties and the writ petitioners have

not impleaded the writ appellants and behind back of the writ

appellants, the present writ petition was disposed of. He further

contended that before official respondents considering the

representation of the writ petitioners dated 01.05.2021, let the official

respondents also hear the writ appellants and pass appropriate orders

in accordance with law.

5. The learned counsel appearing for the respondents No.1 to 6

had in principle agreed with the said contention of the appellants and

contended that the present writ appeal may be disposed of directing

the official respondents to hear the writ petitioners as well as the writ

appellants and pass appropriate orders in accordance with law.

6. This Court having considered the submissions made by the

parties is of the considered view that this writ appeal can be disposed

of directing the official respondents to hear the writ petitioners as well

as the writ appellants also before passing any orders on the

representation submitted by the writ petitioners on 01.05.2021 and

pass appropriate orders in accordance with law, within the period of

reasonable time, preferably within a period of eight weeks, from the

date of receipt of a copy of this order.

7. With these observations, this writ appeal is disposed of.

There shall be no order as to costs.

As a sequel, miscellaneous applications, if any pending,

shall stand closed.

_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI

____________________________________ JUSTICE N.V. SHRAVAN KUMAR

Date: 14-07-2022 LSK