Pilli Nageswara Rao vs Telangana State Public Service ...
2022 Latest Caselaw 3069 Tel

       THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY

                  WRIT PETITION No.19922 of 2019

ORDER:

It is represented by the learned Government Pleader for Services-

II that the issue in the present writ petition is squarely covered by the

common judgment passed by the Division Bench of this Court in

W.A.Nos.146, 147, 148 and 149 of 2021 dated 25.8.2021.

In view of the same and following the above mentioned judgment,

this writ petition is also dismissed in terms thereof. The miscellaneous

petitions pending if any shall stand closed. There shall be no order as

to costs.

_________________________ B. VIJAYSEN REDDY, J

Date: 24.6.2022 DA THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY

WRIT PETITION No.19922 of 2019

24.6.2022

DA HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

MAIN CASE NO: W.P.No. 11113 of 2022

PROCEEDING SHEET SL DATE ORDER OFFICE NOTE NO

1. 21.6.2022 BVR,J

Writ Petition disposed of. No costs.

(Vide separate order) (b/o) DA