The State Of Telangana And 2 Others vs M.Venkateshwarlu
2022 Latest Caselaw 4942 Tel

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


                WRIT APPEAL No.429 of 2022

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



      Heard Mr. Dayakar Reddy, learned Government

Pleader      appearing              for         the          appellants       and

Mr.      M.V.Hanumantha                Rao,         learned        counsel    for

respondents No.1, 2 and 3.

2. This writ appeal is directed against the order dated

04.09.2019 passed by the learned Single Judge disposing

of W.P.No.30196 of 2012 filed by respondents No.1, 2

and 3.

3. Order dated 04.09.2019 reads as under:

"Learned counsel appearing for the petitioners fairly concedes that the issue involved in this writ petition is squarely covered by the order of this Court in W.P.No.23520 of 2004, dated 17.07.2019.

Following the said order dated 17.07.2019 passed in W.P. No. 23520 of 2004, the Writ Petition is disposed of. No costs.

Miscellaneous petitions, if any, pending shall stand closed."

4. We find that by the order dated 17.07.2019 passed in

W.P.No.23520 of 2004, learned Single Judge directed the

respondents (appellants herein) to release the aided salary

of the said petitioner from August, 2000, till 31.10.2006 on

the date on which the said petitioner attained the age of

superannuation, by treating him as being deemed to have

worked in approved grant-in-aid post. Respondents

(appellants) were further directed to release the pensionary

benefits in favour of the said petitioner. Following the said

order, W.P.No.30196 of 2012 was disposed of on

04.09.2019. Against the said order appellants filed review

petition being Review I.A.No.1 of 2020. By order dated

11.03.2022, the review petition was dismissed. While

dismissing the writ petition, learned Single Judge noted

that the State had already implemented the order dated

17.09.2019.

5. That being the position and on the principle of parity,

the present writ appeal is liable to be dismissed.

6. Writ appeal is accordingly dismissed.

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

27.09.2022 vs