The Regional Manager vs C.R.K.Reddy
2023 Latest Caselaw 880 Tel

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

WRIT APPEAL No.262 OF 2022

JUDGMENT: (per AKS,J)

When the matter is taken up for hearing, learned

counsel for the appellants had contended that the issue raised

in the present appeal is squarely covered by the common

judgment, dated 25.03.2022, rendered by this Court in

W.A.No.196 of 2017 and batch and following the aforesaid

common judgment, the present Writ Appeal is also liable to be

disposed of.

2. In view of the said submissions, this Court is of the

considered view that the present Writ Appeal also deserves to

be disposed of following the aforesaid common judgment,

dated 25.03.2022, passed by this Court in W.A.No.196 of

2017 and batch.

3. Accordingly, the Writ Appeal is disposed of following the

aforesaid common judgment, dated 25.03.2022, passed by this Court in W.A.No.196 of 2017 and batch. There shall be

no order as to costs.

Miscellaneous Petitions, if any, pending in this Writ

Appeal shall stand closed.

___________________________ ABHINAND KUMAR SHAVILI, J

_________________ PULLA KARTHIK, J Date: 21-02-2023.

Note:

Registry is directed to annex a copy of the common judgment, dated 25.03.2022, rendered by this Court in W.A.No.196 of 2017 and batch to this judgment.

B/O.MD