Telangana High Court
Sri Sidhartha High School vs Vyshnav Dinesh on 9 January, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SRI JUSTICE N.V. SHRAVAN KUMAR
WRIT APPEAL No.25 of 2024
JUDGMENT:
(Per the Hon'ble the Chief Justice Alok Aradhe)
Mr. M. Govind Reddy, learned counsel represents
Mr. M.P.K. Aditya, learned counsel for the appellant.
Mr. Y. Soma Srinath Reddy, learned counsel for respondent
Nos.1 to 43.
Mr. J. Vamsi Krishna, learned Assistant Government Pleader
for School Education for respondent Nos.44 to 48.
2. This intra court appeal has been filed against an ad interim
order 26.12.2023 passed by the learned Single Judge by which the
appellant has been directed to issue transfer certificates to the
children of respondent Nos.1 to 43/ writ petitioners within a period
of ten days.
3. In view of the fact that the appellant had not entered
appearance before the learned Single Judge and was not heard
while the impugned order dated 26.12.2023 was passed, we are ::2::
inclined to permit the appellant to move an application seeking
vacation of the ad interim order. In case such an application is
made, the learned Single Judge is requested to deal with the same
expeditiously.
4. Accordingly, the writ appeal is disposed of.
Miscellaneous petitions, pending if any, stand closed. There
shall be no order as to costs.
_________________________ ALOK ARADHE, CJ
_________________________ N.V. SHRAVAN KUMAR, J Date: 09.01.2024 ES
