Telangana State Road Transport ... vs G. Jagathaiah
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Telangana High Court

Telangana State Road Transport ... vs G. Jagathaiah on 3 April, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND
            THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.359 of 2025

JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Ms. N.S.V.Janaki, learned counsel appearing for

Sri R.Anurag, learned Standing Counsel for Telangana State

Road Transport Corporation, for the appellants; Sri S.Sudeep

Reddy, learned counsel for respondent Nos.1 to 8; Sri Bhukya

Mangilal Naik, learned Government Pleader for Endowments

Department, for respondent Nos.9 and 10 and Sri Ch.Satish

Kumar, learned Standing Counsel for respondent No.11.

2. With the consent, finally heard.

3. In this intra Court appeal, the challenge is mounted to the

order passed by the learned Single Judge in W.P.No.19267 of

2024 dated 04.12.2024.

4. The writ petition was disposed of by the learned Single

Judge without expressing any opinion on merits by directing

respondent No.9 to consider the representations of respondent

Nos.1 to 8 (writ petitioners), dated 27.05.2024, and take a

decision thereupon. Till such time the decision is taken on the

representation, the respondent Nos.1 to 8 were protected with a

direction not to take any coercive steps against them.

5. During the course of hearing, learned counsel for the

parties fairly submit that the Endowments Department has

already taken a decision on the representation of respondent

Nos.1 to 8 on 22.03.2025. The interim protection granted by

the learned Single Judge was only up to the date such

representation was decided. If the appellants are aggrieved by

such decision or the action of the Endowments Department in

any nature, they can assail the same in appropriate fresh

proceedings. There is no occasion for us to examine the

decision taken by the Endowments Department in this writ

appeal.

6. In view of the above, nothing remains to be decided in this

appeal.

7. Accordingly, the writ appeal is disposed of with the

aforesaid observations. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 03.04.2025 sa/vs

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

03.04.2025 sa/vs