Bathula Ravichitra vs The State Of Telangana
2025 Latest Caselaw 1439 Tel

Telangana High Court

Bathula Ravichitra vs The State Of Telangana on 28 January, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                 AND

              THE HON'BLE SMT. JUSTICE RENUKA YARA

                   WRIT APPEAL No.110 of 2025

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

Sri Prabhakar Chikkudu, learned counsel for the appellant;

Sri S. Satyanarayana, learned Government Pleader for Services-I,

for respondent No.1 and Sri P.S. Rajasekhar, learned Standing

Counsel for Telangana State Public Service Commission (TGPSC),

for respondent No.2.

2. Learned counsel for the appellant, by placing reliance on

the common judgment dated 07.11.2024 passed in W.A.Nos.965 of

2024 and batch in which same order of learned single bench was

challenged, seeks to withdraw this appeal with the liberty to the

appellant to file a representation before the State Government.

3. While learned Standing Counsel for TGPSC, for respondent

No.2, has no objection, learned Government Pleader for Services-I,

for respondent No.1, vehemently opposed the withdrawal of this

appeal.

4. We wonder how such a vehement objection can be raised

when, before the Coordinate Bench in W.A.Nos.965 of 2024 and

batch, no such objection was raised, and the appellant herein is

only seeking withdrawal of the appeal.

5. Accordingly, this Writ Appeal is dismissed as withdrawn in

terms of similar common judgment dated 07.11.2024 passed in

W.A.Nos.965 of 2024 and batch. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 28.01.2025 Myk/Tsr