Telangana Public Service Commission ... vs Ashlesha Vellakuti
2025 Latest Caselaw 2823 Tel

Telangana High Court

Telangana Public Service Commission ... vs Ashlesha Vellakuti on 5 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

          WRIT APPEAL Nos.270, 271 AND 272 of 2025

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


         Sri P.S. Rajasekhar, learned Standing Counsel for

Telangana State Public Service Commission (TSPSC), for the

appellant and Ms. M. Vanajakshi, learned counsel for

respondent No.1 in all the appeals.

2. Although, W.A.No.270 of 2025 is yet to be listed, on

the submission of learned counsel for the appellant that this

appeal is also filed against the similar order as in

W.A.Nos.271 and 272 of 2025, this appeal is also taken up

today itself for disposal along with W.A.Nos.271 and 272 of

2025.

3. Learned counsel for the appellant submits that in

the present writ appeals, the impugned orders of learned

Single Judge have been complied with and there remains

nothing for adjudication. Therefore, he seeks to withdraw

these appeals.

4. The other side has no objection.

5. Accordingly, these Writ Appeals are dismissed as

withdrawn. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 05.03.2025 Myk/Tsr