Telangana High Court
State Project Dierctor Sarva Sikshya ... vs P.Madhusudhan Rao, Zaheerabad 7 Ot on 9 December, 2021
Author: Satish Chandra Sharma
Bench: Satish Chandra Sharma, N.Tukaramji
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
WRIT APPEAL Nos.98, 101, 108, 110, 113 & 118 of 2016
COMMON JUDGMENT:(Per the Hon'ble the Chief Justice Satish Chandra Sharma) Regard being had to the controversy involved in the aforesaid cases, they were heard together and are being decided by a common order.
The facts of W.A.No.98 of 2016 are reproduced as under:
The present W.A.No.98 of 2016 is arising out of common order dated 20.11.2015 passed in W.P.No.18682 of 2015 and batch by the learned Single Judge.
Writ petition was filed by the writ petitioners, who are serving as Inclusive Education Resource Teachers. Their grievance was in respect of 2015-16 academic year. The academic year has come to an end and the benefit of the order has already been given to the writ petitioners/respondents in the present writ appeal.
As the academic year itself is over, the present writ appeals have become infructuous and accordingly, the same stand disposed of as infructuous. However, liberty is also granted to the parties to ventilate their grievance in case need arise in future.2
Miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs.
__________________________________ SATISH CHANDRA SHARMA, CJ ______________________________ N. TUKARAMJI, J 09.12.2021 ES