SRIKANT Vs. S.HARSHA

JUDGEMENT

(1.) The writ of the learned Single Judge was issued in terms of order dtd. 16/1/2020 entered in complainant's WP.No.60784/2012 (S-RES). Paragraph 3 of the said order reads as under:

(2.) Learned AAG appearing for the Accused- Officials has filed a memo dtd. 20/7/2022 placing on record a copy of the Government Order dtd. 22/6/2022, relevant part whereof reads as under:

(3.) Learned AAG assures the Court that in terms of the Government Order, amounts in crores have been earmarked for payment to the persons like the complainant herein, and immediately a decision would be taken within a week or so and that the money would reach the hands of these said persons including the complainant. We are satisfied, and opine that after seeing the Government Order dtd. 22/6/2022 coupled with assurance given on instructions of Accused No.2-the Commissioner, Collegiate Education, that these proceedings need not be kept pending at all.