YETTAPU PADMAVATHAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. A. Eshwar, learned counsel representing Ms. Kalla Tulasi Durgamba, learned counsel for the appellant. Also heard the learned Government Pleader for Services-III for the respondents.

(2.) By the order dated 22.12.2020 passed in W.P.No.24059 of 2020, which is under challenge, the learned single Judge had directed the respondents to dispose of the representations submitted by the writ petitioner (appellant herein) on 05.12.2020 and 13.12.2020 in accordance with law, within a period of four weeks.

(3.) Mr. A. Eshwar, learned counsel, submits that in the meantime, an order dated 27.02.2021 was passed by the authorities rejecting the aforesaid representations and, therefore, the writ appeal has been rendered infructuous. He further submits that the appellant may be given liberty to challenge the aforesaid order.