B. SUNITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. T. Koteswara Prasad, learned counsel appearing for the appellants/writ petitioners. Also heard Mr. K. Bheema Rao, learned Government Pleader for Services-III, appearing for the respondents.

(2.) This writ appeal is preferred against an order dtd. 27/7/2021, whereby the learned single Judge expressed the opinion that no case was made out for suspending the G.O.Ms.No.39 School Education (Exams) Department, dtd. 21/6/2021 by way of an interim order. By the aforesaid order, the learned single Judge also directed the case to be listed for instructions and counter on 24/8/2021.

(3.) In the Writ Appeal a counter-affidavit has been filed by the respondents.