RAGATLA SUSILA RANI Vs. D.KOUNDINYA SAI

JUDGEMENT

(1.) I.A.No.1 of 2020 is an application for grant of leave to prefer the writ appeal against the interim order dtd. 20/10/2020 passed in I.A.No.1 of 2020 in W.P.No.19285 of 2020.

(2.) The appellant was not made a party respondent in the writ petition. It is stated that she ranks at Sl.No.11 in the seniority list of Junior Lecturers and after having come to know about the interim order passed, she had taken recourse to filing of the writ appeal with the application for grant of leave. It is contended that she is a necessary party to the writ appeal and great prejudice is caused to her because of the interim order passed.

(3.) A perusal of the application goes to show that the appellant has retired on 31/12/2020.