UNIVERSITY OF HYDERABAD Vs. SADIK HUSSAIN

JUDGEMENT

(1.) Challenging the order, dated 14.11.2013 passed in W.P.M.P.No.39506 of 2013 in W.P.No.31789 of 2013, whereunder the learned Single Judge granted interim suspension of the appointment of the 4th respondent to the post of Deputy Registrar, made in pursuance of the Notification dated 13.02.2013, the present writ appeal is filed.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(3.) The learned counsel for the appellant would submit that since the 4th respondent is eligible, he has been selected and appointed as the Deputy Registrar; and the interim stay granted by the learned Single Judge created administrative inconvenience; and hence the writ appeal is filed.