N. MAHALAKSHMI Vs. PRINCIPAL SECRETARY (LA)

JUDGEMENT

(1.) The present matter is taken up by way of Lunch Motion at the request of Sri Sitarama Murthy, learned Senior Counsel appearing on behalf of the petitioners.

(2.) Sri Sitarama Murthy, learned Senior Counsel has sought extension of interim order dated 27-7-2016.

(3.) A perusal of the Docket would show that this Court, vide order dated 20-7-2016, ordered status quo as on that date to be maintained by both the parties, and also directed to list the matter on 27-7-2016 in Motion List along with W.P. Nos.488 and 19413 of 2016, in view of the submission made by the learned counsel for both the parties that similar writ petitions in respect of the same issue are pending before this Court, and in those petitions, vacate stay petitions were also filed.