E.ASHWATHAMA REDDY Vs. RTC TELANGANA MAZDOOR UNION

JUDGEMENT

(1.) The present Writ Appeal (SR) is preferred against the order dtd. 1/7/2026 passed by the learned Single Judge in I.A.No.2 of 2026 in W.P.No.9996 of 2026, whereby the application filed by the appellants herein seeking their impleadment as respondents in the said Writ Petition came to be dismissed.

(2.) The matter arises out of the objections raised by the Registry on 25/7/2026 to the presentation of the aforesaid Writ Appeal. The objections raised by the Registry are as follows:

(3.) The learned counsel for the appellant represented the above W.A (SR) on 28/7/2026 with the following endorsement: