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Judgment
Arup Kumar Goswami, CJ
(Taken up through video conferencing)
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.
This writ appeal is preferred against an order dated 27.07.2021, 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, dated 21.06.2021 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 24.08.2021.
In the Writ Appeal a counter-affidavit has been filed by the respondents.
Having regard to the statements made in the affidavit that the appellants/petitioners do not come under the zone of consideration as per their merit, we are of the opinion that no interference is called for with the order under challenge. We, however, hasten to add that we have not expressed any conclusive opinion on such statement. We say no more, because any other observation by us may cause prejudice to either of the parties before the learned single Judge.
Accordingly, the writ appeal is disposed of. No costs. Pending miscellaneous applications, if any, stand closed.