Telangana High Court
Union Of India vs Syed Ahmedulla Hussian on 16 June, 2025
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
WRIT PETITION No.18920 OF 2022
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, learned counsel appearing for the petitioners had fairly conceded that the issue raised in the present Writ Petition is squarely covered by the judgment rendered by the Honourable Supreme Court in The Director (Admn. and HR), KPTCL and others v. C.P. Mundinamani and others1, which was held against the petitioners and in view of the same, the present Writ Petition is liable to be dismissed.
2. Recording the said submission, the Writ Petition is dismissed following the judgment rendered by the Honourable Supreme Court in C.P. Mundinamani's case (supra). There shall be no order as to costs.
Miscellaneous Applications, if any, pending in this Writ Petition shall stand closed.
________________________________ ABHINAND KUMAR SHAVILI, J __________________________ TIRUMALA DEVI EADA, J Date: 16.06.2025.
MD 1 2023 Live Law (SC) 296