Sri Padmavathi Mahila ... vs N.Saraswathi
2021 Latest Caselaw 628 AP

      IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                            &
          HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                  WRIT APPEAL No.1526 of 2018

                  (Through Video Conferencing)

Sri Padmavathi Mahila Visvavidyalayam,
Tirupati, Chittoor District, rep. by its
Registrar                                               ... Appellant
                                Versus

Smt.N.Saraswathi, W/o. Jayaram Naidu,
Aged 50 years, Junior Assistant, SP Mahila
Visvavidyalayam, Tirupati, R/o.Tirupati,
Chittoor District, and others                       ... Respondents

Counsel for the appellant            : Ms. Pulipati Radhika

Counsel for respondents 1 to 5       : Mr. M.R.S. Srinivas
Counsel for respondent No.6          : G.P. for Higher Education

                        JUDGMENT (ORAL)

Dt:04.02.2021

(ARUP KUMAR GOSWAMI, CJ)

Ms. Pulipati Radhika, learned counsel for the appellant,

submits that the Writ Appeal is rendered infructuous.

In that view of the matter, Writ Appeal is disposed of as

infructuous.

Pending miscellaneous applications, if any, shall also stand

disposed of.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR