M. Jayachandra Raju vs The State Of Andhra Pradesh
2021 Latest Caselaw 4555 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


          HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                              AND
            HON'BLE Mr. JUSTICE B. KRISHNA MOHAN


                   WRIT PETITION No.4308 OF 2021



M.Jayachandra Raju,
S/o Krishnam Raju, aged about 52 years,
Ex. Inspector of Police, R/o. Rajula Kandriga (V),
Nagalapuram (M), Chittoor District.

                                           ...           Petitioner
                                 Versus

The State of Andhra Pradesh, rep. by its
Principal Secretary, Home Department,
Secretariat Buildings at Velagapudi,
Amaravathi and 2 others.

                                           ...          Respondents

Counsel for the petitioner : Mr. P.V. Vidyasagar.

Counsel for the respondents : Mr. Aswartha Narayana G.P., Services-I

ORAL JUDGMENT Dt: 09.11.2021

(Per Hon'ble Sri Justice Ahsanuddin Amanullah)

Heard Ms. S.V.Bharatha Lakshmi, learned counsel

representing Mr. P.V.Vidyasagar, learned counsel for the

petitioner and Mr. Aswartha Narayana, learned Government

Pleader, Services-I, for the respondents.

2. The petitioner has moved the Court for the following

relief:

"....to issue a Writ or order or direction more particularly one in the nature of writ of Mandamus declaring the inaction of the Respondents in implementing the order dated 10.03.2017 in O.A.No.5867/2014 on the file of the A.P. Administrative Tribunal, Hyderabad, as highly illegal, improper, unjust and consequently direct them to implement the said order and pass such other order....."

3. As per counter affidavit and the submission of learned

Government Pleader, the representation of the petitioner has been

disposed of as the respondents have implemented the order

dated 10.03.2017 passed in O.A.No.586 of 2014 by the Andhra

Pradesh Administrative Tribunal, Hyderabad. Compliance of the

order was made by the Principal Secretary to the Government,

Home (Servieces.1) Department, issuing Memo No.649134/

Ser.1/ A1/2018, dated 09.08.2021.

4. Learned Government Pleader submitted that the said

order has also been assailed by the petitioner before this Court in

W.P.No.24669 of 2021.

5. In the aforesaid background, the Court finding that

nothing further remains to be adjudicated in the present writ

petition.

6. Accordingly, the Writ Petition stands disposed of. No

order as to costs.

7. Miscellaneous petitions, if any pending also stand

disposed of.

_______________________________ (AHSANUDDIN AMANULLAH, J)

________________________ (B. KRISHNA MOHAN, J) Gvl

HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND HON'BLE Mr. JUSTICE B. KRISHNA MOHAN

WRIT PETITION No.4308 of 2021

Date : 09-11-2021

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