S.Venkateswara Rao, vs The State Of Andhra Pradesh, ...
2022 Latest Caselaw 4050 AP

           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.24222 of 2011

JUDGMENT:-

     The petitioner in person has not appeared.

     Sri     G.Ramana       Rao,    learned     Standing      Counsel   for

Endowments for the respondent No.3, is present.

The matter is listed under the caption 'for dismissal'.

On 11.07.2022, the following order was passed:-

"Sri K. Venkata Subbaiah, learned counsel representing learned Government Pleader for Endowments for respondent Nos. 1 and 2 is present.

The matter pertains to the year 2011 and it is an old one.

No representation for the side of the petitioner. Consequent upon the death of the petitioner's counsel and as none appeared for the petitioner's on 15.03.2022, registry was directed to issue notice to the petitioner, pursuant to which the notice was issued.

On 18.04.2022, none appeared for the petitioner as also on 02.05.2022, none appeared and then on 13.06.2022 this Court passed the following order:-

"Mr. G. Ramana Rao, learned Standing Counsel for Endowments submits that by the time of filing of the Writ Petition, the petitioner was removed from service and he is not available. He further submits that the 3rd respondent Devasthanam also filed counter-affidavit.

As per the said counter-affidavit, the petitioner was appointed as Chief Security Officer on contract basis in the 3rd respondent Devasthanam vide proceedings Rc.No.A1/1806/2005, dated 06.04.2006. His services were renewed from time to time i.e., on every 11 months, and he was continued in service till 2011. Thereafter, the respondents have taken a decision to entrust the security services to the outsourcing agency. Accordingly, the persons, who are continuing in service, were discontinued and the entire security services were given to the outsourcing agency. As such, it is not possible to continue the petitioner in the employment.

In compliance to the order of this Court dated 15.03.2022, the Registry has issued notice to the petitioner and the same was returned unserved with an endorsement "No such addressee in the Address. Hence, returned." The returned cover with an endorsement is placed before this Court.

Registry is directed to print the name of the petitioner in the cause list."

On 20.06.2022 also none appeared for the petitioner's counsel or the petitioner. Today also there is no appearance neither by the petitioner's counsel nor by the petitioner. Post on 18.07.2022, under the caption "for dismissal"."

In view of the aforesaid, it appears that the petitioner is no

longer interested in prosecuting the matter.

Accordingly, the Writ Petition is dismissed for want of

prosecution.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 18.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.24222 of 2011

Date: 18.07.2022

Scs