S.Obeth Selvadorai vs The Govt Of Ap., Rep.Byits ...
2022 Latest Caselaw 4699 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.3723 of 2011

JUDGMENT:-

      It has been represented by Sri Ch.Gopal Raju that Sri

S.A.K.Mynuddin, learned counsel for the petitioner is no more.

      Under the circumstances, the Court would have been issued

a notice to the petitioner to engage some other counsel to

represent.   However, Sri Srihari, learned Standing Counsel for

APSRTC for the respondents submits that this Writ Petition was

filed by the petitioner seeking compassionate appointment on the

post of Shramik/Conductor or any suitable post under Bread

Winner Scheme. He further submits that the petitioner has given

appointment on compassionate ground by order dated 24.02.2018

and the petitioner is working on the said post in Kadapa District

and consequently the relief as prayed by the petitioner in the Writ

Petition has already been granted by the respondents and no cause

survives to pass any order by this Court for the reliefs prayed.

In view of the aforesaid submission, the matter is closed. No

order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 27.07.2022 SCS

11BbBBB

55554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.3723 of 2011

Date: 27.07.2022

Scs