K.Veerabrahmachari, vs The Secretary,
2022 Latest Caselaw 2588 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.4524 of 2013

JUDGMENT:-

      On     13.06.2022,   there   was   no   representation   for   the

petitioner. Today also there is no representation for the petitioner.

      The present Writ Petition is filed challenging the transfer

proceedings. In the year 2013,       interim stay was granted in the

present Writ Petition. At that time, the age of the petitioner was

about 57 years.

      Sri    G.Simhadri,   learned    counsel    appearing     for   the

respondents submits that now the petitioner has retired from

service as nine years have already elapsed. Therefore, nothing

survives for adjudication and no further orders are required in the

Writ Petition. Hence, the Writ Petition deserved to be closed.

In view of the aforesaid, the Writ Petition is closed as nothing

survives for further adjudication.

No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 21.06.2022 BSP

6446544455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.4524 of 2013

Date: 21.06.2022

BSP