B. Srinivasa Rao, vs The Unit Run Canteen National ...
2022 Latest Caselaw 1295 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.31239 of 2021

JUDGMENT:-

      Ms. M. Siva Jyothi, learned counsel for the petitioner

submits that this petition was filed challenging the dismissal of the

petitioner's appeal vide Proceedings NCC(AP&T)/407/15/CG/

Adm-1, dated 14.12.2021 while confirming the order of the

respondent     No.1,       dated   16.04.2019     vide   Proceedings

Rc.Gun/457/C of 1/URC/11.

She submits that during pendency of this petition, the

impugned order was withdrawn and the respondent No.2 has

passed fresh order and consequently the petitioner wants to

challenge the fresh order and therefore this petition be dismissed

as infructuous with liberty to the petitioner to file fresh petition

against the order, dated 17.01.2022.

In view of the aforesaid, the Writ Petition is dismissed as

infructuous, but with the liberty as aforesaid.

No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 14.03.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.31239 of 2021

Date: 14.03.2022

Scs