G.S.Reddy, E.No.72653, S/O Sri ... vs The Andhra Pradesh State Road ...
2023 Latest Caselaw 4640 AP

          HON'BLE Ms. JUSTICE B.S.BHANUMATHI

              WRIT PETITION No.33688 OF 2015

ORDER:

The Writ Petition is filed seeking the following prayer:

"...issue a writ or order or direction especially one in the nature of Writ of Mandamus (i) declare the action of the respondents in not releasing the consequential service and retiral benefits keeping in view of the Judgment rendered by the Division Bench of this Hon'ble Court in W.A.No.1908 of 2005 dt 28.07.2009 as illegal and arbitrary and set aside the proceeding No.T3/37212/2009RM(T) dt.01.06.2013 issued by the 2nd respondent, (ii) consequently direct the respondents to release all the service and retiral benefits treating the petitioner in service in Service upto 31.07.2006 duly keeping the judgment rendered by the Division Bench of this Hon'ble Court in W.A.No.1908 of 2005 dt. 28.07.2009, (iii) and pass..."

2. No representation for the petitioners even today in spite of posting the matter under the caption "for dismissal", as there was no representation on the previous day of adjournment i.e., 27.09.2023.

3. The learned standing counsel for the respondents submitted that the petitioner was retired from service on 31.07.2006 and the entire amounts payable to him were paid through cheques.

4. As such, the Writ Petition is dismissed for default. No costs.

Pending miscellaneous applications, if any, shall stand closed.

________________________ B.S.BHANUMATHI, J Date:03.10.2023 NSM

HON'BLE Ms. JUSTICE B.S.BHANUMATHI

WRIT PETITION No.33688 OF 2015

Date:03.10.2023 NSM