D Muralidhar vs K.V.Janakiraman Reported In 1991 (4) ...
2024 Latest Caselaw 9441 AP

Citation : 2024 Latest Caselaw 9441 AP
Judgement Date : 17 October, 2024

Andhra Pradesh High Court - Amravati

D Muralidhar vs K.V.Janakiraman Reported In 1991 (4) ... on 17 October, 2024

 APHC010386132024
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                               [3331]
                           (Special Original Jurisdiction)

            THURSDAY ,THE SEVENTEENTH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

          THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                       WRIT PETITION NO: 19646/2024

Between:

   1. D MURALIDHAR, S/O.D.SRINIVASULU AGED 61 YEARS, DEPUTY
      SUPERINTENDENT OF POLICE, (WAITING IN CHIEF OFFICE) O/O.
      DIRECTOR GENERAL OF POLICE, ANDHRA PRADESH,
      MANGALAGIRI, GUNTUR DISTRICT.

                                                                   ...PETITIONER

                                       AND

   1. GOVERNMENT OF AP, REP. PRINCIPAL SECRETARY, HOME
      DEPARTMENT A.P.SECRETARIAT, VELAGAPUDI, GUNTUR DIST.,
      PIN 522 238

   2. THE DIRECTOR GENERAL OF POLICE, GOVERNMENT                                OF
      ANDHRA PRADESH, MANGALAGIRI, GUNTUR DISTRICT.

                                                             ...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to pleased to issue a writ, order, or direction particularly one in the nature of Writ of Mandamus, declaring the action of the Respondents depriving the claim of the petitioner for promotion to the post of Additional Superintendent of Police in his turn though no charge memo is served on the petitioner till date. As illegal, arbitrary, vindictive and violation of Articles 14, 16 and 21 of the Constitution of India and consequently direct the Respondents to convene review DPC and promote the petitioner as Additional Superintendent of Police on par with his juniors and pass IA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents to convene review DPC to consider the claim of the petitioner immediately: since he is retiring by 30-09-2024 as per G.O.Ms.No.66 General Administration (Services-C) Dept, dated 30-01-1991 and also relying on the judgment of the Apex Court in Union of India Vs. K.V.Janakiraman reported in 1991 (4) SCC 109 and pass

Counsel for the Petitioner:

1. C SRINIVASA BABA

Counsel for the Respondent(S):

1. GP FOR SERVICES

The Court made the following order:

Learned counsel for the petitioner would submit that by efflux of time,

the cause in the writ petition does not survive and hence, the same is now

rendered infructuous.