Potti Sriramulu Telugu ... vs S. Pullamma And 4 Others
2021 Latest Caselaw 3847 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                  WRIT APPEAL No.884 OF 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellant is fair enough in

stating    that    the     present        writ     appeal       has       become

infructuous, as a Government Order has been issued by

the     Government         for     regularising          the      services    of

respondent No.1/writ petitioner.

The writ appeal is accordingly disposed of as

infructuous.

Miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 29.11.2021 vs