Yadagiri vs K. Mahipal Reddy
2022 Latest Caselaw 1803 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.912 OF 2008

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

        The appellants before this Court have attained the age of

superannuation and therefore the question of reviewing of the

promotion, at this stage, does not arise.

        The present writ appeal is rendered infructuous to the

extent the appellants are concerned and is disposed of

accordingly.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J

08.04.2022

JSU