K. Mahender Kumar, Secbad vs Commr Of Endowments, Hyd 3 Others
2022 Latest Caselaw 6745 Tel

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  HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                         AND
   HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO


                     W.P.No.32382 OF 2011
ORDER: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)


      When the matter is taken up for hearing, learned

counsel appearing for the petitioner has informed this

Court that the promotion of the petitioner was set aside

by the Andhra Pradesh Administrative Tribunal (for

short, 'the Tribunal') in O.A.No.5855 of 2008 dated

04.11.2011 at the instance of contesting respondents.

Aggrieved by the said orders passed by the Tribunal the

present Writ Petition is filed.

However, this Court was pleased to suspend the

operation of Tribunal judgment vide orders dated

12.12.2011 and by virtue of Interlocutory Orders, the

petitioner was allowed to continue in the promoted post

and petitioner has retired from service during the

pendency of the Writ Petition.

In view of the same, this Court is of the considered

view that the cause in the Writ Petition does not survive,

as the grievance of the petitioner has already been

resolved by passing of Interlocutory Order by this Court.

Accordingly, the Writ Petition is closed. No

costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________________ JUSTICE ABHINAND KUMAR SHAVILI

_________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO

Date: 12.12.2022 prat