C.Srinivasulu Reddy S/O. Late ... vs The Government Of Andhra Pradesh ...
2022 Latest Caselaw 840 Tel

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          THE HON'BLE SRI JUSTICE P. NAVEEN RAO
                           AND
        THE HON'BLE SMT DR. JUSTICE G. RADHA RANI

               WRIT PETITION NO. 26610 OF 2003

                         Date:22.02.2022

Between:

C. Srinivasulu Reddy,
S/o. Late Ramanaiah Ramana Reddy,
Working as Lecturer, Government College
of Physical Education, Domalguda, Hyderabad.

                                                 .....Petitioner

     And

The Government of Andhra Pradesh, rep by its.,
Secretary, Education Department,
Hyderabad and others.

                                                 .....Respondents

The Court made the following:

THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT DR. JUSTICE G. RADHA RANI

WRIT PETITION NO. 26610 OF 2003

ORDER: (Per Hon'ble Sri Justice P.Naveen Rao)

This writ petition is filed praying to grant the following relief:

"...to issue a writ of Certiorari calling for all the connected records including the impugned judgment in O.A.No.6947 of 1995 Dated 20.11.2002 on the file of the Hon'ble A.P. Administrative Tribunal, Hyderabad and quash the same as illegal, improper, unjust, arbitrary and contrary to law and pass..."

2. Heard Sri K.G. Krishna Murthy, learned counsel for the

petitioner, learned Government Pleader for Education, appearing for

respondent Nos.1 and 2, and Sri J.R. Manohar Rao, learned counsel

appearing for respondent No.3.

3. This writ petition is filed challenging the orders passed by

Andhra Pradesh Administrative Tribunal, Hyderabad, in

O.A.No.6947 of 1995. The petitioner herein was 4th respondent in O.A.

The Tribunal allowed the O.A., declaring the 3rd respondent herein, as

senior to respondent Nos. 3 and 4, before the Tribunal and issued

consequential directions. This Court by order dated 24.12.2003,

granted interim suspension.

4. Challenging the very same order, the 3rd respondent in

O.A., filed W.P.No.4249 of 2003. The said writ petition was disposed of

by order dated 26.10.2017, recording the statement on behalf of

learned counsel for the petitioner that, petitioner retired from service

and no cause to the writ petition survives.

5. In the instant case also, learned counsel for the petitioner

informs the Court that petitioner retired from service and no cause in

the writ petition survives. Recording the same, the Writ Petition is

disposed of. Miscellaneous petitions, pending if any, shall stand

closed.

___________________ P. NAVEEN RAO, J

________________________ DR. G. RADHA RANI, J

22nd February, 2022 PT

THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT DR. JUSTICE G. RADHA RANI

WRIT PETITION NO. 26610 OF 2003

Date:22.02.2022

PT