The State Of Telangana vs Dr. K. Ramachandra Reddy
2022 Latest Caselaw 2596 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA

AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI W.A.No. 583 of 2018 JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

Learned counsel for the State Government has informed this

Court that the order dated 29.06.2017, passed by the learned Single

Judge in W.P.(TR) No. 258 of 2017 has already been complied

with; the petitioner is not in service and therefore, no further

orders are required to be passed in the present writ appeal.

In view of the above, the Writ Appeal stands disposed of.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

______________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J Date: 10-06-2022 LUR ::2::