The Managing Director, vs R.V.V. Prasad Rao,
2022 Latest Caselaw 1112 Tel

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

              WRIT APPEAL Nos.1113 and 1114 of 2008

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

        The present writ appeals have been preferred by the

appellants/Bank against the common order dated 03.07.2008

passed by the learned Single Judge in W.P.Nos.7863 of 2005

and 1253 of 2006.

        Sri Addepalli Suryanarayana, learned Senior Advocate

appearing for the appellants, has argued before this Court that

pursuant to the impugned order passed by the learned Single

Judge, the present writ appeals have been preferred and on

17.09.2008           an       order        was        passed         permitting      the

respondent/employee                to    make        a    representation        to   the

appellants/Bank for interviewing him afresh, for the purpose of

promotion to the next higher post i.e., officer cadre. Learned

Senior Advocate has further stated that the

respondent/employee was considered for promotion and he was

promoted by an order dated 01.12.2018. He has also stated

before this Court that in the light of the subsequent promotion,

the question of law may be left open, the present writ appeals be

closed and also the judgment delivered by the learned Single

Judge be set aside.

Learned counsel for the respondent/employee is also fair

enough in making a statement before this Court that in view of

the subsequent promotion of the respondent/employee, the

order passed by the learned Single Judge can be set aside and

the present writ appeals can be disposed of.

In view of the aforesaid, the writ appeals are disposed of

and the impugned order passed by the learned Single Judge is

set aside. However, the question of law is left open.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

09.03.2022 JSU