Viceroy Hotel Employees Union vs Certifying Officer Cum Deputy ...
2022 Latest Caselaw 1397 Tel

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

                  WRIT APPEAL No.261 OF 2012


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



      The present writ appeal is arising out of order dated

21.07.2009

passed in W.P.No.17269 of 2008.

The facts of the case reveal that a writ petition i.e.,

W.P.No.17269 of 2008 was preferred by P. Nani along with

Yiceroy Hotel Employees Union being aggrieved by the transfer

order dated 25.06.2008 transferring the first writ petitioner

from Hyderabad to Chennai.

The learned Single Judge has dismissed the writ petition

against which the Viceroy Hotel Employees Union has filed the

present writ appeal and the employee, who was affected by the

transfer order, has not filed any writ appeal. The employee in

question has already carried out the transfer order and

therefore, this Court is of the opinion that no further orders are

required to be passed in the present writ appeal. The employee

who was aggrieved in the matter has also not preferred any writ

appeal.

Accordingly, the writ appeal is dismissed. However, the

question of law is left open.

Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J 22.03.2022 ES