C.Gunabhushana Reddy vs The Government Of Andhra Pradesh
2022 Latest Caselaw 4450 Tel

    HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                        AND
           HON'BLE SRI JUSTICE K. SARATH

                         W.A.No.892 of 2011

JUDGMENT (per AKS,J):

When the matter is taken up for hearing, it is noticed that both the

appellant and the contesting 3rd respondent have retired from service on

attaining the age of superannuation and the appellant is seeking seniority

over and above the 3rd respondent. Therefore, in view of the fact that

both the appellant as well as 3rd respondent have retired from service,

this Court is of the considered view that the cause in the Writ Appeal

cannot be adjudicated on merits and at this point of time, this Court

cannot interfere with the impugned orders of the learned Single Judge.

Accordingly, the Writ Appeal is dismissed. No costs.

Miscellaneous petitions pending, if any, shall stand closed.

______________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ K. SARATH, J Date: 07.09.2022 kvr