P. Naveen Kumar, vs Govt. Of Andhra Pradesh, Rep. By ...
2023 Latest Caselaw 423 Tel

         HON'BLE MRS JUSTICE SUREPALLI NANDA

                WRIT PETITION No.8060 OF 2014

ORDER:

The petitioner approached the Court seeking the relief is

as follows:

"To issue any writ order or direction more particularly a Writ in the nature of Mandamus declare the inaction on the part of the respondents in declaring the Results of the Examination Diploma in Multipurpose Health Assistants (Male) conducted during 28th to 30th November 2013 at Kakatiya Medical College, Warangal of the Petitioners herein as arbitrary, illegal, erroneous and violative Articles 14 and 21 of Constitution of India and violative of principles of natural justice and consequently direct the respondents to announce the results."

2. This Court earlier observed that there is no representation

on behalf of learned counsel for the petitioner on 18.01.2023

and also 24.01.2023. Though the matter is listed today i.e., on

27.01.2023 under the caption "for judgment", when the matter

is called, there is no representation on behalf of learned counsel

for the petitioner.

3. Learned Assistant Government Pleader submits that the

cause of action in the present writ petition does not survive for

adjudication.

4. In view of the submissions of learned Assistant

Government Pleader, the writ petition is dismissed as

infructuous. However, there shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

_____________________________ MRS JUSTICE SUREPALLI NANDA 27.01.2023 KGK