S.Satyanarayana, S/O. S.Srirama ... vs Bank Of India, Head Office,
2023 Latest Caselaw 3542 Tel

       THE HONOURABLE SRI JUSTICE PULLA KARTHIK

                 WRIT PETITION No.36731 OF 2014

ORDER:

This Writ Petition is filed seeking to declare the removal order

passed by the 3rd respondent vide Order No.HYD:ZO:IR:320, dated

13.03.2014, and confirmation order of the 2nd respondent vide Order

No.HYD:ZO:IR:143, dated 14.08.2014, as illegal and arbitrary, and

consequently, sought direction to the respondents to reinstate the

petitioner into service with all consequential benefits.

2. When the matter is taken up for hearing,

Sri K. Lakshminarayana, leaned counsel appearing for the respondents,

submitted that during the pendency of the present writ petition, the

petitioner was convicted in criminal case vide Judgment, dated

09.08.2018, in C.C.No.4 of 2014, on the file of the Principal Special

Judge for CBI Cases, Hyderabad.

3. Learned counsel appearing for the petitioner submitted that he

has no instructions to proceed with the matter. However, learned

counsel submitted that in the event of disposal of the present writ

petition, liberty may be granted to the petitioner to approach the

appropriate forum, after his acquittal in the criminal case, for redressal

of his grievance, if any.

PK,J wp_36731_2014

4. Recording the above said submissions, the Writ Petition is closed

granting liberty to the petitioner, as sought for.

Miscellaneous applications, if any, pending in this writ petition,

shall stand closed. No costs.

______________________ PULLA KARTHIK, J Date: 02.11.2023 GSP