Manda Mahesh, R.R.Dist And 14 ... vs C And Md, Tespdc Ltd., Hyderabad ...
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        THE HONOURABLE SRI JUSTICE PULLA KARTHIK

                  WRIT PETITION No.30935 OF 2015

ORDER:

This Writ Petition is filed challenging the action of the respondents

in not following the selection procedure pursuant to the Recruitment

Notification, dated 25.01.2012, for the post of Junior Line Men, in spite of

the directions of this Court in W.P.Nos.3753 of 2012 and batch vide

common order, dated 09.12.2013, and also in W.A.No.110 of 2014 and

batch, vide common judgment, dated 03.06.2014, (as amended on

25.07.2014), as illegal and arbitrary, and consequently, sought direction

to the respondents to consider the cases of the petitioners and to complete

the selection process.

2. When the matter is taken up for hearing, Sri Chandraiah Sunkara,

learned counsel appearing for the petitioners, submits that due to efflux of

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

adjudication and the matter has become infructuous.

3. Recording the above said submission, this Writ Petition is dismissed

as infructuous.

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

shall stand closed. No costs.

______________________ PULLA KARTHIK, J Date: 05.09.2023 GSP

PK,J wp_30935_2015

THE HON'BLE SRI JUSTICE PULLA KARTHIK

WRIT PETITION No.30935 OF 2015

Dt. 05.09.2023

GSP