M. Lakshmi Narasimha Rao vs The Union Of India
2024 Latest Caselaw 562 Tel

Telangana High Court

M. Lakshmi Narasimha Rao vs The Union Of India on 12 February, 2024

Author: Surepalli Nanda

Bench: Surepalli Nanda

       HON'BLE MRS JUSTICE SUREPALLI NANDA

             WRIT PETITION No.32565 OF 2011

ORDER:

This writ petition is filed for the following relief:

"....to pass appropriate writ, order or direction particularly one in the nature of Writ of Mandamus declaring the action of the respondent No.1 in issuing Proceedings No.52/CC/82/2004- FF(HC) dated 30.11.2010 sanctioning personal pension under Swatantra Sainik Sanman Pension Scheme from 10.02.2010 is unreasonable, improper, contrary to the Judgment of the Hon'ble High Court and further direct the respondents to admit the provisional pension from 10.09.2003 and grant arrears to the petitioner upto 10.02.2010...".

2. When the matter was taken up for hearing on

09.01.2024, there was no representation on behalf of the

petitioner and the matter was directed to be listed on

23.01.2024. On 23.01.2024, there was no representation on

behalf of the petitioner when the case is called and the matter

was directed to be listed on 05.02.2024 under the caption "For

Dismissal". Despite the same, even on 05.02.2024 there was

no representation on behalf of the petitioner and again the

matter was directed to be listed on 12.02.2024 under the

same caption. Even today also there was no representation on

behalf of the petitioner when the case is called.

SN,J

3. Under these circumstances, this Court is constrained to

dismiss the writ petition filed by the petitioner herein.

4. Therefore, the present Writ Petition is dismissed for

non-prosecution. However, there shall be no order as to

costs.

As a sequel, miscellaneous applications pending, if any,

in this Writ Petition, shall stand closed.

___________________ SUREPALLI NANDA, J

Date: 12.02.2024 FM SN,J

HON'BLE MRS JUSTICE SUREPALLI NANDA

WRIT PETITION No.32565 OF 2011

Date: 12.02.2024

FM