M. Naga Prudwi vs The Singareni Collieries Company ...
2025 Latest Caselaw 2015 Tel

Telangana High Court

M. Naga Prudwi vs The Singareni Collieries Company ... on 11 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                  WRIT APPEAL No.175 of 2025
                             AND
                WRIT PETITION No.39398 OF 2015

COMMON JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):


          Sri K. Vasudeva Reddy, learned counsel for the appellant

and Sri P. Sri Harsha Reddy, learned Standing Counsel for

Singareni Collieries Company Limited, for the respondents.

2. Learned counsel for the appellant, during the course of

hearing, fairly admitted that although the services of the

appellant's father were wrongly terminated, his termination order

was not called in question by the appellant. Withstanding the

said termination order, no fault can be found in the order of

learned Single Judge in not directing consideration for

compassionate/dependant's appointment. He prays for

withdrawal of the writ petition and the writ appeal with liberty to

challenge the termination of his father's services in appropriate

proceedings and if he succeeds, revive his prayer for

compassionate/dependant's appointment.

3. The other side has no objection.

4. Accordingly, the writ appeal and the writ petition stand

dismissed as withdrawn with the liberty prayed for. It is made

clear that this Court has not expressed any opinion on the

merits of the case. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 11.02.2025 Myk/Tsr