Union Of India And 3 Others vs K.Ashok Kumar And 4 Others
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Telangana High Court

Union Of India And 3 Others vs K.Ashok Kumar And 4 Others on 17 June, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                              AND
          THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
                             WRIT PETITION No.16789 OF 2022

ORDER:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the petitioners had fairly conceded that the issue raised

in the present Writ Petition is squarely covered by the judgment

rendered by the Honourable Supreme Court in The Director (Admn.

and HR), KPTCL and others v. C.P. Mundinamani and others1, which

was held against the petitioners and in view of the same, the present

Writ Petition is liable to be dismissed.

2. Recording the said submission, the Writ Petition is dismissed

following the judgment rendered by the Honourable Supreme Court in

C.P. Mundinamani's case (supra). There shall be no order as to costs.

Miscellaneous Applications, if any, pending in this Writ Petition

shall stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 17.06.2025.

MD

2023 Live Law (SC) 296