Telangana High Court
Smt.H.Sandhya, Mahabubnagar District ... vs The District Collector, Mahbubnagar ... on 3 November, 2025
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.7677 OF 2008
ORDER:
This Writ Petition is filed to declare the appointments of respondents No.4 and 5 as Anganwadi Workers in Makthal Village and Mandal, Mahabubnagar District, vide Proceedings No.A/520/2007 dated 13.03.2008 issued by the 2nd respondent as illegal and consequently, appoint the petitioners as Anganwadi workers in pursuance of the select list prepared by the 2nd respondent and placed on the Notice Board wherein the petitioners herein were shown at Sl.Nos.64 and 65 respectively.
2. Heard Sri T.Suryakaran Reddy, learned counsel for the petitioners and Sri B.Arjun, learned counsel appearing for respondent Nos.4 and 5.
3. The writ petition pertains to the year 2008. At the time of filing of writ petition the petitioners were aged about 35 and 34 years respectively. The petitioners have now exceeded their eligibility age. As such, nothing survives in the present writ petition, and the same is liable to be dismissed.
4. Accordingly, the writ petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date: 03.11.2025 pss