Telangana High Court
The Director Dgqa L And 2 Others vs Siva Mogili on 11 June, 2024
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
Writ Petition No.16419 of 2019
ORDER:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, learned Deputy Solicitor General of India appearing for the petitioners has informed the Court that the respondent was transferred from Secunderabad to New Delhi vide proceedings, dated 21.04.2017. Challenging the said transfer orders, the respondent has filed O.A.No.542 of 2017 and the Tribunal was pleased to set aside the transfer orders by directing the petitioners to consider the case of the respondent for retention at Bangalore, without appreciating any of the contentions raised by the petitioners. Therefore, appropriate orders be passed in the writ petition by setting aside the order, dated 28.02.2019 passed in O.A.No.542 of 2017 and allow the writ petition.
2. Having regard to the submissions made by the learned Deputy Solicitor General of India, this Court is of the considered view that this Court has not suspended the operation of the Tribunal's order and we were also informed by the learned counsel for the respondent that the ::2:: AKS,J & LNA,J W.P.No.16419 of 2019 petitioners have already transferred the respondent in accordance with the transfer policy. Therefore, cause in the writ petition does not survive for adjudication and the same may be dismissed.
3. With the above observations, the Writ Petition is dismissed. No order as to costs.
4. As a sequel, miscellaneous applications pending if any, shall stand closed.
_________________________________ ABHINAND KUMAR SHAVILI, J ___________________________________ LAXMI NARAYANA ALISHETTY, J Date: 11.06.2024 prat