Telangana High Court
Sk.Mastanbi, vs The Andhra Pradesh Residential ... on 21 November, 2023
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
WRIT PETITION No.27046 of 2007
ORDER:(Per the Hon'ble the Chief Justice Alok Aradhe) Mr. N. Bhupal Reddy, learned Standing Counsel for Social Welfare for the respondents.
2. In this writ petition, the petitioners have prayed for the following relief:
"For the reasons stated in the accompanying affidavit, the petitioner herein prays that this Honourable Court may be pleased to issue a writ or order or direction more particularly one in the nature of writ of Mandamus, declaring the Zonal Transfers of petitioners (Non- Teaching Staff) effected by the 1st respondent through its proceedings Rc.No.9454/A3-2/07, dated 11.12.2007 transferring the petitioners (non- teaching staff) from their present places to their native places or to the places in and around their Districts as shown in their respective transfer orders, to effect Zonalisation as illegal and contemptuous as the 1st respondent society is a single unit without zones, which issue is pending in W.P.No.16201 of 2003 in which there are orders not to give effect to zonalisation, and it is further consequentially prayed that this Honourable Court may be pleased to set aside the zonal transfer proceedings of the 1st respondent Rc.No.9454/A3-2/07 dated 11.12.2007 and pass such other order/s as deems fit and proper in the facts and circumstances of the case."
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3. On 18.12.2007, a learned Single Judge of this Court has passed interim order as prayed for, provided the petitioners are not relieved as of now. On 27.12.2007, the aforesaid interim order dated 18.12.2007 was modified and status quo obtaining as on 26.06.2007 shall be maintained until further orders was granted.
4. On account of efflux of time, the issue involved in this petition does not survive for consideration.
5. Accordingly, the writ petition is disposed of.
As a sequel, miscellaneous petitions, pending if any, stand closed. There shall be no order as to costs.
_________________________ ALOK ARADHE, CJ _________________________ ANIL KUMAR JUKANTI, J Date: 21.11.2023 ES