Telangana High Court
B.Subrahmanyam, vs The Visakhapatnam Port Trust on 1 August, 2018
Author: P. Naveen Rao
Bench: P. Naveen Rao
THE HON'BLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No.14690 OF 2016
Dated:01.08.2018
Between:
B. Subrahmanyam, S/o. Kotesu, Aged about
63 years, Charge Hand (OP) MCC/CME (Retired)
Mechanical & Electrical Engineering Division,
Visakhapatnam Port Trust, Visakhapatnam,
Rep., by his wife B. Subbaratnam, as he is suffering
from mental diminitia, R/o.D.No.38-92-52,
L.B. Nagar, Kancharapalem, Visakhapatnam,
Visakhapatnam District .. Petitioner
And
The Visakhapatnam Port Trust, rep., by
its Chairman and Managing Director,
Visakhapatnam, Visakhapatnam District
and others .. Respondents
The Court made the following:
2
THE HON'BLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No.14690 OF 2016
ORDER:
Sri K. Ravi, learned counsel for the petitioner, submits that on account of subsequent developments, cause in the Writ Petition does not survive for adjudication and seeks leave of the Court to withdraw the Writ Petition with liberty to the petitioner to avail appropriate remedy against imposing penalty of 25% cut in pension.
Granting such liberty, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
Miscellaneous Petitions, if any, filed in this Writ Petition shall stand closed.
____________________ P. NAVEEN RAO, J Date:01.08.2018 KH