Andhra Pradesh High Court - Amravati
S.Rama Rao vs The Correspondent Assistant ... on 25 April, 2025
APHC010214232016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3504]
(Special Original Jurisdiction)
FRIDAY ,THE TWENTY FIFTH DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
WRIT PETITION NO: 28326/2016
Between:
S.rama Rao ...PETITIONER
AND
The Correspondent Assistant Commissioner and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. C SAI REDDY Counsel for the Respondent(S):
1. GP FOR EDUCATION (AP)
2. CH SAMSON BABU The Court made the following ORDER:
The writ petition has been filed seeking the following main prayer by invoking the powers under Article 226 of the Constitution of India:-
".....to issue order or direction more particularly one in the nature Writ of Mandamus declaring the action of the Respondents in not considering the case of the Petitioner for posting as Headmaster of V.T Aided High School, Innispet, Rajamahendravaram, East Godavari District as per seniority as was done earlier vide Proceedings Rc.No.16/2014 dated 30.9.2014 and to pass...."2
2. On 10.04.2025, there was no representation for the petitioner. Today also, none appeared for the petitioner despite the matter being posted under the caption 'for dismissal'.
3. The main grievance of the petitioner is with regard to non-consideration for the promotion as Head Master, V.T Aided High School, Innispet, Rajamahendravaram, East Godavari District., as per Seniority List.
4. In this regard, the learned Assistant Government Pleader takes this Court to the averments made in relevant para No.6 of the counter affidavit filed by the 1st respondent., which reads as under:-
"....6. It is submitted that in the above mentioned circumstances the writ petition has become infructuous as the petitioner is appointed as incharge headmaster to VT Aided High School, Innispet, Rajamahendravaram, East Godavari District vide proceedings in Rc.No.34/16, dated:
28.10.2016....."
5. A plain reading of the above averments reveals that the petitioner was appointed as Incharge Head Master, V.T Aided High School, Innispet, Rajamahendravaram, vide proceedings Rc.No.34/16 dated 28.10.2016.
6. In view of the above stated position, the writ petition stands closed as no further orders are necessary anymore. 3
There shall be no order as to costs. As a sequel, all pending applications shall stand closed.
_______________________________ JUSTICE MAHESWARA RAO KUNCHEAM Date: 25.04.2025 GVK 4 60 THE HON'BLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION No.28326 of 2016 Date: 25.04.2025 GVK