Telangana High Court
The Govt Of Ap., Dept Of School Education ... vs Smt.P.Butchana, Nizmabad District on 13 July, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
and
HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
W.P.No.15605 OF 2009
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, learned counsel appearing for the petitioners submits that the respondent has retired from service and hence, the writ petition has become infructuous.
In view of the said submission, the Writ Petition is dismissed as infructuous. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
___________________________ ABHINAND KUMAR SHAVILI, J ________________________ N.V.SHRAVAN KUMAR, J Date: 13.07.2022 kvni