Telangana High Court
V.Sudhakar vs S.Adiseshagiri Rao on 1 August, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SMT JUSTICE G. ANUPAMA CHAKRAVARTHY
W.P No.25102 of 2009
ORDER:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)
1. When the matter is taken up for hearing, the Government Pleader for Services II appearing for the respondents informed the court that respondents have approached the Andhra Pradesh Administrative Tribunal challenging the GO.Ms.No.610, wherein, seeking transfer effect in order to implement the presidential order and tribunal has dismissed the OA.No.4243 of 2008 aggrieved by the said orders passed by the tribunal the present writ petition is filed. The petitioner contended that similar writ petitions were considered by the Division Bench of this Hon'ble Court in WP No.13273 of 2012 and batch and the same were dismissed by this Hon'ble Court vide orders dated 21.11.2012. In view of the same the present writ petition also deserves to be dismissed.
2. The counsel appearing for the petitioner also not disputed the said fact.
3. In view of the same by following the orders in W.P.No.13273 of 2012, dated 21.11.2022 the present writ petition is also dismissed. No order as to costs.
4. Miscellaneous petitions, if any, pending in this writ petition shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J ________________________________ G.ANUPAMA CHAKRAVARTHI, J 01.08.2022 bv/ksl