Telangana High Court
A. Srinivasa Rao vs The Union Govt. Of India on 23 October, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION NOs.11931, 11932, 11936, 11937
& 13877 OF 2019
COMMON ORDER:
When these matters are taken up for hearing, Standing Counsel appearing for the respondents have informed the Court that the petitioners in these cases are continued in service upto the age of 60 years, therefore, the cause in the writ petitions does not survive.
In view of the above submission, the writ petitions are closed. No order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J 23rd October, 2019 vv