Telangana High Court
Union Of India, vs Shri Manish Kumar, Idse on 5 June, 2024
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.26548 of 2018
ORDER:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) Aggrieved by the order dated 26.03.2018 passed in O.A.No.424 of 2017 by the Central Administrative Tribunal, Hyderabad (for short, 'the Tribunal'), the present Writ Petition has been filed.
2. Heard learned Deputy Solicitor General of India appearing for the petitioners and Sri G.Pavana Murthy, learned counsel appearing for the respondent.
3. It is the case of the petitioners that the respondent was working as Joint Director in the Office of the Chief Engineer(Fy), Secunderabad, since June 2014 and he was subjected to transfer from Hyderabad to Leh vide proceedings dated 09.05.2017. Aggrieved by the same, the respondent has approached the Tribunal by filing O.A.No.424 of 2017. Without appreciating any of the contentions raised by the petitioners, the Tribunal vide order dated 26.03.2018 allowed the O.A. 2 directing the petitioners to retain the respondent at Hyderabad in terms of the provision for compassionate posting in the transfer policy. Hence, the present writ petition.
4. Considering the facts and circumstances of the case, this Court is of the view that the respondent was seeking retention only upto June, 2018. Now, we are in the year 2024. Since the order passed by the Tribunal has been worked out itself, the cause in the writ petition does not survive for adjudication.
5. Accordingly, the Writ Petition is dismissed. However, the petitioners are at liberty to transfer the respondent in accordance with the transfer guidelines. No costs As a sequel, miscellaneous applications pending, if any, shall stand closed.
____________________________________ JUSTICE ABHINAND KUMAR SHAVILI _______________________________________ JUSTICE LAXMI NARAYANA ALISHETTY Date:05.06.2024 tssb/rkk