Telangana High Court
Ordnance Factory Civilian Employees ... vs The Union Of India, Represented By ... on 26 June, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE SURESH KUMAR KAIT
AND
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.35873 of 2017
ORDER:(Oral) (Per Suresh Kumar Kait, J) Vide the present petition, petitioner seeks direction, thereby to direct the respondents to comply order dated 09.08.2016 passed in O.A.No.102 of 2015.
It is not in dispute that against the order passed by the Tribunal, respondents have filed W.P.No.40320 of 2016 in which interim order has been passed by this Court on 22.11.2016, which has been extended till further orders, vide order dated 06.02.2018.
In that view of the matter, the present petition is dismissed being infructuous.
As a sequel, miscellaneous petitions if any pending in the petition, stand closed.
____________________ SURESH KUMAR KAIT, J _________________________ ABHINAND KUMAR SHAVILI, J June 26, 2018 MRR