Andhra Pradesh High Court - Amravati
K.C.S. Ramachandraiah vs The District Cooperative Central Bank ... on 8 January, 2026
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APHC010427902017
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3504]
(Special Original Jurisdiction)
THURSDAY, THE EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
WRIT PETITION NO: 25368/2017
Between:
K.c.s. Ramachandraiah ...PETITIONER
AND
The District Cooperative Central Bank Limited ...RESPONDENT
Counsel for the Petitioner:
1. SIVA Counsel for the Respondent:
1. KOTESWARA RAO MUMMANENI
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THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO: 25368 of 2017 Order:-
This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:
"to issue an appropriate writ, order or direction more particularly one in the nature of writ of Mandamus; a. Declaring the action of the Respondent-Bank in fixing the cutoff date as 1.6.2017 in respect of all the vacancies which arose for the period from 2012 to 2017. which rendered the Petitioner ineligible for being considered for the post of Staff Assistant/Clerk against the 25 % quota prescribed for in service PACS affiliated to the Respondent Bank as arbitrary. illegal. unjust and violative of Article 14 of the Constitution of India: b. Consequently, direct the Respondent to receive the hard copy application of the Petitioner duly taking the eligibility criteria as per the year in which the vacancy of BC B arose i.e. 2014-15 and permit him to take the online test tentatively to be held in August or any later date and appoint the Petitioner if otherwise found suitable."
2. Today, when the matter is taken up for hearing, Sri P.Kameswara Rao, learned counsel representing Sri Siva, learned counsel for the petitioner would submit that in view of the subsequent events taken place in the lis, the cause in the writ petition does not survive for further adjudication and the writ petition has become infructuous.
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3. Sri Y.Sita Ram, learned counsel appearing on behalf of the respondent, is in attendance.
4. Recording the submissions made by the learned counsel appearing on behalf of the petitioner, the Writ Petition is dismissed as infructuous. There shall be no orders as to costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
_____________________________ MAHESWARA RAO KUNCHEAM,J 08.01.2026.
Asr 4 THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO.25368 of 2017 08.01.2026 Asr