Telangana High Court
M.V.Narayana vs M.D. Apsrtc Hyd on 28 August, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 23695 of 2002
ORDER:
This writ petition is filed by the petitioner seeking to issue a writ of mandamus declaring the action of the respondents in issuing proceedings dated 05.11.2002 disengaging the petitioner from service, as illegal and arbitrary.
When the matter is taken up for hearing, it is noticed that on 27.11.2002, this Court, while admitting the writ petition, passed an interim order in W.P.M.P.No.29744 of 2002 directing the respondents to continue the petitioner in service and the interim order was made absolute vide orders dated 03.12.2003 in W.V.M.P.No.3866 of 2003. In view of the same, no further orders are necessary in the writ petition. Therefore, the writ petition is closed. If the petitioner is continued in service, he shall not be disturbed.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 28th August, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 23695 of 2002 (closed) 28th August, 2018 cbs 3