Andhra Pradesh High Court - Amravati
Madanapu Veera Nageswara Rao vs The Commissioner Of Police on 19 November, 2019
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
Writ Petition No. 12852 of 2002
ORDER:
1. The present Writ Petition came to be filed seeking issuance of writ of Mandamus declaring the action of the respondents in passing the impugned order of removal vide proceedings D.No.13/2000, C.No.2965/H1/2002, dated 21.5.2002, as illegal, arbitrary and incorrect.
2. By an order dated 23.8.2002, this court, while issuing Rule Nisi, ordered interim suspension of the said order.
3. The counsel for petitioners submits that by virtue of the interim order, petitioners must have continued as Home Guards, who were paid Rs.50/- per day while on duty and about Rs.20/- per parade. It is stated that services of these petitioners were utilized only at the time of emergencies i.e., during cyclone, elections, VIP security, Municipal Corporation employees strike etc., and that the nature of the work done by the petitioners is purely voluntary.
4. In view of the above, nothing survives for adjudication at this length of time, as all the petitioners must have crossed 60 years of age, which is beyond the limit prescribed under the G.O. for utilizing their services.
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5. Accordingly, the Writ Petition is dismissed as infructuous. No order as to costs.
Miscellaneous Petitions, pending if any, shall stand closed.
________________________________ JUSTICE C. PRAVEEN KUMAR Dated: 19.11.2019 skmr