Andhra Pradesh High Court - Amravati
P.Mohana Reddy And 8 vs E.O.,Ttd Chittoor And 4 on 5 December, 2023
THE HONOURABLE SRI JUSTICE HARINATH.N
Writ Petition No.8330 of 2003
ORDER:
The grievance of the petitioners in the above writ petition is that the 1st respondent issued proceedings dated 02.06.2001, wherein the un-official respondents are being treated as seniors to the petitioners in the category of Assistant Executive Engineer. Aggrieved by the same, the petitioners filed the present writ petition.
2. Learned counsel for the petitioner submits that the petitioners and the un-official respondents have been promoted thereafter. As such, the petitioners' grievance has been addressed.
3. Considering the submission of learned counsel for the petitioners, no further orders are needed or warranted in the Writ Petition.
4. Accordingly, the Writ Petition is closed. No costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
_______________________ JUSTICE HARINATH.N Date: 05.12.2023.
ANS 2 150 THE HON'BLE SRI JUSTICE HARINATH.N Writ Petition No.8330 of 2003 DATE: 05.12.2023 ANS