Andhra Pradesh High Court - Amravati
Tirumala Tirupathi Devasthanams, vs M. Nagaiah, on 24 December, 2019
Author: J.K. Maheshwari
Bench: J K Maheshwari, M.Venkata Ramana
HIGH COURT OF JUDICATURE: AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
&
JUSTICE M. VENKATA RAMANA
W.A.No. 343 OF 2019
Tirumala Tirupathi Devasthanams,
Tirupathi, Chittoor District,
Rep. by its Executive Officer, and others ... Appellant
(R2 in W.P.)
AND
1. M. Nagaiah,
Son of M. Kondaiah, aged about 42 years,
Occ. Tonsurer/Barber,
O/o. TTD Kalyanakatta Complex,
Tirumala Tirupathi Devasthanam,
Tirumala, Chittoor District,
Andhra Pradesh, R/o. Tirumala.
2. C. Ravindra Babu,
Son of Krishnaiah, aged about 41 years,
Occ. Tonsurer/Barber
O/o. TTD Kalyanakatta Complex,
Tirumala Tirupathi Devasthanam,
Tirumala, Chittoor District,
Andhra Pradesh, R/o. Tirumala.
3. T. Kesavaiah,
Son of Ramakrishnaiah, aged about 43 years,
Occ. Tonsurer/Barber
O/o. TTD Kalyanakatta Complex,
Tirumala Tirupathi Devasthanam,
Tirumala, Chittoor District,
Andhra Pradesh, R/o. Tirumala.
4. P. Viswanatham,
Son of P. Ramayah, aged about 44 years,
Occ. Tonsurer/Barber
O/o. TTD Kalyanakatta Complex,
Tirumala Tirupathi Devasthanam,
Tirumala, Chittoor District,
Andhra Pradesh, R/o. Tirumala.
5. Smt. M. Vasantha,
Wife of P. Viswanatham, aged about 40 years,
Occ. Tonsurer/Barber
O/o. TTD Kalyanakatta Complex,
Tirumala Tirupathi Devasthanam,
Tirumala, Chittoor District,
Andhra Pradesh, R/o. Tirumala.
All the respondents/ petitioners are working as Barbers
Since 2001, on piece rate basis, in Tirumala Tirupathi
Devasthanam at Tirumala, R/o. Tirupati (Urban),
Chittoor District.
... Respondents/
Petitioners 1 to 5
6. The State of Andhra Pradesh,
Represented by its Principal Secretary,
Revenue (Endowments) Department,
Andhra Pradesh Secretariat, Velagapudi,
Amaravathi, Guntur, Guntur District, A.P.
.. Respondent/ 1st respondent
in W.P.No.4711 of 2018
Sri Majji Suribabu, learned Government Pleader for Endowments for
appellant
ORAL JUDGMENT
Dt. 24.12.2019 Per J.K. Maheshwari, CJ The learned counsel for the appellant submits that the order passed by the learned single Judge has been complied with and therefore this writ appeal has now become infructuous.
Accordingly, the Writ Appeal is dismissed as infructuous.
As sequel thereto, pending miscellaneous petitions, if any, shall stand closed. Interim Order, if any, shall stand vacated.
J.K. MAHESHWARI, CJ M. VENKATA RAMANA, J Rns/RRR CHIEF JUSTICE J.K. MAHESHWARI & JUSTICE M. VENKATA RAMANA (Per J.K. Maheshwari, CJ) W.A.No. 343 OF 2019 DATE: 24.12.2019 Rns/RRR