Telangana High Court
G.V.S.Prasad,J.J.Nagar Post, Yapral, ... vs The Registrar, Ap State Consumer ... on 14 September, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE K.SARATH
W.P.No.10492 of 2010
ORDER:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, it is noticed that the petitioner has retired from service and at this point of time, the relief sought by the petitioner cannot be granted.
2. Learned counsel appearing for the respondents had informed this Court that during the pendency of the writ petition, the petitioner was considered for promotion and hence, no further orders need to be passed in this writ petition.
3. In view of the same, the Writ Petition is closed. No costs.
4. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________________________ JUSTICE ABHINAND KUMAR SHAVALI ______________________ JUSTICE K. SARATH Date:14.09.2022 Gvr/rkk