Telangana High Court
B.Ramulu vs M.D,Hmwssb,Hyd,And 3 on 14 November, 2024
THE HONOURABLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION (TR) NO.867 OF 2017
ORDER
In this Writ Petition (TR), the petitioner is challenging the transfer order dt.27.08.2013 as illegal and arbitrary and to continue the petitioner in the same place of posting.
2. The respondents have filed a counter affidavit stating that the petitioner has already been relieved from the office of the Operations and Maintenance Division No.X, Sahebnagar by an order dt.27.08.2013 and he has joined in the Operation and Maintenance Division No.I, Goshamahal on 02.09.2013 and has been working there ever since.
3. According to the learned counsel for the respondents, in view of the above factual position, the Writ Petition has become infructuous.
4. Recording the same, the Writ Petition (TR) is dismissed as infructuous.
W.P. (TR) No.867 of 2017 2
5. Pending miscellaneous petitions, if any, in this Writ Petition (TR) shall also stand dismissed.
___________________________ JUSTICE T. MADHAVI DEVI Date: 14.11.2024 Svv