Telangana High Court
Prl. Secy. Home Dept. Hyd Another vs G.Jangaiah, R.R. Dist. Another on 29 August, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
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AKS,J & SK,J
W.P.No.20852 of 2010
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE K. SARATH
W.P.No.20852 of 2010
ORDER (per AKS,J):
When the matter is taken up for hearing, learned Government Pleader for Services-I appearing for the petitioners has informed the Court that the 1st respondent's services were terminated vide orders dt.13-08-2008 and he has filed O.A.No.8009 of 2008 before the A.P. Administrative Tribunal, Hyderabad (for brevity 'the Tribunal') and the Tribunal vide orders dt.29-04-2010 was pleased to allow the O.A. and set aside the orders of termination of probation. Aggrieved by the same, the present Writ Petition is filed.
Learned Government Pleader for Services-I has contended that at the time of admission of the Writ Petition, no interim orders were granted by this Court suspending the operation of the order of Tribunal which would mean that the orders of the Tribunal have been implemented and thus rendering the Writ Petition as infructuous.
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AKS,J & SK,J W.P.No.20852 of 2010 Recording the said submission, the Writ Petition is dismissed as infructuous. No costs.
Miscellaneous petitions pending, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J ______________________________ K. SARATH, J Date: 29.08.2022 kvr