Telangana High Court
D.Jaffar vs Sec./Corsp. Besant Theosophical Col.2 on 5 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 18780 of 2002
ORDER:
When this matter is taken up for hearing, the learned Counsel for the 1st respondent on instructions submitted that the petitioner is not working as on today in the 1st respondent- college. The petitioner filed this writ petition seeking to direct the respondents to appoint him in the vacant post of Chemistry Lecturer in the 1st respondent-college and regularize his services with effect from 1998. Since the petitioner is not discharging his duties in the 1st respondent-college, this Court cannot give any direction to regularize the services of the petitioner.
Accordingly, the Writ Petition is dismissed. No costs. Consequently, miscellaneous petitions pending, if any, shall stand closed.
___________________________ ABHINAND KUMAR SHAVILI, J Dated: 5th November, 2018 Nn 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No.18780 of 2002 (dismissed) 5th November, 2018 Nn