Cause title — parties, addresses and appearances
[ 3313 ]
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
(Special Original Jurisdiction)
MONDAY, THE NINTH DAY OF JANUARY
TWO THOUSAND AND TWENTY THREE
PRESENT
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HONOURABLE SRI JUSTICE PULLA KARTHIK
Between:
V.Ramesh, Sio.Narsaiah, aged 54 years, Assistant Audit Officer, State Audit (tt/PP)
Ranga Reddy @ Hyderabad.
...PETITIONER
AND
1. Government of Andhra Pradesh, represented by Special Chief Secretary,
Women, Children, Disabled & Senior Citizens (DW) Department, Secretariat,
Hyderabad.
2. Government of Andhra Pradesh, represented by its Principal Secretary,
Finance (Admn.ll) Department, Secretariat, Hyderabad.
3. The Director of State Audit, Andhra Pradesh, Hyderabad.
4. The Regional Deputy Director, State Audit, Zone-Vl, Hyderabad.
5. Mr.G.Anil Reddy, Senior Auditor, O/o.Asst.Audit Officer, Agricultural Market
Committee, Hyderabad
6. State of Telangana, represented by its Special Chief Secretary, Women,
Children, Disabled and Senior Citizen (DW) Department, Secretariat,
Hyderabad.
7. State of Telengana, represented by its Principal Secretary, Finance (Admn.ll)
Department, Telengana Secretariat, Hyderabad.
8. Director of State Audit, State of Telangana, Hyderabad.
9. The A.P. Administrative Tribunal, Hyderabad, rep. by Registrar.
(cause title i.e. Respondent No.7, is amended as per Court Order dated 02-
06-2015 in WPMP.No.18452 of 2O15)
...RESPONDENTS
WRIT PETITION NO: 1s947 OF 201s
Petition Under Article 226 of the Constitution of lndia praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to call for records relating order in O.A.No.8295, dated 16-02-2015 of
A.P. Administrative Tribunal and quash the same by issuing appropriate, writ,
order or direction more particularly in the nature of Certiorari and consequently
direct the Respondents to review the panel of Assistant Audit Officers in Zone-Vl
for the year 2011-12 and show the name of the petitioner at Sl.No.S in
accordance with his seniority without resorting to implementation of
G.O.Ms.No.42, dated 19-10- 2011.
Counsel for the Petitioner : SRI.K.RAMA SUBBA RAO
Counsel forthe Respondent Nos.1 to 3 : GP FOR SERVICES- I
Counsel for the Respondent Nos.4, 5, 6 & 8 : GP FOR WOMEN DEV AND CHILD WELFARE
Counsel for the Respondent No.7 : GP FOR FINANCE AND PLANNING
The Court made the following ORDER
I{ON'BLIl SRI JUSTICE ABHINAND KUMAR SHAVILI AND IIOvBLI' SRt .IUSTICE PULLA KARTIIIK W.P.No.15947 OF 2015 ORDER: /Pcr FIo n'l>lc SriJusticc Abhioand Kunar Shavili) \l{/hen the matter is mken up for hearing, leamed appearing for the petitioner had informed this Court that petitioner has retired from service and hence, the cause in the writ petition does not survive for adjudication. In view ol the said submission, the \X/rit Petition is dismissed as infructrlous. No costs. Miscellaneous petitions, if any, pending shall stand closed. //// To S.A. GJP T, JAYASREE ASSISTANT REGISTRAR sebiloru oFFrcER
1.Two CCs to GP FOR WOMEN DEV AND CHILD WELFARE, High Court for the State of Telangana at Hyderabad. [OUT]
2.Two CCs to GP FOR SERVICES-|, High Court for the State of Telangana at Hyderabad. [OU!
3.Two CCs to GP FOR FINANCE AND PLANN|NG, High Court for the State of Telangana at Hyderabad. [OUT]
4.One CC to SRI.K.RAMA SUBBA RAO, Advocate IOPUCI
6.One spare copy 6sK during pendency of the present writ petition, the HIGH COURT DATED:0910112023 ORDER WP.No.15947 of 2015 DISMISSING THE W.P AS INFRUCTUOUS WITHOUT COSTS. k 1t3g S.fAf 2l t[B ?ln a1 c U ^* .t::t -..i 1'. \ y9 LO .--a \ 6\0? gstr \ I I
