THALLAPALLY SAIDEEP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to issue a Writ of Mandamus to declare the actions of the respondent No. 3, in neither disposing and passing the final orders in the rustication notice vide Rc. No. 166/2019/A4(ii) dtd. 14/7/2023which is until further orders from Ph.d Forestry (Department: Forest resource Management) which was issued without calling for any explanation or show cause, nor considering the petitioner's representation dtd. 23/8/2023 requesting to allow the petitioner to appear in the Semester - I Final examinations in Ph.D(Forestry), I Year I semester Regular Final Theory Exams conducted from 29/8/2023 to 2/9/2023 as illegal, arbitrary, unjust, excessive, against principles of natural justice, violative of articles 14, 21 of constitution of India and consequently, direct the respondent No.3 to allow the petitioner to appear in the Ph.D (Forestry), I Year I semester Regular Final Theory Exams conducted from 29/8/2023 to 2/9/2023 pending final orders in the rustication notice vide Rc. No.166/2019/A4(ii).

(2.) The very same petitioner herein, filed W.P.No.24008 of 2023 seeking the relief as under:-

(3.) This Court vide its order dtd. 29/11/2023 passed final orders allowing Writ Petition No.24008 of 2023 hence, cause of action in the present writ petition does not survive for adjudication anymore and accordingly, the writ petition is dismissed as infructuous. However, there shall be no order as to costs.