SHEELAM RAMESH Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD Sri C.Padmanabha Reddy, learned Senior Counsel appearing for the petitioners and Smt. B. Mohana Reddy, learned Assistant Government Pleader, who is attached to the learned Advocate General and perused the material placed on record.

(2.) THIS Court, on 02.11.2010, pending writ petition, made the following order:

(3.) HENCE, the writ petition is allowed setting aside the orders issued by the Government in Memo No.4374/Pri.C.A2/2009, dated 12.11.2010. The respondents are hereby directed to release the writ petitioners forthwith if they are not required in any other case. No order as to costs.