DASARI RAM BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the order dtd. 22/7/2020 passed by learned single Judge in W.P.No. 10887 of 2020, by which the respondents were directed to take appropriate action against the writ petitioner basing on the preliminary enquiry report expeditiously, within a period of four months, this writ appeal has been preferred by the writ petitioner.

(2.) The relief so prayed in the writ petition was quoted as under:

(3.) Considering the above relief sought for in the writ petition and looking to the nature of the direction as issued, we are of the considered view that the directions issued by learned single Judge are contrary to the relief prayed for. In that view of the matter, we are inclined to set aside the order passed by learned single Judge.