KOTHALANKA CHANDRA MOULI Vs. GOVERNMENT OF ANDHRA PRADESH REP. BY ITS SPECIAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Appeal is preferred against the order of the learned Single Judge dated 11.09.2003 in W.P.No.435 of 2002.

(2.) The appellant herein is the respondent No.4 in the writ petition. The writ petitioner in whose favour the writ petition was decided is the respondent No.4 in this Appeal.

(3.) For the sake of convenience, the parties shall hereinafter be referred to as they were arrayed in the writ petition.