KORUKONDA HEMANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Though the petitioner made several allegations against the respondents, during hearing, learned counsel for the petitioner requested this Court without touching the merits of the case, requests this Court to issue a direction to the respondents to dispose of the representation of the petitioner dated 01.09.2020.

(3.) Learned Assistant Government Pleader for Education readily agreed to dispose of the representation of the petitioner dated 01.09.2020, if any, pending with the respondents authorities.