STATE OF ANDHRA PRADESH Vs. T.LAKSHMI RAMBABU

JUDGEMENT

(1.) Heard Mr. K.V. Raghuveer, learned Government Pleader for Higher Education appearing for the appellants. Also heard Mr. V.R. Avula, learned counsel appearing for respondent No.1/writ petitioner.

(2.) This appeal is preferred against an order dtd. 24/3/2021 passed by the learned single Judge in Review I.A.No.1 of 2019, by which the order dtd. 28/12/2016 passed in W.P.No.3875 of 2003 was sought to be reviewed.

(3.) The writ petition was filed praying for a writ of Mandamus to direct the respondents (hereinafter referred to as 'appellants') to regularize the services of the writ petitioner in the post of Lecturer in Electronics with effect from 18/9/1987 or from 1/4/1991, with all consequential benefits.