BALLIPOGU SRIRAMULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) A counter affidavit has been filed by the fourth Respondent - Rayalaseema University.

(3.) Heard Sri K. Chidambaram, learned Senior Counsel appearing for the learned counsel for the petitioners and Sri S. Appadhara Reddy, learned Standing Counsel for Respondent No.4 - Rayalaseema University and perused the record.