POTLURI ANJALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the order passed by the learned single Judge in W.P.No.9827 of 2021 dtd. 6/10/2021, the petitioner - appellant preferred this writ appeal under Clause 15 of Letter Patent. The learned single Judge dismissed the writ petition, denying the relief of writ of mandamus, as the petitioner failed to submit her sub-caste certificate for verification within the stipulated time.

(2.) The appellant herein was the writ petitioner and the respondents herein were the respondents before the learned single Judge. They will hereinafter be referred as arrayed in W.P.No.9827 of2021 for the sake of convenience.

(3.) The writ petitioner - Ms. Potluru Anjali filed the writ petition under Article 226 of the Constitution of India, claiming the following relief: