T. DINESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader appearing for the respondents and perused the material available on record.

(2.) Both the counsel agreed that in identical circumstances, this Court disposed of number of Writ Petitions in similar set of facts of this Writ Petition.

(3.) Accordingly, this Writ Petition is allowed with the following directions: