JASTI VENKATAPATHI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsels appearing for the respondents. Perused the material available on record.

(2.) The issue raised in the present writ petition is squarely covered by the order of this Court in S. Srinivas Vs. State of Andhra Pradesh and others 2021 lawsuit(AP) 390 in which this Court held as under:

(3.) In view of the ratio laid down in the above rulings, this Writ Petition is allowed with the following directions: