M.VIVEKANANDA MURTHY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner in W.P.No.21166 of 2007 is the appellant in the present Writ Appeal, preferred under Clause 15 of the Letters Patent.

(2.) Challenge in the present Appeal is to the order, dtd. 10/6/2008, of the learned single Judge in W.P.No.21166 of 2007. By way of the order under challenge in the Appeal, the learned single Judge dismissed the Writ Petition.

(3.) Appellants herein filed the aforementioned Writ Petition, for the following relief: