S.RANGA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Court has heard Sri A.Srinath, learned counsel for the petitioner and learned Advocate General appearing for the State.

(2.) The relief prayed in the writ petition is as a follows:

(3.) Initially, the writ petition is filed questioning the action of the respondents in not finalizing the State Level Seniority of the applicant vis-a-vis his juniors and for other reliefs. The prayer has been amended and the above prayer is sought now.