T. PRITHVI RAJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:-

(2.) Heard the learned counsel for the petitioner and learned Government Pleader appearing for respondents.

(3.) The Writ Petition is filed declaring the action of the respondent No.4/College in dismissing the petitioner from service vide proceedings dtd. 1/9/2022 and not reinstating the petitioner into service in compliance of the directions issued by the respondent No.3/Regional Joint Director of Collegiate Education vide proceedings dtd. 20/9/2022 and 24/9/2022 is void and illegal.