SANKATI RAMADEVI Vs. STATE

JUDGEMENT

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

(2.) Heard Sri Venkateswarlu Kolla, learned counsel for the petitioner and Sri Nirmal Kumar Yadav, learned Assistant Government Pleader for Home for the respondents.

(3.) With the consent of learned counsel representing both the parties, the Writ Petition is disposed of at the stage of admission itself.