MEDI VIJAYA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) Heard Sri K. Rathangapani Reddy, learned counsel for the petitioners, Sri M. Vijaya Kumar, learned Senior Counsel for Respondent Nos.4 to 27 and learned Government Pleader for Services-IV.

(3.) The case of the petitioners is as follows: