STATE OF A.P Vs. BRANCH MANAGER

JUDGEMENT

(1.) This intra-court writ appeal is filed by the appellants / respondents 1 to 4 under clause 15 of the Letters Patent aggrieved by the following order dtd. 19/10/2023 in I.AN.o.1/2023 in W.P.No.26644/2023 passed by the learned single Judge. The said order is:

(2.) The factual matrix of the case which led to file the instant appeal is thus:

(3.) Heard arguments of Sri K.Jaganmohan Reddy, Special Government Pleader representing the appellants - State and Sri S. Nagamuttu and Sri Posani Venkateswarlu, learned Senior counsel representing Sri P.Sai Surya Teja, learned counsel for respondents.