T. MADHAVA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The remedy under Article 226 of the Constitution of India is intended to be used for ensuring the observance of the law of the land. Writ jurisdiction is to examine actions of State in public law domain. Writ of Mandamus is to command the performance of a particular duty where the official charged by law with performance of the duty refuses or fails to perform it.

(2.) In this writ petition filed under Article 226 of the Constitution of India petitioners make their prayer in the following terms:

(3.) Respondents in their counter affidavit gave the details of their reply to the various facts alleged in the writ petition and prayed for dismissal of the writ petition.