LAWS(APH)-2024-3-121

V. S. KUMARI Vs. STATE OF ANDHRA PRADESH

Decided On March 05, 2024
V. S. Kumari Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Ramalingeswara Rao Kocherlakota, learned Counsel for the Appellant and Sri G.V.S.Kishore Kumar, learned Government Pleader for Services-I ("Ld. G.P. for S-I") appearing for the Respondents.

(2.) On perusal of the order appealed against in this intra-Court Appeal, it is seen that the learned Single Judge has placed reliance on an earlier order passed by this Bench on 10/1/2024 rejecting the writ petition bearing W.P.No.21294 of 2023. The Division Bench while rejecting the said Writ Petition has been pleased to observe in paras.2 to 8 as under:

(3.) From a reading of the above, it is seen that the case of the Appellant herein is similar to the case of the Petitioner therein, which was canvassed and rejected by this Bench.