CH. SRINIVASA RAO Vs. STATE OF A.P.

JUDGEMENT

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

(2.) The brief facts of the case are as follows:

(3.) A counter affidavit has been filed by the respondent No.3 on behalf of all the other respondents denying the allegations made in the writ affidavit and put the writ petitioner to the strict proof of the same. It is averred that;