B. RAMAKOTESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M. Ravindranath Reddy, learned Senior Counsel appearing for Sri B. Srinarayana learned counsel for the petitioner, learned Advocate General for respondents 1 and 3, Sri Vivek Chandrasekhar S., learned counsel appearing for respondent No.2 and Sri V.R. Reddy Kovvuri, learned counsel appearing for respondent No.4.

(2.) The petitioner, who is presently working as the Additional Director of Prosecutions, Andhra Pradesh, being aggrieved by the appointment of the 4th respondent as the Director of Prosecution, Andhra Pradesh, has filed the present writ petition challenging the said appointment and also sought other reliefs. The prayer in the writ petition after it's amendment, allowed by the order of this Court, dtd. 3/10/2023, in I.A.No.2 of 2023 reads as follows:

(3.) The factual matrix of the case, according to the petitioner is as follows: