U.SREE HARI Vs. GOVT. OF A.P.

JUDGEMENT

(1.) The present writ petition is filed seeking the following relief:

(2.) Facts germane for disposal of the present writ petition are as follows:

(3.) This Court, by order, dtd. 26/12/2024, has suspended the operation of G.O.Rt.No.781, dtd. 21/12/2024 only, by which, petitioner has been transferred. Subsequently, by order, dtd. 7/1/2025, the aforesaid order came to be modified to the extent of petitioner alone.