GANDI HARI VAIKAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Notice before admission.

(2.) Learned Government Pleader for Technical Education takes notice for respondent No.1 and seeks time for getting instructions.

(3.) Sri Ch.S.V.Surai, learned Standing Counsel for JNTUK takes notice for respondent Nos.2 to 4 and seeks time for getting instructions.