DODLA PENCHALAIAH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the order, dtd. 30/4/2025 passed by a learned Single Judge of this Court in W.P.(AT) No.22 of 2021.

(2.) The parties in the Appeal will be referred to as they are arrayed in the Writ Petition for the sake of convenience.

(3.) Heard Mr.V. Roopesh Kumar Reddy, learned counsel appearing for the appellant and learned Government Pleader for Services-I appearing for the respondents and carefully perused the material available on record.