SURITI KRISHNA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD Sri V. Tulasi Reddy, the learned Counsel representing the writ petitioner and the learned A. G. P. for endowments and Sri Satish Kumar, the counsel representing respondents.

(2.) THIS Court issued rule nisi on 12. 2. 2007 and granted interim suspension in w. P. M. P. No. 3216/2007.

(3.) THE learned Counsel representing the petitioner placed strong reliance on the order made by this Court dated 11. 10. 2007 in W. P. Nos. 984 and 1364 of 2007 and would maintain that in the light of the same, the writ petition to be allowed.