V. SAILU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus directing to stay of all further proceedings in C1/3056/2016, dated 13.01.2020 issued by the 3rd respondent-District Collector, Hyderabad, till disposal of the revision / appeal filed before respondent No.1-State of Telangana.

(2.) The above case is taken up for hearing today i.e., 26.06.2020, through Video Conferencing.

(3.) Heard Sri Zulfaquar Alam, learned counsel for the petitioner, learned Government Pleader for Social Welfare and learned Government Pleader for Labour & Employment.