PRASHANT J. PATIL Vs. G.CHANDRASEKHAR, WARANGAL DIST.

JUDGEMENT

(1.) Mr. Prashant J. Patil, District Collector, Nalgonda and P.Sandhya Rani, District Supply Officer (retired) are virtually present before this court.

(2.) On the last date of hearing, we had enquired from learned Special Government Pleader appearing for the appellant in C.A.No.12 of 2017 if the appellant would be willing to contribute his time to a good cause within the district in which is he presently serving, for this court to consider setting aside the sentence imposed on him by virtue of the impugned order.

(3.) Pursuant to the aforesaid order, an affidavit has been filed by the appellant in C.A.No.12 of 2017 stating inter alia that he is presently posted as Collector in Nalgonda District and that he is willing to go an extra mile to enrol girl children in schools in the Revenue District of Miryalguda, where the enrolment has fallen drastically.