K. VITTAL Vs. SANGAREDDY MUNICIPALITY

JUDGEMENT

(1.) Aggrieved by the order dated 02.08.2018, passed by a learned Single Judge in WP.No.3858 of 2017, whereby the writ petition filed by the appellant/petitioner has been dismissed, he has approached this Court by filing the present appeal.

(2.) The issue that arises in this appeal is whether the appellant/petitioner has been appointed by the respondent No.1 municipality on contract basis or on outsourcing basis.

(3.) The parties are hereinafter referred to as they were arrayed before the learned Single Judge.