T. RAMANAIAH Vs. SPECIAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Aggrieved by the order, dated 21.12.2020, passed by a learned Single Judge in WP.No.23136 of 2005, whereby their writ petition was dismissed, the appellants have approached this Court.

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

(3.) Many of the facts are not in dispute. Hence, only the relevant facts for the purpose of disposal of this appeal are being referred to hereunder: