T. DHANGOPAL RAO Vs. CHIEF SECY., HYD., TG

JUDGEMENT

(1.) Heard Mr. T.Dhangopal Rao, petitioner-in-person and Mrs. C.Vani Reddy, learned Government Pleader for Education.

(2.) This writ petition in the form of a Public Interest Litigation has been filed seeking a direction to the respondent State of Telangana to make Environmental Science a compulsory subject following the decision of the Supreme Court in M.C.Mehta v. Union of India, 1992 1 SCC 358.

(3.) On 21/3/2017, this Court called for a report from the States of Telangana and Andhra Pradesh since at that point of time this Court was a common High Court for both the States. Subsequently this Court deleted the State of Andhra Pradesh from the array of respondents.