K. YADAGIRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for School Education.

(2.) The petitioner filed this writ petition to issue an appropriate Writ of Mandamus, to declare the inaction of the

(3.) rd respondent in not approving the proposals dated .10.2013 in Rc.No.34 of 2013 submitted by the 5th respondent management as illegal improper unjust and violative of principles of natural justice. 3. The case of the petitioner, in brief, is as follows: