BARIGELA HEMALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. D.Y.L.N.Charyulu, learned counsel for the petitioners; and Mr. Radhive Reddy, learned Special Government Pleader attached to the office of the learned Advocate General for the official respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners have prayed for the following reliefs:

(3.) Facts leading to filing of the present writ petition may be summarised as under: