POLADI RAMANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Public Interest Litigation (PIL) was registered suo moto by this Court upon receipt of a letter dtd. 27/5/2020 from Dr. Poladi Ramana Rao, Post-Doctoral Fellow, Osmania University. The letter reads as under:

(2.) Upon registration of PIL, this Court passed the following order on 29/12/2021:

(3.) We have heard Mr. B.S.Prasad, learned Advocate General for the State of Telangana for respondent No.1; Mr. A.Santhosh Kumar, learned Government Pleader attached to the office of learned Advocate General for respondent Nos.2 to 5; Mr. S.Lakshmikanth, learned Standing Counsel for Osmania University for respondent Nos.7 and 8; Mr. Vedula Venkataramana, learned Senior Counsel for respondent Nos.10 and 11; and Mr. T.Surya Satish, learned counsel for respondent No.12.