KOLLA RANGA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. D.V.Sitharam Murthy, learned Senior Counsel appearing for the petitioner; Ms. B.Vijaya Laxmi, learned Government Pleader for Services appearing for respondents No.1 to 4; and Mr. Kowturu Pavan Kumar, learned counsel for respondent No.5.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dtd. 2/7/2022 passed by the Ex-Officio Secretary to the Government of Telangana, Consumer Affairs and Food and Civil Supplies (CS.I.RC) Department.

(3.) By the aforesaid order, State Government of Telangana has cancelled the appointment of the petitioner to the post of Member (Judicial) in Telangana State Consumer Disputes Redressal Commission, Hyderabad (briefly, 'the State Commission' hereinafter).