K.UDAY SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This Court vide its order dtd. 28/4/2022 was pleased to order W.P.M.P.No.28578 of 2017 in W.P.No.573 of 2017. As per the amended prayer, the prayer of the petitioner in the present writ petition is as follows:

(3.) The case of the petitioner, in brief, is as follows: a) The petitioner while working as Police Constable at Chilkalguda P.S., he was dismissed from service vide orders dtd. 7/7/2001 invoking the provisions of Article 311(2) of the Constitution of India citing involvement in Crime No.288 of 2001 and Crime No.440 of 2001.