STATE OF TELANGANA Vs. REFAHEAAM HIGH SCHOOL

JUDGEMENT

(1.) Heard Mr. A. Sanjeev Kumar, learned Special Government Pleader appearing for the appellants and Mr. P. Gangaiah Naidu, learned Senior Counsel appearing for the respondent.

(2.) This writ appeal, under Clause 15 of Letters Patent, is preferred aggrieved by the orders dtd. 8/6/2021 passed by the learned Single Judge in W.P.No.22853 of 2019.

(3.) Appellant Nos.1 and 2 herein are the State, appellant Nos.3 to 5 herein are its officials and the sole respondent herein is the writ petitioner. For the sake of convenience, the parties are referred to as arrayed in the writ petition.