VEMBATI RANJITH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the respondents 2 to 5 in terminating the petitioner's service as bad, arbitrary, illegal and against the principles of natural justice by setting aside the Order C No.2848/A1/2016-18, C.O.No.2075 of 2018 dtd. 27/10/2018 of the 5th Respondent and consequential order C No.E1/175/2018-RO No. 744/2018 dtd. 29/10/2018 of the 2nd respondent and direct the respondents to reinstate the petitioner forthwith with all consequential service benefits by treating the interregnum period as on duty for all purposes including salary.

(3.) The case of the Petitioner, in brief, is as follows: