KODURI SURESH BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K. M. Krishna Reddy the Learned Counsel for the Petitioner and the Learned Government Pleader for Medical Health and Family Welfare.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the 6th respondent in Writing a letter vide Rc.No.SPL/PLG/NH/2020/1544 dtd. 25/11/2020 without furnishing the diet indents and without following any procedure contemplated under law as illegal, arbitrary, violation of principles of natural justice and violation of Article 14 of the Constitution of India and consequently direct the 6th respondent to provide diet indents to the petitioner by setting aside the letter vide Rc.No.SPL/PLG/NH/2020/1544 dtd. 25/11/2020.

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