RAMCHANDRA HIGH SCHOOL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned senior designated counsel Mr Pratap Narayan Sanghi appearing on behalf of the petitioner and the learned Government Pleader for School Education appearing on behalf of the respondents.

(2.) The case of the Petitioner as per the averments made by the petitioner in the affidavit filed in support of the present writ petition, in brief, is as follows:

(3.) Vacate Stay Petition is filed by the 4th Respondent in I.A. No.1 of 2022 in W.P. No. 33938 of 2021 praying to vacate the interim order granted by this court vide dtd. 15/12/2021 in I.A. No.1 of 2021 in W.P. No. 33938 of 2021 and dismiss the Writ Petition.