M.RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

(2.) Heard Sri G. Vidya Sagar, learned Senior Counsel representing Sri K. Udaya Sri, appearing for petitioner, Ms. Kanya Kumari, learned Assistant Government Pleader representing respondent Nos.1 and 2 and Sri M. Surender Rao, learned Senior Counsel representing Sri K. Ram Murthy, learned counsel appearing for respondent No.3.

(3.) The present writ petition is filed assailing the order dtd. 11/3/2011 vide letter. ROC No.13157/A1/2010 issued by the Director, State Audit Department, Andhra Pradesh, Hyderabad whereby the Director refused to approve the pay fixation made in PRC, 2010 to the petitioner on the ground that the Government has not ratified the action of the respondent-University.