LAWS(TLNG)-2023-6-109

P. NAVEEN KUMAR Vs. STATE OF TELANGANA

Decided On June 05, 2023
P. Naveen Kumar Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and the learned Government Pleader for Services I and counsel for the unofficial respondents.

(2.) The Writ Petition is filed to issue a Writ of Mandamus declaring the proceedings issued by the 4th Respondent vide Procgs No. A/1740/2018 dtd. 24/9/2018, as illegal, arbitrary, against the principles of natural justice and legitimate expectation, fair play and in violation of Article 14, 15, 16 and 21 of the Constitution of India and to quash/set aside the same.

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