ANJANA SRAVANI ENTERPRISES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the learned Government Pleader for Medical and Health.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the action of respondent No.3 in blacklisting and suspending the services of the petitioner vide MemoNo.1511/ESI/HL/SNR/S1/2022 dtd. 24/11/2022 without looking into the explanation submitted by the petitioner as illegal, arbitrary and violative of principles of natural justice.

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