P. MUTHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Services-I.

(2.) This Writ Petition is filed to issue Writ of Mandamus declaring the order of dismissal passed by the 1st respondent in proceedings No.P.Admn,A3/2165/2014 dtd. 13/12/2016, as illegal, unjust, contrary to law, arbitrary, discriminatory, in violation of principles of natural justice and violative of Articles 14, 16 and 21 of the Constitution of India and to grant all the consequential benefits.

(3.) Counter affidavit filed by the 1st respondent, in particular, para 4 reads as under: