STATE OF TELANGAN Vs. CHALLURI VENKATARAMANA

JUDGEMENT

(1.) Mr. Andapalli Sanjeev Kumar, learned Special Government Pleader attached to the office of the learned Advocate General, for the appellants. Mr. Vedula Srinivas, learned senior counsel, representing Mrs. Vedula Chitralekha, learned counsel for the respondent No.1.

(2.) Heard on the question of admission.

(3.) This intra court appeal has been filed against the order dtd. 14/12/2022 in W.P.No.28234 of 2021 passed by a learned Single Judge of this Court by which the writ petition preferred by respondent (hereinafter referred to as 'the employee) has been allowed.