SATAVAHANA CO-EDUCATIONAL ACADEMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.G.Vasantha Rayudu, learned counsel appearing on behalf of the petitioner and learned Government Pleader for Education appearing on behalf of respondent Nos.1 to 3 and learned Senior Designated Counsel Mr.V.Hariharan, representing Mr.K.Veerabhadra Rao, learned counsel appearing on behalf of respondent No.4.

(2.) The petitioner Satavahana Co-Education Academy, Kukatpally, Hyderabad filed Writ Petition No.27465 of 2021 with prayer as under:

(3.) Heard Mr.Srikanth Hariharan, learned counsel appearing on behalf of the petitioners, learned Government Pleader for Education appearing on behalf of respondent Nos.1 and 2 and Mr.K.Jawahar, learned counsel appearing on behalf of respondent Nos.3 and 4.