C. RAMESH Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayer:

(2.) The brief facts leading to filing of the present writ petition are as under:

(3.) Consequent to abolition of APAT, the above O.A.No.1583 of 2015 was transferred to this Court and the same is renumbered as WP (TR) No.3465 of 2017.