GITANJALI DEVASHRAY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Omar A Pasha, learned counsel appearing on behalf of the Petitioners, and learned Government Pleader for Education appearing on behalf of respondents.

(2.) The petitioner approached the Court seeking prayer as under: "to issue a Writ or order or direction more particularly one in the nature of writ of Mandamus declaring the action of the 3rd Respondent in issuing the impugned proceedings Rc.No.1164/AD.B/2014-1/A2, dtd. 13/10/2014 as arbitrary, illegal, unconstitutional and consequently set aside the same."

(3.) PERUSED THE RECORD :