R.PRAHLADA CHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Ms. P.Vijaya Lakshmi, learned counsel representing Ms. R.Annapurna, learned counsel for petitioner and Mr. G.R.S.Akhileswar, learned counsel representing Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India for respondents.

(3.) Brief facts: