(1.) Sri K. Rama Subba Rao, learned counsel for the appellant/writ petitioner and Ms. M. Shalini, learned Government Pleader for Services-II, for the respondents.
(2.) With the consent, finally heard.
(3.) This intra-court appeal takes exception to the order dtd. 19/2/2025 passed by the learned Single Judge in W.P.No.6552 of 2023 whereby, the writ petition was dismissed.