LAWS(TLNG)-2025-10-93

HYDER Vs. STATE OF TELANGANA

Decided On October 08, 2025
HYDER Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Sri Ch. Ganesh, learned counsel appearing on behalf of the petitioner, learned Government Pleader for Services-II appearing on behalf of the respondents 1 to 3 and 5 and Sri Pradeep Reddy Katta, learned Standing Counsel appearing on behalf of respondent No.4.

(2.) The petitioner approached this Court seeking the prayer as under:

(3.) Learned counsel appearing on behalf of the petitioner placing reliance on the averments made in the affidavit filed in support of the present writ petition pertaining in particular, to the services rendered by petitioner with the respondents herein for more than a decade contends that the petitioner is entitled for the relief as prayed for in the present writ petition.