SHRIYA UPPATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both these writ petitions is intrinsically interconnected, they are taken up and heard together and are being disposed of by this common order.

(2.) Writ Petition No.30597 of 2022, under Article 226 of the Constitution of India, is filed seeking the following relief:

(3.) Writ Petition No.30669 of 2022, under Article 226 of the Constitution of India, is filed seeking following relief: