M. RAM REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Chikkudu Prabhakar, learned counsel appearing on behalf of the petitioners, learned Government Pleader for General Administration appearing on behalf of respondent No.1, learned Government Pleader for Services-II appearing on behalf of respondent Nos. 2, 3, 4, 8, 9 and 10 and Sri R.Chandra Shekar, learned Standing Counsel appearing on behalf of respondent Nos. 5, to 7, 11 to 15.

(2.) The petitioners approached this Court seeking the

(3.) Learned counsel appearing on behalf of the petitioners 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 petitioners with the respondents herein for more than a decade contends that the petitioners are entitled for the relief as prayed for in the present writ petition.