P.V.SHALINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed challenging Memo No.353/RP-II/2022, dtd. 6/4/2024 issued by the 2nd respondent.

(2.) Heard Sri Ramesh Chilla, learned counsel for the petitioner and Sri P.S.Rajashekar, learned Standing Counsel for the Telangana State Public Service Commission (TGPSC)-2nd respondent.

(3.) The present writ petition was filed by four petitioners. Subsequently, three petitioners i.e., petitioner Nos.2 to 4 withdrew the writ petition by order 17/2/2025.