KAKATIYA UNIVERSITY Vs. MOHD MUSTAFA

JUDGEMENT

(1.) Sri L.Prabhakar Reddy, learned counsel for the appellant and Sri Ramesh Chilla, learned counsel for the respondents.

(2.) With the consent, finally heard.

(3.) This intra Court appeal assails the order of the learned Single Judge passed in W.P.No.15065 of 2021, dtd. 30/12/2024, whereby the learned Single Judge interfered with the punishment of dismissal imposed on respondent No.1 (writ petitioner No.1) on 7/1/2021 for the reason that on similar facts, respondent No.1 was subjected to criminal case and he was honourably acquitted from the said case.