G.K.SAMPATH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed for the following relief:

(2.) Heard G.K. Sampath Kumar, party-in-person, learned Government Pleader for Services-II, appearing for respondents No.1 and 6, Sri E. Madhan Mohan Rao, learned Senior Counsel, representing Sri Sujith Jaiswal, learned counsel for respondent No.2, learned Standing Counsel for Central Government, appearing for respondents No.3, 4 and 5, learned Additional Advocate General, representing Sri P. Sri Harsha Reddy, learned Standing Counsel for Singareni Collieries, appearing for respondent No.7 and Sri Jogram Tejavat, learned counsel for the respondent No.8.

(3.) The petitioner submits that he is a practicing advocate and ex-employee of Singareni Collieries Company Limited. Since there are severe irregularities, misappropriation of public funds and appointments made by 2nd respondent against rule of reservation, questioning the same, the present Writ Petition is filed.