PITTALA RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Sri Rahul Reddy Sarasani, learned counsel for the petitioner; Sri G.Veeraswamy, learned Government Pleader for General Administration Department, for respondent No.1; Sri E.Venkata Reddy, learned Government Pleader for Municipal Administration and Urban Development for respondent No.2; Sri D.Surender Kumar, learned Assistant Government Pleader for Law & Legislative Affairs, for respondent No.4; and Sri K.Siddarth Reddy, learned Standing Counsel for respondent No.6.

(2.) Learned counsel for the parties, at the outset, fairly submit that this writ petition is squarely covered by a recent order passed by this Court in W.P.No.2943 of 2025 dtd. 17/4/2025 and can be decided in terms of the said order.

(3.) The parties have confined their arguments to the extent indicated above and no other point is pressed.