LAWS(TLNG)-2025-8-68

P.PREM PRASAD Vs. STATE OF TELANGANA

Decided On August 07, 2025
P.Prem Prasad Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Mr. M.Murtuza Ali Faruqui, learned counsel for petitioner, Mr. S.Satyanaryana Rao, learned Government Pleader for Services-I for respondent Nos.1 and 2 and Mr. B.Rajeshwar Reddy, learned Government Pleader for State of Andhra Pradesh Counsel for respondent Nos.3 to 5. Perused the record.

(2.) Aggrieved by the charge memo issued on 26/2/2018, the instant writ petition has been filed.

(3.) The charge memo has been issued by the Tribunal Constituted for Disciplinary Proceedings by the Government of Telangana.