SAI TEJA PEDDA Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Alluri Divakar Reddy, learned counsel for the petitioner and Mr. T. Sharath, learned Government Pleader for Medical Health appearing for the respondents. Perused the record.

(2.) Since the issue raised in the instant Writ Petitions is one and the same, they are heard together and are decided by this Common Order.

(3.) The present two writ petitions have been filed to declare the action on the part of the respondents in putting up the names of the two petitioners in the list of ineligible candidates which was released recently. The petitioners have been put in the list of ineligible candidates on the ground that the petitioners having not studied within the territory of the State of Telangana since Class 6th onwards.