H. SITA RATNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioners, under Article 226 of the Constitution of India, for the following relief:

(2.) A counter-affidavit has been filed by the respondents.

(3.) Heard Sri T.V. Jaggi Reddy, learned counsel for the petitioners and learned Government Pleader for Education appearing for the respondents and perused the record.