BHUKYA RAMJA Vs. STATE. OF TELANGANA

JUDGEMENT

(1.) Heard Sri CH.Ganesh, learned counsel appearing on behalf of the petitioner, learned Assistant Government Pleader for Services-II appearing on behalf of the respondent Nos.1 & 2 and Sri Pradeep Reddy Katta, learned standing counsel appearing on behalf of the respondent Nos.3 & 4.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) Learned counsel appearing on behalf of the petitioner placing reliance on the averments made in the affidavit filed in support of the present writ petition pertaining in particular, to the services rendered by petitioner with the respondents herein for more than a decade contends that the petitioner is entitled for the relief as prayed for in the present writ petition.