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Dr. Chilweru Ravinder vs The State Of Telangana
2021 Latest Caselaw 2387 Tel

Citation : 2021 Latest Caselaw 2387 Tel
Judgement Date : 16 August, 2021

Telangana High Court

Dr. Chilweru Ravinder vs The State Of Telangana on 16 August, 2021

Bench: T.Amarnath Goud

      THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                 WRIT PETITION No.19084 of 2021

ORDER :

This writ petition is filed seeking to declare the Memo dated

20.02.2021 issued by the 2nd respondent refusing to give benefit of

Ordinance No.4 of 2020, dated 31.07.2020 to the petitioners on the

ground that the said Ordinance has no retrospective effect, as illegal

and arbitrary.

2. Heard both sides.

3. With the consent of both the parties, without going into merits,

this writ petition is disposed of directing the respondents to consider

the case of the petitioners in the light of the judgment of Apex Court

in Civil Appeal No.4578 of 2021, dated 03.08.2021, and take a

decision in accordance with law, as expeditiously as possible.

No order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

________________________ T. AMARNATH GOUD, J.

Date: 16.08.2021

ajr

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