N. Raju vs State Of Telangana
2021 Latest Caselaw 2220 Tel

             THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                         WRIT PETITION NO.15549 OF 2021

ORDER:

With the consent of both the counsel, this Writ Petition is being

disposed of at the stage of admission.

2. Learned counsel for the petitioner as well as the learned

Government Pleader appearing for the respondents would submit that the

issue raised in this Writ Petition is squarely covered by the order of this

Court in W.P.No.7249 of 2019 dated 04.04.2019.

3. In view of the same and for reasons alike, this Writ Petition is

disposed of directing the petitioner to submit a representation afresh within

a period of two weeks from the date of receipt of a copy of this order. On

receipt of such representation, the respondents shall consider the same in

terms of the judgment of the Apex Court in Secretary, State of Karnataka

and others V. Umadevi1 and pass appropriate orders, in accordance with

law, within a period of eight weeks thereafter. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

____________________________ ABHINAND KUMAR SHAVILI, J 26.07.2021 Note: Copy of the order dt. 04.04.2019 in W.P.No.7249 of 2019 be annexed to this order.

B/o vv

(2006) 4 S.C.C. 1