Telangana High Court
C.J. Srinivas Rao vs Telangana State Southern Power ... on 6 March, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.No.5095 of 2020
ORDER
When the matter is taken up for hearing, learned counsel on either side fairly concede that the issue involved in this writ petition is squarely covered by the order dated 12.12.2019 passed by this Court in W.P.No.27613 of 2019.
Following the order dated 12.12.2019 passed by this Court in W.P.No.27613 of 2019, this Writ Petition is disposed of directing the respondents to release service connection to the petitioner within a period of four weeks from the date of receipt of a copy of this order, and the same shall be subject to further direction that may be issued by the State of Telangana or the Apex Court in the litigation pending before it arising out of the order dated 12.09.2012 in W.P.No.20407 of 2008 and batch. No costs.
Pending miscellaneous petitions, if any, shall stand closed.
_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI Date: 06.03.2020 rkk Note: Registry to annex copy of the order dated 12.12.2019 in W.P.No.27613 of 2019.
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