Telangana High Court
Kalva Venugopal Reddy vs Union Of India And Another on 25 October, 2019
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No.13447 of 2019
ORDER:
Heard learned counsel for the petitioner and Sri Namavarapu Rajeshwar Rao, learned Standing Counsel for Central Government.
It is stated by learned counsel appearing for both sides that the lis in this Writ Petition is squarely covered by common order dated 18.07.2019 passed by this Court in W.P.No.5422 of 2018 and batch.
In view of the same, this Writ Petition is allowed in terms of the above-mentioned common order with the direction that the reasons and directions contained therein shall form part of this order.
As a sequel, Miscellaneous Petitions, if any, pending shall stand disposed of. No order as to costs.
______________________ A.RAJASHEKER REDDY, J 25th October, 2019 Note:
Issue CC by 01.11.2019. B/o dr