Telangana High Court
G.V.Vasantha Rao vs The State Of Telangana, on 2 January, 2019
Author: Thottathil B. Radhakrishnan
Bench: Thottathil B.Radhakrishnan, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE
SRI THOTTATHIL B. RADHAKRISHNAN
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No.47334 of 2018
ORDER:(per the Hon'ble the Chief Justice Sri Thottathil B. Radhakrishnan) Heard the learned counsel for the petitioners and the learned Government Pleader for Education.
2. We are of the view that all that needs to be done now is for the first respondent to take a decision on the request given for inter-state transfer. Let that be taken and communicated to the petitioners within a period of one month from the date of receipt of a copy of this order and a copy of this writ petition. The petitioner is authorized to place such copies before the officer concerned. All other issues are left open.
3. The writ petition is ordered accordingly.
Pending miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs.
_________________________________________ THOTTATHIL B. RADHAKRISHNAN, CJ _____________________________ A.RAJASHEKER REDDY, J Date: 02.01.2019 va