R.Dheemati Lakshmi Vs Government Of Andhra Pradesh

High Court For The State Of Telangana:: At Hyderabad 2 Apr 2024 Writ Petition No. 14588 Of 2014 (2024) 04 TEL CK 0006
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 14588 Of 2014

Hon'ble Bench

Alok Aradhe, CJ; Sujoy Paul, J

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226, 227
  • Andhra Pradesh State and Subordinate Services Rules, 1962 - Rule 38(b)
  • Andhra Pradesh Ministerial Service Rules, 1966 - Section 27(1)(iii)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 04 TEL CK 0006
  • Coram: Alok Aradhe, CJ; Sujoy Paul, J
  • Bench: Division Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226, 227
  • Andhra Pradesh State and Subordinate Services Rules, 1962 - Rule 38(b)
  • Andhra Pradesh Ministerial Service Rules, 1966 - Section 27(1)(iii)
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