A P PUBLIC SERVICE COMMISSION Vs. PRASADA RAO

JUDGEMENT

(1.) Leave granted.

(2.) Having heard all the learned Counsel appearing for the parties, we are of the considered opinion that these appeals could be disposed of by a common judgment and order as the facts of these appeals are similar.

(3.) We find force in the arguments of some of the counsel appearing for the parties that the directions issued by the Tribunal which are also affirmed by the High Court would create complications and therefore in modification of the orders passed by the Tribunal and affirmed by the High Court, we pass the following orders: