DIRECTOR GENERAL OF POSTS Vs. K. CHANDRASHEKAR RAO

JUDGEMENT

(1.) Leave granted in all the SLPs.

(2.) By this common judgment we shall dispose of all the above mentioned appeals which are directed against the judgments of the High Court of Andhra Pradesh at Hyderabad passed on different dates vide which the Court, while relying upon its judgment dated 23rd July, 2008 passed in Writ Petition (C) No. 15820/2008, has dismissed the writ petitions filed by the concerned government authority.

(3.) Thus, it is not necessary for us to notice the facts of each appeal separately. Though, the judgments are of different dates, they are primarily based upon the judgment of the High Court dated 23rdJuly, 2008. For the purpose of convenience, we would be referring to the facts of SLP(C) No.19871/2009.