D SATYANARAYANA AND ANOTHEK Vs. P T REDDY

JUDGEMENT

(1.) Civil Appeals Nos. 1116 and 1117 of 1972 are by special leave from the judgment dated 28 September, 1970 of the Andhra Pradesh High Court.

(2.) These appeals arise out of writ petitions Nos. 3125 of 1968 and 4872 of 1968 filed in the Andhra Pradesh High Court.

(3.) In these two appeals the writ petitions were filed for writs directing the Central Government to prepare common gradation list of the Gazetted Officers of the Public Works Department of Andhra Pradesh in accordance with the decisions of the Central Government dated 24 December, 1965 and 14 June, 1966. Other reliefs were also asked for.