A SATYANARAYANA Vs. S PURUSHOTHAM

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation of GOMs. No.368 dated 18.8.1999 is in question in these appeals which arise out of a judgment and order dated 21.8.2006 passed by a Division Bench of the Andhra Pradesh High Court in Writ Petition Nos.8551/01, 14651/2000 and 16842/2000.

(3.) Respondents herein were Private Secretaries (PSs) of the Secretaries of the Government of Andhra Pradesh. Appellants of the Civil Appeal arising out of SLP (C) No.10137 of 2007 are the Section Officers (SOs) working in the Secretariat of the Government of Andhrapradesh.