S NAGESWARA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE appeals by special leave challenge the order dated 2. 9. 2005 dismissing wp No. 12363 of 2005 and the order dated 13. 4. 2006 dismissing Review Petition no. 33006 of 2005, passed by the Andhra Pradesh High Court.

(3.) THE facts in this case and the facts in Jagannadham (supra) as also the contentions urged are virtually the same. In view of the above, we are of the view that interest of justice will be served if this appeal is disposed of in terms of the decision in jagannadham (supra) by directing regularization of the services of appellants without any monetary benefits.