C.YAMINI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Relief claimed in these matters is same, as such they are heard together and disposed of by this common judgment and order. For the purpose of disposal, we refer to the facts stated in the civil appeal arising out of S.L.P.(C)No.20990 of 2017.

(3.) This civil appeal is filed, aggrieved by the impugned judgment and final order dated 17.04.2017 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh whereby writ petition filed by the appellant in Writ Petition No.13022 of 2017 was dismissed. In the writ petition, appellant has questioned paragraph nos.5 and 6 of G.O.MS. No.68 dated 02.07.2013 of Law (LA & J-SC.F) Department as unconstitutional and illegal.