SECRETARY FINANCE AND PLANNING DEPARTMENT Vs. SALADA S RAO:SOV SUDHAKAR RAO :BAMMIDI LOKANADHAM :RAMISETTY HARI PRASAD :BHAMIDIPATI NAGESHWARA RAO:SAHUKARU SARVESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) These are six appeals preferred by the State of Andhra Pradesh against the judgments of the Andhra Pradesh High Court. In C.A. arising out of SLP(c) No. 10167/97 the appellants have questioned the correctness of the judgment of the High Court in W.P. No. 20512/96. The Judgment under appeal in the above case was followed by the High Court in W.P. No. 3696/97 by its judgment dated 26-3-97 W.P. No. 12883/97 was allowed on 14-10-97, W.P. 16083/97 was allowed on 27-10-97, W.P. 1426/97 was allowed on 9-9-97, following the judgment dated 26-3-97 in W.P. No. 3696/97. So far as C.A. arising out of SLP(c) No. 13440/98 is concerned, it arises out of W.P. 11063/96 which was allowed much earlier on 24-6-96, following on earlier judgment of the Andhra Pradesh High Court dated 28-9-95 in Md. Azamathulla Khan v. State of Andhra Pradesh, (1996) 1 Andh LT 432.

(3.) We shall first take up Civil appeal arising out of SLP(c) No. 10167/97 which is filed against judgment in W.P. No. 20512/96. Here the two writ petitioners are typists working in the Subordinate Courts. This Civil appeal stands on separate footing from the other five Civil Appeals wherein the writ petitioners are Steno Typists. We shall, therefore, refer to the facts in W.P. No. 20512/96.