CHIRANJIVI TALLAPELLI Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) The petitioners in these writ petitions have questioned the validity of the communications impugned in these writ petitions issued by respondent No.1 terminating the services of the petitioner. Since, the question involved in these writ petitions are similar, all these writ petitions are heard together and disposed of by this common order.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioners had applied to the post of Junior Cotton Purchasers pursuant to the advertisement issued by the respondent - Corporation in the year 2014. Considering their qualifications and experience, they were issued with the appointment orders by the respondent - Corporation. Subsequently having found that the experience certificates produced by the petitioners were not genuine, a show cause notice was issued to them and thereafter the impugned communications have been issued terminating the petitioners from service. Being aggrieved by the same, the petitioners are before this Court.