GOVERNMENT OF A P Vs. P SULOCHNAMMA

JUDGEMENT

(1.) This batch of writ petitions is directed against the final order of the Andhra Pradesh Administrative Tribunal dated 13.05.2009 allowing a batch of O.A.'s. Questioning the said order, the State has preferred several writ petitions. The writ petitions involve a common question for adjudication arising out of a common order of the tribunal. Hence, heard and disposed of by this common order.

(2.) When the present batch of cases was heard by us on 27.10.2009, while admitting W.P.No.23029 of 2009 we had passed the following reasoned order suspending the impugned order.

(3.) For the sake of convenience, We refer to the facts in W.P.No.23029 of 2009 relating to O.A.No.1366 of 2009 as follows: