N VASANTHI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Since in these two Writ Petitions common questions of law and facts involved they are clubbed and taken up together and being disposed of by this common order.

(2.) Writ Petition No. 15776 of 2009 has been filed in the nature of Writ of Mandamus declaring the common orders dated 17.4.2009 passed in O.A. No. 892 of 2003 and batch by the Andhra Pradesh Administrative Tribunal, directing the official respondents to place the first applicant, respondent No. 4 herein, over and above the petitioner in the seniority of the Senior Lecturer in Zone-I, as illegal and arbitrary.

(3.) Writ Petition No. 16830 of 2009 has been filed in the nature of Writ of Mandamus declaring the common Judgment dated 17.4.2009 passed in O.A. No. 935 of 2003 and batch on the file of Andhra Pradesh Administrative Tribunal, directing the official respondents to finalize the seniority list of lecturers in Government Polytechnic in Zone I by placing the petitioner and 4th respondent herein below the candidates appointed in the year 1987 directly without undergoing the election process conducted by the APPSC as illegal and arbitrary and contrary to the Judgment passed by this Court in W.P. Nos. 19459 of 2003, 9072 of 2003 and 8803 of 2002 dated 10.12.2008 and set aside the same.