LAWS(APH)-2010-6-13

BARLA RAMI REDDY Vs. GOVERNMENT OF AP

Decided On June 15, 2010
BATLA RAMI REDDY Appellant
V/S
GOVERNMENT OF A.P. Respondents

JUDGEMENT

(1.) These three Writ Appeals are directed against the common judgment dated 21.04.2008 passed in Writ Petition Nos. 18757, 14062 and 22052 of 2007, whereby and whereunder, a learned Single Judge of this Court dismissed all the three writ petitions.

(2.) More precisely, Writ Appeal No. 491 of 2008 is directed against the judgment passed in Writ Petition No. 18757 of 2007, Writ Appeal No. 493 of 2008 is directed against the judgment passed in Writ Petition No. 22052 of 2007, and Writ Appeal No. 494 of 2008 is directed against the judgment passed in Writ Petition No. 14062 of 2007.

(3.) Background facts, in a nutshell, leading to filing of these three writ appeals are: