P.CHARALES SCOTT Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these writ petitions are taken up for final hearing with the consent of the learned counsel appearing for the parties.

(2.) The petitioner in W.P.No.18811 of 2019 is an outsourcing employee engaged by the respondents, who is questioning the discontinuation of his services and the hiring of the 5th respondent herein.

(3.) In W.P.No.9740 of 2019, the 5th respondent in W.P.No.18811 of 2019 is the petitioner. He is questioning the appointment of 5th respondent, who is the petitioner in W.P.No.18811 of 2019. Therefore, both the parties have approached the Court claiming to be having a right in the post and questioning the appointment of other.