K.BRAHMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the writ petitions were taken up for hearing jointly with the consent of learned counsel for the petitioners and the learned Government Pleader representing respondent Nos.1 and 2.

(2.) The prayer in WP.No.12367 of 2019 is as follows:

(3.) Learned counsel for the petitioners points out that the petitioners 1 and 2 were appointed through selection in an examination held by the A.P.Public Service Commission in 1984. Both of them, as per the learned counsel, belong to Schedule Tribe (Kammara tribe). In the year 2009, the order impugned was passed by which their Caste Certificate was cancelled. Learned counsel submits that the petitioners were dismissed from service with immediate effect as their Caste Certificate was cancelled. This order is impugned in WP.No.12367 of 2019.