Y.BHIKSHALU REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these Writ Petitions are filed by the petitioners, who are claiming appointment on compassionate grounds as their fathers have been allowed to retire on grounds of medical invalidation.

(2.) A counter was filed in W.P.No.17766 of 2019. Since the facts and circumstances of the other two cases are similar, the learned counsel appearing for the parties agreed that this matter should be taken up first and heard. Accordingly, it was heard. Orders in the other two writs will be based on this Writ Petition as the facts are similar.

(3.) This Court has heard Sri Mohammed Gayasuddin appearing for the learned counsel for the petitioner and the learned Government Pleader for Services appearing for the respondents 1 to 5. A common counter affidavit was filed on behalf of respondents 1 to 5. The prayer in the Writ Petition is as follows: