(1.) These two service writs under Article 226 of the Constitution are by a number of Judicial Officers for the infringement of their right of seniority as now fixed by the Government by its G. O. No. 564 dated 7-6-1954 and for the issue of a Writ of Mandamus directing the respondent, Government of Andhra Pradesh, to secure to the petitioners their rank of seniority and service as fixed by an earlier Notification dated 16-12-1949.
(2.) Writ Petition No. 1241/1958 is by four petitioners viz., Y. Vasudeva Rao, K. Venkatarat-nam, Ch. Srirama Rao and K. Sri Krishna. On a further petition -- C. M. P. No. 11051/1958 petitioners 5 to 7 were added viz., N. Srihari Rao, P. Seshagiri Rao and Mohd. Khader Khan. Similarly, Y. Srikrishnamurty, K. H. Bhushana Rao, and B. Venkataramana were added as respondents 2 to 4 on 30-1-1960 inasmuch as their rights, if any, were likely to be affected if the remedy sought was secured to the petitioners.
(3.) W. P. No. 1396/1958 is by one P. Anjaneya Raju and the same three persons viz,, Y. Srikrishna-murty, K. H. Bhushana Rao and B. Venkataramana, were added as respondents 2 to 4 in C. M. P. No. 1114/1959 and 760/1960 respectively, which were ordered on 30-1-1960 as neither party had any objection.
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