V SURYANARAYANA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) These writ petitions involving common questions of fact and law were heard together and are being disposed of by this common order.

(2.) These writ petitions arc directed against a common judgment and order dated 25-7-2001 passed by the State Administrative Tribunal in O.A.Nos.8623 of 2000 and 528 and 1847 of 2001 whereby and whereunder the O.A. Nos.528 and 1847 of 2001 filed by the petitioner herein were dismissed and O.A.No.8623 of 2000 filed by the unofficial respondent herein was disposed of. FACTS

(3.) In O.A. No.8623 of 2000 the unofficial respondent herein had questioned the correctness or otherwise of G.O. Rt. No.393, Animal Husbandry, Dairy Development and Fisheries (Fish.I) Department, dated 26-12-2000 and the consequential order of the second respondent therein whereby and whereunder the petitioner herein was transferred and posted as Executive Engineer in Head Office of the Fisheries Department. In O.A. Nos.528 and 1847 of 2001, the petitioner herein had questioned the correctness or otherwise of G.O. Ms. No. 127, Animal Husbandry, Dairy Development and Fisheries (Fish.I) Department, dated 23-12-1999 whereby and whereunder the services of the unofficial respondent herein were regularised and G.O.Ms. No. 116, Animal Husbandry and Fishers Department, dated 28-10-1998, was issued whereby and whereunder the petitioner was repatriated to the Andhra Pradesh Fisheries Corporation for the purpose of applying voluntary retirement scheme.