DIRECTOR OF SERICULTURE Vs. K NARASAIAH

JUDGEMENT

(1.) All these three writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) The respondents herein filed applications before the learned Tribunal questioning the proceedings bearing Rc.No.l8675/93-B2 dated 5-2-1999 for being quashed. The said order reads thus:

(3.) The learned Tribunal without considering the merit of the respective cases, relying on the basis of a decision of a learned Single Judge of this Court in G. Amrutha Rao vs. N.G. Ranga Agricultural University that exemption having been granted to the employees, who have crossed 45 years of age from passing the departmental examinations, the impugned order must be held to be illegal.