U CHIRANJEEVI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel appearing for the respondents. Perused the material available on record.

(2.) The issue raised in these present writ petitions is squarely covered by the order, dtd. 5/10/2021 in W.P.No.10038 of 2021 and batch.

(3.) Accordingly, these writ petitions are allowed with the same directions issued by this Court in the said batch of writ petitions: