GOVERNMENT OF ANDHRA PRADESH Vs. THOTA MALLIKARJUNA

JUDGEMENT

(1.) Heard Mr. K.V. Raghuveer, learned Government Pleader for School Education, appearing for the appellants. Also heard Mr. P. Gangaiah Naidu, learned Senior Counsel representing Mr. G. Bala Rangaiah, learned counsel appearing for the respondent No.1/writ petitioner in W.A.No.480 of 2021 and respondent Nos.1 and 2/writ petitioners in W.A.No.482 of 2021.

(2.) W.A.No.480 of 2021 is preferred against the judgment and order dtd. 27/4/2012 passed by the learned single Judge in W.P.No.12790 of 2012 and W.A.No.482 of 2021 is preferred against the judgment and order dtd. 24/4/2012 passed by the learned single Judge in W.P.No.12056 of 2012.

(3.) Though the judgments in the above writ petitions were delivered on two different dates, learned counsel for the parties submit that the respondents (appellants herein) in the writ petitions are same and the issue arising in both the writ petitions is also one and the same, and therefore, both the writ appeals are heard together and are being disposed of by this common judgment.