L. LAZARUS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two writ appeals are directed against the interlocutory orders dtd. 3/6/2021 passed by the learned Single Judge in W.P.No.10891 of 2021 and W.P.No.10887 of 2021. W.A.No.341 of 2021 is filed against the order passed in I.A.No.1 of 2021 in W.P.No.10891 of 2021, wherein the appellant is arrayed as respondent No.5. In W.A.No.355 of 2021 filed against the order in I.A.No.1 of 2021 in W.P.No.10887 of 2021, the appellant is arrayed as respondent No.6.

(2.) During prendency of the appeals, the AELC rep. by its President/Moderator Bishop Rev. Dr. Elia and Ms. M. Mary Grace claiming to be Secretary of the AELC filed applications being I.A.No.4 of 2021 in W.A.No.341 of 2021 and I.A.No.3 of 2021 in W.A.No.355 of 2021 seeking their impleadment as respondent Nos.7 and 8 in W.A.No.341 of 2021 and respondent Nos.9 and 10 in W.A.No.355 of 2021.

(3.) Heard Mr. Dammalapati Srinivas, learned Senior Counsel for the appellant in W.A.Nos.341 and 355 of 2021. Also heard Mr. V. Maheswara Reddy, learned Government Pleader for Home, appearing for respondent Nos.1 to 4 in W.A.No.341 of 2021 and respondent Nos.1 to 5 in W.A.No.355 of 2021, Mr. C. V. Mohan Reddy, learned Senior Counsel, appearing for respondent Nos.5 and 6/writ petitioners in W.A.No.341 of 2021, and Mr. K. G. Krishna Murthy, learned Senior Counsel, appearing for respondent Nos.6 to 8/ writ petitioners in W.A.No.355 of 20201, respectively. Heard Mr. G. Tuhin Kumar, learned counsel, also for the proposed respondents in both the appeals.