CHENI MADHU BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the Common Order dtd. 14/6/2022, passed in I.A.Nos.1 of 2022 in W.P.No. 15844 of 2022 and batch i.e. W.P.Nos.15750, 15701, 15758, 15745, 15765, 15753, 15806, 15757 and 3079 of 2022, the present Writ Appeals are filed. It appears that some of the Writ Petitioners have not preferred any Writ Appeal.

(2.) The facts, which lead to filing of the Writ Appeals, are as under:-

(3.) Heard learned Senior Counsel Sri Jandyala Ravi Shankar, Sri B. Adinarayana Rao, for the appellants and Sri Bhaskar Poluri and Sri Kambhampati Ramesh Babu, learned counsel for the appellants in W.A.Nos.538, 532, 541 and 540 of 2022 respectively and Sri S.S. Prasad, learned Senior Counsel for the respondents/Commission in all the Writ Appeals.