D. YEDUKONDALU Vs. GOVT. OF A.P.

JUDGEMENT

(1.) These Writ Petitions are filed under Article 226 of the Constitution of India, seeking relief to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus directing the respondents to regularize the petitioners in to grant-in-aid post with effect from the date of availability of posts/from the date of their appointment with all consequential benefits on par with several other similarly placed persons in various colleges across the state and to continue them in such manner till their retirement by providing all service benefits for which they are entitled to by holding the action of the Government in indulging in faulty/defective policy decision and ignoring the interests of the students community as well as the teaching staff with meager salaries and ignoring their rights as illegal and arbitrary.

(2.) Since the issue involved in all these writ petitions is one and the same, the same are heard and are being disposed of by this common order.

(3.) Heard learned Counsel for the petitioners and learned Government Pleader, Higher Education for the respondents.