SOMA SUDHAKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for the respondents in all the writ petitions and perused the material available on record.

(2.) The issue raised in these writ petitions is squarely covered by the order of this Court in Rayapureddy Srinivasa Rao and others vs. Government of Andhra Pradesh, rep. by its Principal Secretary to Government and others and batch, (W.P. No. 10038 of 2021 and batch) in which the writ petitions were allowed with the following directions:

(3.) Against the above said order, several writ appeals are filed and in one of the writ appeals (i.e.) W.A. No. 724 of 2021, a Division Bench of this Court has passed an interim order, dtd. 18/11/2021 as extracted hereunder: