ATTAR RIYAZ BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in this batch of cases is similar, it is deemed expedient to dispose of the same by a Common Order.

(2.) Heard Smt.Kavitha Gottipati, Mr.P.Durga Prasad, Mr.G.V.L. Murthy & Mr.Giri Babu Marthi, learned counsel appearing for the respective petitioners. Also heard Mr.K.Bheema Rao, learned Government Pleader for Services-III appearing for the respondents.

(3.) All the petitioners are working as School Assistants/Secondary Grade Teachers in the respective schools in Prakasam District, the details of which are set out in the cause title. Aggrieved by the proceedings of the 2nd respondent in Rc.No.13029/11/2021-EST 3 dtd. 31/8/2021 wherein certain instructions were issued to the Regional Joint Directors of School Education/District Educational Officers in the State, the petitioners approached this Court, seeking appropriate directions.