M NARSAIAH Vs. P RANGA REDDY

JUDGEMENT

(1.) ) All the Writ Petitions and the C.M.A. can be disposed of by a common judgment.

(2.) The matter has chequered career and therefore, it is necessary to trace out the genealogy of the events. The disposal of the W.P.No.20282 of 1999 will have bearing on the other matters and therefore, the averments contained in the said Writ Petition are referred to hereinafter.

(3.) The validity of the G.O.Ms.No.675, dated: 7-9-1999 issued by the 1st respondent-Government of Andhra Pradesh is assailed in the said Writ Petition.