V SRIDHAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two writ petitions are disposed of through this common order. The question arising in both the writ petitions is one and the same. Hence, both the writ petitions are disposed of jointly. The 5th respondent in W.P. No. 5688 of 2010 is the writ petitioner in W.P. No. 20370 of 2010. Respondents 1 to 4 are common in both the writ petitions. Heard Sri. Kowturu Pavan Kumar, Counsel for Petitioners in W.P. No. 5688 of 2010 and Sri. N. Ashwani Kumar, Counsel for 5th Respondent in W.P. No. 5688 of 2010 and Counsel for Petitioner in W.P. No. 20370 of 2010. As many as 11 petitioners filed the former writ petition seeking for a Writ of mandamus to declare Proceedings No. 11860/SE.PS.I/A1/2009, dated 31-01-2010, issued by the 1st respondent as illegal and to declare the appointments of the petitioners therein to the respective aided posts with consequential direction to the respondents to release grant-in-aid salaries to the petitioners with effect from 14-6-2004 treating that the appointments of the petitioners in the 5th respondent-Institution as deemed to have been approved by the official respondents.

(2.) The 5th respondent in W.P. No. 5688 of 2010 challenged the same through W.P. No. 20370 of 2010 seeking an identical relief. The parties are referred to as they are arrayed in W.P. No. 5688 of 2010.

(3.) The facts leading to the filing of the two writ petitions may briefly be stated at this stage: