LAWS(APH)-2023-9-15

VICE CHAIRMAN AND MANAGING DIRECTOR, ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. PRAGADA VASUDEVARAO

Decided On September 25, 2023
Vice Chairman And Managing Director, Andhra Pradesh State Road Transport Corporation Appellant
V/S
Pragada Vasudevarao Respondents

JUDGEMENT

(1.) This batch of writ appeals is taken up for hearing with the consent of all the learned counsels appearing for the respective parties.

(2.) For the appellants, the Advocate General as instructed by Sri M.Solmon Raju appeared. For the respondents/writ petitioners the essential arguments were advanced by Sri N.Ashwani Kumar and Sri G.V.Shivaji.

(3.) The writ appeals are filed against the common order passed in W.P.No.2350 of 2020 and batch and in W.P.No.19075 of 2019 and batch.