REGENT COMPUTRONICS PVT. LTD.

Sandrapati Vijaya Kumar Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

SADHANA SINGH DANGI VS. PINKI ASATI [REFERRED TO]
AND BHARAT SANCHAR NIGAM LIMITED AND ANOTHER VS. SANDEEP CHOUDHARY AND ANOTHER [REFERRED TO]
V V GIRI VS. D SURI DORA [REFERRED TO]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
REITA NIRANKARI VS. UNION OF INDIA [REFERRED TO]
C SUREKHA VS. UNION OF INDIA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
RITESH R SAH VS. Y L YAMUL [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
SANDEEP AND ORS. VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
VIKAS SANKHALA & ORS. ETC. VS. VIKAS KUMAR AGARWAL & ORS. ETC. [REFERRED TO]
PRADEEP SINGH DEHAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri N. Ravi Prasad, learned counsel for the petitioner in W.P.No.35726 of 2018 and Sri S. Satyanarayana Rao, learned counsel for the petitioner, in W.P.No.37037 of 2018. Smt Sumathi, learned Government Pleader for Social Welfare Department and Sri T. Balakrishna, learned standing counsel for Andhra Pradesh Public Service Commission, (in short, APPSC) in both the writ petitions.

(2.) In W.P.No.35726 of 2018 the memo of proof of service on the unofficial respondents 4 to 9 open competition category, selected candidates, securing lesser marks than the petitioners was filed. But, there is no representation for those respondents.

(3.) Both the writ petitions involve common question of law and are being decided by the common judgment. FACTS IN W.P.No.35726 OF 2018 - (PETITIONER S. VIJAY KUMAR):

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SANDRAPATI VIJAYA KUMAR Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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