R.VIJAYA DANIEL Vs. STATE OF A.P.

JUDGEMENT

(1.) Since these two Letters Patent Appeals arise from a common order, and as the issues are the same, this Court deems it appropriate to hear and dispose of these cases by way of this common order.

(2.) Writ Appeal No.864 of 2021 arises from W.P.No.10253 of 2019 and W.A.No.873 of 2022 arises from W.P.No.10252 of 2019.

(3.) By way of the impugned common order, dtd. 8/10/2021, the learned single Judge dismissed the Writ Petitions. The said orders passed by the learned single Judge are under challenge in these Appeals, preferred under Clause 15 of the Letters Patent by the unsuccessful writ petitioners.