STATE OF ANDHRA PRADESH Vs. K. TIRUMALESWARA RAO

JUDGEMENT

(1.) The present writ appeals are preferred by the State against common order dtd. 6/1/2023 passed in W.P.Nos.30674, 30766 and 30857 of 2021 in allowing the writ petitions by setting aside the orders of dismissal from service passed by the disciplinary authority as affirmed by the appellate authority.

(2.) For the sake of convenience, the facts in W.A.No.638 of 2023 filed against W.P.No.30766 of 2021 are taken to be the lead appeal for narration of facts.

(3.) The brief facts leading to the filing of the writ petition are as follows: