B.V.RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) Since the issue involved and the parties are one and the same, with the consent of the learned counsels, these Writ Petitions are being disposed of by this Common Order.

(2.) This Writ Petition is filed under Article 226 of the Constitution of India seeking Mandamus, for the following relief:

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