T.V.SATYANARAYANA Vs. EXECUTIVE OFFICEER

JUDGEMENT

(1.) Heard Sri K. Lakshmana Raju, learned Counsel for the Writ Petitioner in all four Writ Petitions; Smt. M. Anusha, learned Counsel for Respondent Nos.4 & 5 in W.P.No.25140 of 2020 and on behalf of Sri Challa Venkat, learned Counsel for Respondent No.4 in W.P.No.11122 of 2021 and Respondent No.3 in W.P.No.31294 of 2022; Smt. P. Rajani Reddy, learned Government Pleader for Endowments in W.P.Nos.11122 of 2021 and 31294 of 2022 and Sri V.R.N. Prasanth, learned Standing Counsel for T.T.D.

(2.) All these Writ Petitions (W.P.Nos.25140 of 2020, 9703 and 11122 of 2021 and 31294 of 2022) are taken-up together, as they arise from out of common issues relating to the same parties. The prayer in W.P.No.25140 of 2020 raises the core issue and the decision rendered in the said Writ Petition would have bearing on the outcome in the other three Writ Petitions as well.

(3.) The prayer sought in the W.P.No.25140 of 2020 is as under: