G. RAMAKRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The batch Writ Petitions filed by the petitioners to regularize their services from the date of completion of 10 years of service in terms of the orders passed by the composite High Court in W.P.No.24377 of 2007 as confirmed in W.A.No.782 of 2010 and W.P.No.27217 of 2019, dtd. 19/9/2017 and the order passed by the High Court for the State of Telangana in W.P.No.23057 of 2019, dtd. 21/4/2020.

(2.) Heard Mr. P. Raghavender Reddy, Mr. G.V. Gangadhar, Mr. Pitchaiah, learned counsel for the petitioners and Mr. E. Sambasiva Prathap, learned Additional Advocate General for the official respondents.

(3.) These Writ Petitions arise out of the same issue and therefore are being disposed of by a common order.