(1.) All the Writ Petitions can be disposed of by a common order, as they arises out of the recruitment to the posts of Sub-Inspector of Police for the year 1998.
(2.) The Writ Petition No.34306 of 1998 was filed assailing the order passed by the A.P. Administrative Tribunal, in O.A.No.2172 of 1998 and batch, dated 24-9-1998. Subsequently, some more O.As were filed seeking relief under the Presidential Order and also basing on the order passed in O.A.No.2172 of 1998 and batch and the Tribunal granted interim directions from time to time. Finally O.As were also disposed of, without recording any finding on the merit of the case, on the ground that the applicants were appointed to the post, and as such no further orders were necessary. Aggrieved by those orders, the Government carried the matter in the present Writ Petitions. Therefore, it is found appropriate to dispose of the connected matters at a time, so as to put a quietus to the Us.
(3.) Before we go to other Writ Petitions, we shall consider the Writ Petition No.34306 of 1998 and batch, which were filed against the order passed by the Tribunal dated 24-9-1998 in the batch of O.As. referred to above. However, it is necessary to refer to some essential facts leading to the filing of batch of O.As and also the Writ Petitions.