A.SRIDHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present batch of writ petitions is filed questioning the transfers effected by Respondent-authorities as being contrary to G.O.Ms.No.5 GSWS Department dtd. 12/6/2025, preparing guidelines for transfer in consonance with G.O.Ms.No.23 Finance (HR-I-PLG and Policy) Dept., dtd. 15/5/2025. As the issue in these writ petitions is common, with the consent of both the learned counsel, the writ petitions are disposed of by a common order.

(2.) W.P.No.17004 of 2025 is taken up as lead case and the parties are referred to as they arrayed in the said writ petition.

(3.) The facts leading to filing of W.P.No.17004 of 2025 are as follows: