GUDURI RAJANI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri M. Vijaya Kumar, learned Senior Advocate, assisted by Sri C. Srinivasa Baba & Sri Manoj Kumar Bethapudi, learned counsels for the petitioner in W.P.No.2882 of 2022, Sri N. Bharath Simha Reddy, learned counsel appeared for Sri U. D. Jai Bhima Rao, learned counsel for the petitioner in W.P.No.1675 of 2022 and Sri A. Rajendra Babu, learned counsel for the petitioner in W.P.No.2707 of 2022.

(2.) Heard Sri N. Ashwani Kumar, learned standing counsel for the High Court of Andhra Pradesh, Sri Yugandhar, learned counsel, representing Sri Virupaksha Dattatreya Gouda, for the respondent No.9 in W.P.No.1675 of 2022, for respondents Nos.6, 7, 9, 10 & 17 in W.P.No.2707 of 2022 and for respondents Nos.6 & 7 in W.P.No.2882 of 2022.

(3.) No representation for Government Pleader for General Administration, Government Pleader for Law & Legislative Affairs. The Docket Order dtd. 25/3/2022 records that the learned Advocate General informed that the State Government issued G.O.Ms.No.13 Law (LA&J-SC.F) Department, dtd. 11/3/2022, notifying the seniority list recommended by the High Court of Andhra Pradesh and the State Government has no stand either in favour of or against the petitioners.