LAWS(APH)-2025-1-128

DR. K. RAJAMANIKYAM Vs. STATE OF ANDHRA PRADESH

Decided On January 24, 2025
Dr. K. Rajamanikyam Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) WP Nos.1834 of 2021 is filed under Article 226 of Constitution of India for the following relief:

(2.) As the issue involved in all these writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(3.) Since the facts in all the writ petitions are similar and identical, therefore WP No.1834 of 2021 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.