DASARI PRADEEP KUMAR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.P.Nos.34268, 35092 of 2022 and 28466 of 2023 and C.C.No.6400 of 2023 Heard Sri Mullapudi Satyanarayana, learned Counsel for the Writ Petitioners/Contempt Petitioners; Sri Vadapalli Ramesh, learned Government Pleader for Respondents and Sri N. Rupeshwar Reddy, learned Counsel appearing on behalf of Sri Venkata Nagaraju, learned Standing Counsel for APPSC.

(2.) Since parties in these Writ Petitions are one and the same, with the consent of the parties, all of them are heard together and are being disposed of by this Common Order.

(3.) The Writ Petitioners in W.P.No.34268 of 2022 and W.P.No.35092 of 2022 have challenged the Notification issued by the Andhra Pradesh Public Service Commission (APPSC) (Respondent No.4) bearing Notification No.15/2021 dtd. 28/9/2021 and the consequential Supplemental Notification No.15/2022 dtd. 26/9/2022 are under the challenge. The same Writ Petitioners filed W.P.No.28466 of 2023 challenging the relieving orders issued to them dtd. 25/10/2023 which is the consequence of the Order passed by the Respondent No.8 dtd. 2/3/2022 bearing Memo No.300655/F2/2016-6 rejecting the request of the Writ Petitioners to regularize their services. Submissions of the learned Counsel for Petitioners