V.MANI KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue in these two writ petitions is common, with the consent of both the learned counsel, the writ petitions are disposed of by a common order.

(2.) Both the writ petitions are filed by the Petitioners for not relieving them from the Office of the 3rd Respondent as they were appointed as Assistant Sec. Officers in A.P. Secretariat under 12 1/2 % quota by transfer and for consequential direction to relieve them to join as the Assistant Sec. Officers in the A.P.Secretariat forthwith.

(3.) W.P.No.10163 of 2023 is taken up as lead case for narration of facts.