BATTARUSETTI CHENNA KESAVARAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These Writ Petitions are filed by the Government Pleaders and the Assistant Government Pleaders in the District, for issuing a Writ of Mandamus declaring the respective Government Order issued by the respondent-Government of Andhra Pradesh, terminating their services even before expiry of their term of office, as arbitrary, illegal and violative of the principles of natural justice.

(2.) At the stage of admission itself, the learned Counsel appearing for the petitions in all these writ petitions as well as the learned Advocate-General appearing for the respondents have made their submissions at length. After the arguments are concluded, both sides represented that the main writ petitions may be decided on merits, at this stage, considering the submissions made by them respectively. Therefore, the main Writ Petitions are being disposed of by this common order.

(3.) Petitioners in these Writ Petitions were appointed as Government Pleaders or Assistant Government Pleaders for a period of three years from the dates they assumed change. Admittedly, the term of office of the petitioners is not yet over. After the General Elections held in the year 1994, there is a charge in the Ruling Party of the State Government, and the Orders impugned in these Writ Petitions are issued by the present Government, terminating the services of all the petitioners.