ACTION COMMITTEE OF EMPLOYEES AND WORKERS OF ANDHRA PRADESH STATE Vs. ANDHRA PRADESH EMPLOYEES WELFARE FUND COMMITTEE

JUDGEMENT

(1.) In both these writ petitions, the 1st petitioner is common. In these writ petitions, common questions arise for consideration and therefore, they can be conveniently disposed of together.

(2.) In Writ Petition No. 10647/1995 the petitioner prays for an appropriate writ, order or direction particularly one in the nature of writ of Certiorari to call for the records in Memo issued by the 2nd respondent-State Government in Memo No. 25523/13/PC.I/APEWF/94 dated 10/05/1995 and quash the same by declaring it as unjust, unfair and illegal.

(3.) In Writ Petition No. 24556 of 1995 the petitioner prays for an appropriate writ, order or direction particularly one in the nature of writ of Certiorari and call for the connected records and declare the order of the 2nd respondent in G.O.Ms. No. 137 Fin. & Plg. (FW. PC. I) Dept. dated 24/05/1995 as illegal, arbitrary and capricious. The petitioner also prays for a consequential direction declaring sanctioning of loans by the respondents herein to all the recognised service Associations for the construction of Rest Houses etc., as illegal and void.