BHEEMAIAH Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) All the five writ appeals arise out of five interlocutory orders passed by two learned judges of this court in five writ petitions as detailed below: W.ANo. 1177/94 against WPMP No. 21609/93 in WPNo. 17106/93 W.A.NO. 1176/94 against WPMP No. 21608/93 in WPNo. 17105/93 WANo. 1190/94 against WPMP No. 21607/93 in WPNo. 17104/93 W.A.No. 1201/95 against WPMP Nos. 21204-21206/94 in WPNo. 17084/94 W.ANo. 1202/95 against WPMP Nos. 22020-22022/94 in WPNo. 17728/94 Four writ appeals-W. ANos. 1176,1190,1201 and 1202 of 1994-cameup for hearing before us on 25-9-1995 and weclosed the same on the undertaking given by Sri N.Subba Reddy, learned counsel appearing for the State Government that "912 posts of Special Teachers are keptvacant and the same will not be filled until the disposal of the main writ petitions whatsoever be the orders passed by the Government pertaining to the posts of Special Teachers... that these 912 posts of teachers pertain to the list made by the Selection Committee pursuant to the test conducted in that behalf' , and we also further directed that "the aforesaid 912 posts shall not be filled pending disposal of the writ petitions."

(2.) Seeking review of the above common order, the four review petitions - Review WAM.P.NOS. 2379,2381,2383 and 2385 of 1995 - have been filed contending that :

(3.) Had the grounds of review been limited to what has been stated above,we would not have taken the trouble of hearing both sides at length, but unfortunately the fact situation obtaining on 25-9-1995 was not placed before us. The assurance given by Sri Subba Reddy before this Bench on 25-9-1995 was based uponG.O.Rt. No. 670 Education (Service.III) Department dated 6-5-1995, the last part of which reads: