A SUDHAKARA RAO Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) These two writ petitions are filed by the same individual, and they relate to the same subject-matter. Hence, they are disposed of through a common order. For the sake of convenience, the parities are referred to, as arrayed in W.P. No.14912 of 2006.

(2.) The petitioner was appointed as Additional Public Prosecutor by the 1st respondent, for the Court of I Additional District and Sessions Judge, Ongole, for a period of three years, through G.O. Rt. No.1134, dated 24/6/2003. On expiry of the term of the petitioner, the 2nd respondent placed the 3rd respondent herein as In- charge Public Prosecutor of the said Court, through proceedings dated 15/7/2006. The petitioner filed W.P.No. 14912 of 2006, challenging the same. The writ petition was admitted on 7/8/2006, and an order of interim suspension was passed on the same day.

(3.) The 1st respondent issued G.O. Rt. No.1768, dated 27/11/2006, placing the 3rd respondent as In-charge, in the place of the petitioner, after expiry of the term. The said G.O. is challenged in WP No.1021 of 2007.