N. PRABHAVATHI Vs. BANTU NIRMALA

JUDGEMENT

(1.) These batch of writ petitions are filed aggrieved by the common order dated 04.08.2016 passed by the learned Andhra Pradesh Administrative Tribunal, Hyderabad (for short "the Tribunal"), in O.A. No. 6797 of 2015 and batch, wherein the learned Tribunal allowed the O.As by setting aside the termination proceedings dated 22.11.2015 issued by the Collector and Chairman, Selection Committee, Visakhapatnam Region (for short "Chairman") and directed the respondents therein to reinstate the applicants therein into service i.e, into the posts they were earlier selected and discharged duties.

(2.) The facts in brief are as follows.

(3.) After hearing both sides, the learned Tribunal allowed the batch of OAs on the following observations: