ANNAM ADINARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE question in this reference is whether the two petitioners who were discharged from service by a single order could file one petition under Article 226 of the Constitution of India.

(2.) THE two petitioners were supervisors of the Market Committee, Guntur. The Government of Andhra, by their order bearing No. 87298/N/56/2, dated 11 -10 -1956, gave instructions to the Collector, who is the ex -officio Chairman of the Guntur Market Committee, to disband the additional staff immediately. Pursuant to the said instructions, the Guntur Market Committee discharged the two petitioners from service by order bearing R. C. No. 1280/, 56 A2 dated 26 -10 -1956.

(3.) THE first question is whether proceedings under Article 226 of the Constitution of India are civil proceedings within the meaning of the Civil Procedure Code. Article 226 of the Constitution of India says: - -