GOVERNMENT ANDHRA PRADESH Vs. N PRABHUDAS

JUDGEMENT

(1.) SINCE these two writ petitions are interrelated, with the consent of both the parties, they are heard together and being disposed of by this common order.

(2.) HEARD the learned Government Pleader for Services-1, appearing for the petitioners, as well as the learned counsel appearing for the respondent.

(3.) BOTH the W. P. Nos. 1227 and 3275 of 2006 are directed against the common order, dated 02-08-2007, passed by the Andhra pradesh Administrative Tribunal, Hyderabad (for brevity "the Tribunal"), allowing the applications O. A. Nos. 6015 and 1381 of 2006, respectively, setting aside the orders, passed by the Principal Secretary to Government, home (WNT) Department, Secretariat, hyderabad, in Memo No. 26992/wnt/a1/ 2005, dated 13-02-2006, and Memo No. 8795/wnta1/2006-1, dated 24-04-2006, impugned before it, and consequently directed the respondents therein to consider the case of the applicant therein for appointment as Police constable, if he possesses the qualifications required and was within the maximum age, prescribed under the Special Rules, without applying G. O. Ms. No. 687, GAD, dated 03-10-1977.