COMMISSIONER AND DIRECTOR OF AGRICULTURE Vs. K GAYATHRI

JUDGEMENT

(1.) SINCE the issue involved in all the abovementioned writ petitions is one and the same, though the writ petitions are at interlocutory stage and listed under the caption "for orders", with the consent of both the parties, they are taken up for hearing and being disposed of finally by this common order.

(2.) HEARD Sri J. Sudheer, the learned special Government Pleader, representing the learned Government Pleader for services-l, appearing for the petitioners (Government), in all the writ petitions, sri M. Surender Rao, the learned counsel, representing Sri Srinivasa Rao Madiraju, the learned counsel appearing for the respondents in W. P. Nos. 25896 of 2006 and 425, 1585, 2019 and 3302 of 2007, and Sri B. Sudhakar reddy, the learned counsel appearing for the petitioners (selectees) in W. P. No. 22085 of 2007, and Sri S. Ashok Anand Kumar, the learned counsel appearing for the petitioners (selectees) in W. P. (SR ). No. 4882 of 2008 only, since none appears for the respondents in w. P. Nos. 1933, 2209 and 14520 of 2007.

(3.) W. P. NOS. 25896 of 2006, 425, 1933, 2209, 3302, 14520 and 22085 of 2007, and w. P. (SR ). No. 4882 of 2008, are directed against the common order, dated 13. 11. 2006, in O. A. Nos. 6424, 2530, 1895, 1661, 1659, 723, 1659 and 1659 of 2006, respectively; and W. P. Nos. 1585 and 2019 of 2007 are directed against the common order, dated 29. 11. 2006, in O. A. Nos. 1922 and 1200 of 2006, respectively, passed by the Andhra pradesh Administrative Tribunal, Hyderabad (for brevity 'the Tribunal'), allowing the said o. As. , filed under Section 19 of the administrative Tribunals Act, 1985, seeking to declare that a uniform procedure shall be adopted for selection of the candidates for the posts of Agricultural Extension Officer, grade-li (for brevity "aeo-II") and that different yardsticks cannot be applied to the candidates with B. Sc. , in Agriculture and the candidates with Diploma in Agricultural Polytechnic and to declare further that the applicants and similarly situated persons are entitled to the benefit of Overall Grade Point Average (for brevity "ogpa"), as given to the candidates with B. Sc. , in Agriculture; while W. P. (SR ). No. 4882 of 2008 is filed by the affected persons, who were selected pursuant to the issuance of notification and selection process for filling up of the post of AEO-II, and the remaining writ petitions are filed by the gove ``````rnment.