M. HANUMANTHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All the writ petitions on hand arise out of various proceedings culminating in the issue of revision of the seniority of Deputy Collectors and the approval of the regular Panels of Deputy Collectors for the period from 1994-95 to 2013-14.

(2.) We have heard Mr. K.G. Krishna Murthy, learned senior counsel, Mr. M. Surender Rao, learned senior counsel, Mr. J. Sudheer, Mr. P.V. Krishnaiah, Mr. K.V. Satyanarayana Murthy, Mr. D. Linga Rao, Mr. G. Purushotham Reddy and Mr. M. Ratna Reddy, learned counsel appearing for the individuals, who are either of the petitioners in the writ petitions or the contesting respondents or newly impleaded respondents in the writ petitions and the learned Government Pleader for Services-I for the State of Andhra Pradesh for the official respondents.

(3.) Since the batch of cases on hand has a long history, it would be useful to record the same as follows: