(1.) As the allegations made in all these writ petitions are one and the same, hence, I find it expedient to decide all the petitions by common order. W.P No.16472 of 2019 is taken as a leading petition.
(2.) This writ petition is filed under Article 226 of the Constitution of India, to issue Writ of Mandamus declaring the action of the second respondent in issuing the impugned Memo No.1794/57/G/ 2019 dtd. 19/9/2019 issued by the respondent No 2 as arbitrary unreasonable contrary to the G.O.Ms.No.187 Law (L) dtd. 6/12/2000 Circular Memo No. 309 LSP/111/L2/2010 dtd. 16/10/2010 and in violation of Article 14 of the Constitution of India and consequently quash the impugned Memo No 1794/57/G/ 2019 dtd. 19/9/2019.
(3.) The petitioners were appointed as Government Pleader and Assistant Government Pleaders in various courts in Krishna and Prakasam Districts by separate Government Orders on different dates, as shown in the table.
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