GUDIVADA DANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In view of the commonality of the issues involved in all these three Writ Petitions, this Court deems it appropriate to dispose of these Writ Petitions by way of this common order.

(2.) Heard Sri K.V.Simhadri, learned counsel for the petitioners, in all these Writ Petitions, learned Government Pleader for Medical Health and Family Welfare for respondent Nos.l, 4 and 5, Sri Taddi Nageswara Rao, learned counsel for 2nd respondent - University, and Sri S.Vivek Chandra Sekhar, learned counsel for the 3rd respondent.

(3.) Challenge in these Writ Petitions is to the action of the 1st respondent in not considering the "continuous regular service", as defined under G.O.Ms. No.260, Health, Medical and Family Welfare (E2) Department, dated 10.07.1997, in respect of reservation under Rule 3(2) and Explanations 1(c) and 2(c) and, consequential non-issuance of the eligibility service certificate by the Heads of Departments for claiming incentive weightage of marks of six years continuous regular service.