A. ANANTHAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) A large number of writ petitions have been filed questioning the action taken by the State-authorities in terminating the services of the petitioners under the "Mid Day Meal Scheme". Among all these cases, WP.Nos.11488, 11743, 13055 and 14573 of 2019 were taken up for hearing.

(2.) Learned counsel representing the petitioners in these four matters took the lead and argued the same. Learned Government Pleader appearing for the respondents replied in all these matters. All the other counsels who have filed the large batch of writ petitions essentially adopted the submissions made by the learned counsels, who took the lead.

(3.) The status of various petitioners in the batch of writ petitions is described as follows: