B. SUBBA RAYUDU Vs. STATE

JUDGEMENT

(1.) The subject matter of both these Writ Petitions is interconnected and the same petitioner has filed both cases. Therefore, they are being disposed of by this Common Order.

(2.) The petitioner was working as Joint Director Class 'A' in the Animal Husbandry Department of the composite State of Andhra Pradesh. The post of Joint Director Class 'A' is a State-Cadre post. He belongs to a Scheduled Tribe community.

(3.) His wife Smt. B. Shantabai was also a State Government employee and was working as Assistant Registrar.