(1.) Respondents 7 to 9 in W.P.No.36790 of 2016 are the petitioners in W.P.No.40848 of 2016 and common questions of fact and law arise for consideration in these two Writ Petitions and so they are being disposed of by this common order.
(2.) The petitioners in W.P.No.36790 of 2016 were appointed to work in the Government Pleaders office in the erstwhile High Court of Andhra Pradesh as Junior Assistant and Office Subordinates respectively prior to the bifurcation of the composite State of Andhra Pradesh into the new State of Telangana and the residuary State of Andhra Pradesh with effect from 02.06.2014 under the A.P. Reorganisation Act, 2014.
(3.) The petitioners in W.P.No.36790 of 2016 claim to be natives of the State of Telangana.