DIST. EDUCATIONAL OFFICER Vs. S.RAMACHANDRA RAO

JUDGEMENT

(1.) Regard being had to the controversy involved in the aforesaid cases, they were heard together and are being decided by a common order.

(2.) The facts of W.A.No.441 of 2004 are reproduced as under:-

(3.) The present writ appeal is arising out of the order dtd. 25/10/2002 passed in W.P.No.34380 of 1998.