B. VASANTHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these Writ Petitions are being disposed of by way of common order and the issue raised in these Writ Petitions is one and the same.

(2.) W.P.No.20990 of 2020 is filed seeking Writ of Mandamus to declare the action of the respondents in issuing the impugned G.O.Rt.No.399 dt.23/10/2020 as highly arbitrary, illegal and contrary to the A.P. Reorganization Act, 2014 and the orders passed in W.P.No.37288 of 2018 dt.11/10/2018 and consequently set aside the same and award all consequential benefits.

(3.) Heard Sri M.Kesava Rao, learned counsel for the petitioner, and the learned Government Pleader for Social Welfare appearing for respondent Nos.1 and 3, Sri P.Govind Reddy, learned counsel for respondent Nos.2 and 4 and Sri P.Amarender, learned counsel for 5th respondent.