B. LAXMI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These three intra court appeals are filed against the common order dtd. 28/1/2013, passed by learned Single Judge in Writ Petition Nos.26578 and 25790 of 2003 and 27777 of 2009. Writ Appeal No.471 of 2013 is filed against the order passed in W.P.No.26578 of 2003, whereas in Writ Appeal No.475 of 2013 the order passed in W.P.No.25790 of 2003 has been challenged. In Writ Appeal No.472 of 2013 the order passed in W.P.No.27777 of 2009 is under challenge.

(2.) Heard Mr. Madan Mohan Rao, learned Senior Counsel representing Mr. G.Dhananjai, counsel for the appellants and Mr. B.Venkata Rama Rao, counsel for respondent No.8 in W.A.No.471 of 2013 and for respondent Nos.17, 19, 25, 27 and 30 in W.A.No.472 of 2013 and for respondent Nos.1 to 6 in W.A.No.475 of 2013. Mr. A.P.Reddy, learned counsel for respondent No.53 in W.A.No.472 of 2013.

(3.) Since the issue involved in all the three Writ Appeals is one and the same, they are heard together and are being disposed of by this common judgment. For the facility of reference, the facts from W.A.No.472 of 2013 are being referred to.