SRIKANTH BABU PERUGU Vs. CHILIVERU RAVINDER

JUDGEMENT

(1.) These two writ appeals are filed challenging the same impugned order passed by the learned single Bench of this Court in W.P.No.15770 of 2022 decided on 28/6/2023 (for short, 'the impugned order'). W.A.No.866 of 2023 is an appeal which has been filed along with an application seeking leave to appeal. So far as W.A.No.955 of 2023 is concerned, it is an appeal filed by the State Government assailing the decision of the learned single Bench passed in the aforesaid writ petition.

(2.) Heard Ms. Madhavi Latha Katasani, learned counsel for the appellant / proposed party in Writ Appeal No.866 of 2023 and Mr. A. Sanjeev Kumar, learned Special Government Pleader for the appellant-State Department in Writ Appeal No.955 of 2023 and respondents in Writ Appeal No.866 of 2023.

(3.) For convenience, the facts in Writ Appeal No.955 of 2023 are taken up as the lead case for the purpose of deciding the present writ appeals.