V SUBHRAMANYAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two intra court appeals are filed against the common order dtd. 6/1/2017 passed by the learned Single Judge in W.P.Nos.14695 of 2015 and 20454 of 2016.

(2.) Heard Sri N.Naveen Kumar, learned counsel for the appellant, and Sri Pottigari Sreedhar Reddy, learned Special Government Pleader representing learned Advocate General Office appearing on behalf of the respondents.

(3.) Since the issue involved in the two 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, W.A.No.141 of 2017 is being referred.