K.NARENDAR Vs. V.NAGESWARA RAO

JUDGEMENT

(1.) Since the issue involved in both these Writ Petitions is one and the same, both these Writ Petitions are being heard and disposed of by way of this common order.

(2.) Aggrieved by the interlocutory order, dtd. 24/12/2024, passed in M.A.No.755 of 2024 in O.A.No.2366 of 2024 by the Central Administrative Tribunal, Hyderabad (Telangana) (for short, 'the Tribunal'), both the Writ Petitions are filed by some of the respondents in the said O.A.

(3.) Heard Sri A. Venkatesh, learned Senior Counsel representing Ms. Dornala Sai Mahitha, learned counsel for the petitioners in W.P.No.383 of 2025; Sri K.R.K.V. Prasad, learned counsel for the petitioners in W.P.No.232 of 2025; learned Additional Solicitor General of India representing Ms. L. Pranathi Reddy, learned Senior Standing Counsel for Central Government, appearing for the official respondents; and Sri Goda Siva, learned Senior Counsel representing Sri K. Siva Reddy, learned counsel appearing for the respondents- applicants.