PRASHANT K.LAHOTI Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Since the issue involved in both these writ petitions is intrinsically interconnected, they are taken up and heard together and are being disposed of by this common order.

(2.) Writ Petition No.15746 of 2008, under Article 226 of the Constitution of India, is filed by the petitioners, seeking the following relief:

(3.) Writ Petition No.15807 of 2008, under Article 226 of the Constitution of India, is filed by the petitioner, seeking the following relief: