CH. RAJESWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P. No.35189 of 2023 has been filed seeking a writ of mandamus to declare the action of the respondent No.1 in issuing the order vide G.O.Rt. No.114 dtd. 21/12/2023 arbitrarily rescinding the order G.O. Rt. No.51 dtd. 24/5/2023, which has extended the term of petitioners for a further period of two years, before completion of the said extension and without issuing any prior notice as illegal, arbitrary, unfair and against Article 14, 21 of the Constitution of India, principles of natural justice and against all settled principles of law and consequently set aside the same.

(2.) W.P. No.34874 of 2023 has been filed seeking a writ of mandamus calling for the records pertaining to G.O.Rt.No.114 Animal Husbandry, Dairy Development and Fisheries (AH) Department, dtd. 21/12/2023 rescinding the orders issued in G.O.Rt.No.51, AHDD and F (AH) Department, dtd. 24/5/2023 as bad, illegal and violative of Article 14 of the Constitution of India, basides being violative of principles of natural justice; while issuing a consequential direction to the respondents to continue both the Chairman and the members of Managing Committee DLDA, Nalgonda till their term is completed on 20/7/2025 in so far as it related to the petitioner agency.

(3.) Since the issues fell for consideration before this Court in both the writ petitions are similar, they are being disposed of by this common order. BRIEF FACTS IN W.P. No.35189 of 2023