TELANGANA PUBLIC SERVICE Vs. YENAGANDULA MAHENDER

JUDGEMENT

(1.) Since the issues that arise in the above writ appeals are integrally one and the same, the writ appeals are being disposed of by this Common Judgment.

(2.) W.A.No.337 of 2026 is directed against W.P.No.37361 of 2025; W.A.No.338 of 2026 is directed against W.P.No.30708 of 2025; W.A.No.341 of 2026 is directed against W.P.No.30836 of 2025 and W.A.No.342 of 2026 is directed against W.P.No.30699 of 2025.

(3.) All the aforesaid writ appeals are against orders dtd. 16/12/2025 passed in W.P.Nos.37361, 30708, 30836, and 30699 of 2025 by the learned Single Judge.