K.RAMAKRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two writ petitions are being disposed of by way of common order, as the issue involved in these two writ petitions is one and the same and the petitioner is also same.

(2.) W.P.No.16692 of 2015 is filed seeking a writ of Certiorari, calling for the records relating to and connected with the proceedings dated 29.03.2014 of the 3rd respondent and to quash the same holding it as illegal, arbitrary, unconstitutional and mala fide.

(3.) W.P.No.9963 of 2018 is filed seeking a writ of Mandamus, declaring the inaction of the 2nd respondent in considering the petitioner's representations dated 23.05.2015 and 28.02.2018 for appointment as Junior Plant Attendant at Nizamabad-Pochampad/Nizamsagar Project as illegal, arbitrary and unconstitutional and sought a consequential direction to the 2nd respondent to forthwith appoint the petitioner as Junior Plant Attendant in Nizamabad-Pochampad/Nizamsagar Project.