G REKHA Vs. V RAMACHANDRA REDDY

JUDGEMENT

(1.) While the Writ Appeals on hand arise out of a common order passed by the learned Single Judge in a batch of writ petitions, the writ petitions on hand challenge the list of selected candidates released by the Public Service Commission upon implementation of the order of the learned Single Judge.

(2.) We have heard Mr. P. Gangaiah Naidu, Mr. S. Ramachandra Rao, Mr. K.G. Krishna Murthy, Mr. M. Lakshma Reddy, Mr. Vedula Venkata Ramana and Mr. D. Prakash Reddy, learned Senior Counsel appearing for the appellants in the writ appeals, Mr. J. Sudheer and Mr. Gopala Rao Amancharla V., learned counsel appearing for the appellants in a few writ appeals, Mr. C.V. Mohan Reddy, Mr. M. Surender Rao and Mr. G. Vidya Sagar, learned Senior Counsel appearing for the respondents in the writ appeals along with Mr. P.B. Vijay Kumar, Mr. Prabhakar Chikkudu and Ms. B. Rachna Reddy, learned counsel appearing for the respondents, and also Mr. D. Balakishan Rao, learned Standing Counsel for the Telangana State Public Service Commission.

(3.) A brief history of this litigation is as follows: