Y.Bhargav, Tirupathi Another vs The Commissioner Director Of ...
2022 Latest Caselaw 7858 AP

                                1




        THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.8373 OF 2006

JUDGMENT:(per A.V. Sesha Sai, J)

When this matter is taken up today for hearing, it is

brought to the notice of this Court by the learned Government

Pleader for Services-III Sri K. Bhima Rao that similarly situated

individuals filed W.P.Nos.15776 of 2009 and 16830 of 2009

against the similar orders passed by the Tribunal and this

Court vide orders dated 10.06.2010 dismissed the said Writ

Petitions confirming the order passed by the Tribunal in

O.A.No.892 of 2003.

Having regard to the above reasons, the Writ Petition is

also dismissed. No order as to costs.

Miscellaneous petitions, if any pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J

Date: 14.10.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.8373 OF 2006 (per A.V. Sesha Sai, J)

Date: 14.10.2022

Ks