M.D. Ahmedmiya, vs The South Central Railway Scr
2022 Latest Caselaw 1012 Tel

    THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

   WRIT PETITION Nos.7873, 9288, 9738, 9765, 10211,
10478, 10916, 11127, 11146, 11195, 11553, 11686, 11837,
11979. 12059, 12234, 12238, 12259, 12410, 12506, 12785,
13069, 13689, 13873, 13951, 14581, 15247, 17816, 18772,
 19243, 19339, 19575, 20122 & 20792 of 2009; 669, 1361,
          3718 & 12344 of 2010; 12104 of 2011
COMMON ORDER: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

          Learned counsel for the parties have informed this Court

that the issue involved in the present cases stands concluded

on account of the judgment delivered by a Division Bench of the

unified High Court for the States of Telangana and Andhra

Pradesh in the case of Government of Andhra Pradesh vs.

L. Samba Siva Rao1.

          In the light of the aforesaid, the present writ petitions also

stand disposed of. The judgment delivered in the case of

Government of Andhra Pradesh (supra) shall be applicable

mutatis mutandis in the present cases also.

          Let a copy of the judgment delivered in the case of

Government of Andhra Pradesh (supra) be kept on record in

the present cases.

                                         ________________________
                                         SATISH CHANDRA SHARMA, CJ


                                          _______________________
                                           ABHINAND KUMAR SHAVILI, J
03.03.2022

JSU

2016 (2) ALD 716 (DB)