PRASHANT KUMAR MISHRA, J. - (1.) By common order dtd. 12/11/2021, four writ petitions, viz., W.P.Nos.17670 of 2013, 16796 of 2020, 21185 of 2020 and 2587 of 2021 were dismissed by the learned single Judge.
(2.) W.A.No.834 of 2021 arises out of W.P.No.16796 of 2020 and W.A.No.877 of 2021 arises out of W.P.No.21185 of 2020. While no writ appeal has been filed in relation to W.P.No.17670 of 2013, W.A.No.829 of 2021 has been filed by the unsuccessful petitioners in W.P.No.2587 of 2021. Though initially W.A.No.829 of 2021 has been tagged with the present two appeals for joint hearing, as urged by the learned counsel for the parties, the said appeal requires to be heard separately owing to the nature of the issue involved therein, and therefore, the same was delinked for independent hearing and the present two appeals are heard together and are being disposed of by this common judgment.
(3.) W.P.No.16796 of 2020 and 21185 of 2020 were filed by the appellants herein, namely; M. Penchala Swamy and M. Prem Sai, who claim to be hereditary barbers in Sri Penusila Lakshmi Narasimha Swamy Devasthanam, Penchalakona. In W.P.No.16796 of 2020, they have questioned the action of the Devasthanam in not releasing the share remuneration of tonsuring tickets for the months of July and August, 2020, and in W.P.No.21185 of 2020, the action of the Devasthanam in distributing the remuneration of Rs.8,01,950.00 for the months of July, 2020 to October, 2020 directly to the barbers working under the appellants, was questioned.;