- (1.) Delay condoned.
(2.) Leave granted.
(3.) One of these two appeals is directed against the main judgment and order, dated March 23, 2005 passed by a division bench of the Andhra Pradesh High Court in writ petition No.3478 of 2004. By this judgment, the High Court, allowed the writ petition filed by the respondents, set aside the order of the Andhra Pradesh Administrative Tribunal and restored and confirmed the order of the appellant s dismissal from service. Against the judgment passed in the writ petition, the appellant filed a review petition (Miscellaneous Petition No.12798 of 2005) which was dismissed by order dated April 13, 2010. The other appeal is filed against the order dismissing the review petition.;