S. B. Sinha, J. - (1.) Leave granted.
(2.) These appeals are directed against a judgment and order dated 10-09-2003 passed by the High Court of Judicature of Andhra Pradesh whereby and whereunder the common judgment and order of the A.P. Administrative Tribunal dated 14-6-2002 rejecting the original applications filed by the Respondents herein was set aside.
(3.) The Respondent - Association is an association of the pensioners. The interveners, Shri K. Nagabhushanam and Ors., Shri A. Sudhakar and Ors. and K. Appana and Ors., are also the retired employees of the State of Andhra Pradesh.;