- (1.) Despite service of notice, none has appeared on behalf of the respondents.
(2.) Leave granted.
(3.) This appeal is directed against the judgement and order dated 30-4-2003 passed by the Division Bench of the Andhra Pradesh High Court at Hyderabad in WA No. 499 of 2003 whereby and whereunder the judgement and order passed by the learned Single Judge directing regularisation of the services of the respondents was affirmed.;