- (1.) Leave granted.
(2.) These are six appeals preferred by the State of A. P. against the judgments of the A. P. High court. In C. A. arising out of Special Leave Petition (c) No. 10167/97 the appellants have questioned the correctness of the judgment of the High court in W. P. No. 20512/96. The Judgment under appeal in the above case was followed by the High court in W. P, No. 3696/97 by its judgment dated 26.3.97. W. P. No. 12883/97 was allowed on 14.10. 97, W. P. 16083/97 was allowed on 27.10. 97, W. P. 1426/97 was allowed on 9.9. 97, following the judgment dated 26.3.97 in W. P. No. 3696/97. So far as C. A. arising out of SLP (c) No. 13440/98 is concerned, it arises out of W. P. 11063/96 which was allowed much earlier on 24.6.96, following an earlier judgment of the A. P. High court dated 28.9.95 in Md. Azamathulla Khan v. State of a. P. 1996 (1 ALT 432.
(3.) We shall first take up Civil arising out of SLP (c) No. 10167/97 which filed against judgment in W. P. No. 20512/96. Here the two writ petitioners are typists working in the Subordinate courts. This Civil stands on a separate footing from the other five Civils wherein the writ petitioners are Steno-Typists. We shall, therefore, refer to the facts in W. P. No. 20512/96.;