- (1.) Heard learned counsels for the parties.
(2.) These appeals under Article 136 of the Constitution have been filed against the impugned judgment of the Andhra Pradesh High Court dated 17.2.1997 in W.P. No.2820 of 1992 which has followed the decision of the High Court dated 17.2.1997 in W.P. No.2806 of 1992.
(3.) We have carefully perused the decision of the High Court in W.P. No.2806 of 1992 and find no infirmity therein.;