S.B.Sinha, J. - (1.) Several writ applications were referred to the Division Bench on the question as to whether the decision in Excise Superintendent, Malkapatnam, Krishna District, A.P. v. K.B.N. Visheshwara Rao & Ors. reported in 1996(6) SCC 216, would apply to a case where the recruitments of teaching and non teaching staff are governed by the statutory rules.
(2.) The matter was referred also to Division Bench in view of the fact that several Benches had been passing inconsistent orders relying on or on the basis of decision in Excise Superintendent, Malkapatnam, Krishna District, A.P. v. K.B.N. Visweshwara Rao and Ors. reported in (1996)6 SCC 216.
(3.) Several appeals have also been filed by different Ad-hoc Committee of the District Primary Schools Councils questioning orders passed by learned single Judges of this court whereby and whereunder different orders as noticed hereinbefore have been passed.;