GOVERNMENT OF ANDHRA PRADESH AGRICULTURE AND CO OPERATION DEPARTMENT HYDERABAD Vs. ANDHRA PRADESH STATE CO OPERATIVE SOCIETIES SECREATARIES AND EMPLOYEES UNION

JUDGEMENT

(1.) These matters being interlinked are disposed of together by a common judgment. W.A. Nos.32 and 413 of 2003:

(2.) These writ appeals are preferred against the judgment rendered by a learned single Judge of this Court in W.P.No.370G of 2002, dated 11-9-2003, whereunder the learned Judge allowed the said writ petition filed by the A.P. State Co-operative Societies Secretaries & Employees Union and accordingly declared that the appellants herein have no right to recover the salaries paid to the members of the petitioner-Union pursuant to the Memo dated 14-10-1991 till 16-10-2001.

(3.) In order to consider whether the judgment appeal suffers from any infirmity requiring our interference, the relevant facts may have to be noticed.