STATE OF ANDHRA PRADESH Vs. N. MOHAN KUMAR

JUDGEMENT

(1.) Heard Mr. Y.N. Vivekananda, learned Government Pleader attached to the office of the learned Additional Advocate General-II, appearing for the appellants and Mr. Motupalli Vijaya Kumar, learned counsel, along with Mr. Ramalingeswara Rao Kocharla Kota, learned counsel, appearing for respondent No.1 in all the appeals.

(2.) Though the appeals arise out of separate orders passed by the learned single Judge in individual writ petitions, the substratum of the orders is one and the same. In the writ petitions, Charge Memos issued against the respective writ petitioners by the Tribunal for Disciplinary Proceedings (for short, 'the Tribunal'), Hyderabad, after their retirement from service, were assailed. By the orders assailed, the learned single Judge had quashed the impugned Charge Memos and held that the writ petitioners would be entitled to all consequential pensionary and retirement benefits.

(3.) Since the issue involved in all these writ appeals is same, the appeals are heard together and are being disposed of by this common judgment.