G.SHYAM RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since in all these writ petitions, the petitioners are challenging the termination of their appointments as Additional Public Prosecutors, Special Public Prosecutors and the issues involved in batch of writ petitions are identical, they are being taken up for analogous hearing with the consent of learned counsel for the parties for disposal.

(2.) W.Ps. No.1612, 1615 OF 2024 (Learned counsel Sri V.Rohith, for the petitioners on record, represented by the learned Senior Counsel Sri V. Ravi Kiran Rao)

(3.) These writ petitions are filed seeking Writ of Certiorari calling for the records relating to the order passed by the respondent No.1, Principal Secretary to Government, Home (Courts A-1) Department, dtd. 4/1/2024 terminating the services of the petitioners as Additional Public Prosecutors (Tenure) for the Court of V Additional District and Sessions Judge Court, Bodhan and Senior Civil Judge-cum-Assistant Sessions Judge Court, Bodhan, respectively, alleging that they have violated Model Code of Conduct during the Telangana State Legislative Assembly Elections-2023, without issuing any notice and without causing any enquiry and seeking to quash the said proceedings dtd. 4/1/2024 duly declaring the same as arbitrary, illegal, as gross violation of principles of natural justice and violation of Article 14 of Constitution of India and contrary to Clause 9 of Telangana Law Officers (Appointment and Conditions of Service) Instructions, 2000 issued vide G.O.Ms.No.187 Law (L) Department dtd. 6/12/2000. W.Ps. No.28817, 29224, 29238, 29272, 29275, 29285, 29626, 29630, 29658, 29677, 30033 and 30574 of 2024