- (1.)SINCE the common questions of law involved in these two writ petitions, they are clubbed together and disposed of by this common order.
(2.)THESE writ petitions are filed seeking writ of certiorari to quash the common order dated 29. 12. 2006 passed by the A. P. Administrative Tribunal in O. A. Nos. 1410 and 1004 of 2006 and batch and to direct the respondents to consider the case of the petitioners for appointment to the post of Assistant Motor Vehicle Inspector with consequential benefits.
(3.)ALL the applicants including the petitioners herein have approached the tribunal under Section 19 of the A. P. Administrative Tribunals Act, 1985 to declare that they are fully eligible and qualified to be appointed as Assistant Motor Vehicle inspector in A. P. Transport Department and to direct the respondents to consider their case and appoint them in the said post.