GOVERNMENT OF ANDHRA PRADESH Vs. P RAVINDER

JUDGEMENT

(1.) This is an appeal by the State government of Andhra Pradesh by special leave. Challenge is to the order of the State Administrative tribunal directing the benefit of the government Order of 18/11/1981 to be extended to selection of the Sub-Inspectors of Police which is done through the State Level Recruitment Board. The government order which has been extracted in the order of the tribunal reads thus:

(2.) The tribunal observed as follows :

(3.) We are told that the validity of the government notification is under challenge on the ground that the government have no authority to make such a direction and that challenge is in an independent petition pending disposal before this court. Since this petition is not one challenging the notification but seeking its extension to areas not covered by the notification in terms, disposal of this petition has no bearing on the petition which challenges the notification.