VALLAMPATI SATHISH BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Andhra Pradesh at Amravati in Writ Petition No. 12144 of 2015 by which the High Court has allowed the said writ petition preferred by the State and has quashed and set aside the order passed by the A.P. Administrative Tribunal, Hyderabad in O.A. No. 4916 of 2013, the original applicant has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Ms. V. Mohana, learned Senior Advocate appearing on behalf of the appellant has vehemently submitted that in the present case, 33 posts were notified; therefore, until 33 posts are filled in, it cannot be said that the selection process is complete.