GOVERNMENT OF ANDHRA PRADESH Vs. M. RAMA RAO

JUDGEMENT

(1.) Leave granted

(2.) Despite service of notice, none of the respondents have put in appearance as such the matter has been heard ex parte.

(3.) The Government of Andhra Pradesh has assailed the correctness of judgments and orders dtd. 12/6/2014 and 29/4/2014 passed by Division Bench of the High Court of Judicature for the State of Telangana and State of Andhra Pradesh whereby the writ petitions were allowed and the order dtd. 28/11/2011 passed by the Andhra Pradesh Administrative Tribunal at Hyderabad in a batch of applications (leading case O.A.No.283 of 2010) was set aside upholding the validity of Government orders which had been set aside by the Tribunal.