B RAMA MOORTHY Vs. G RAJABABU

JUDGEMENT

(1.) THIS application is filed seeking review of the order passed in W.P.No. 6068 of 2004 dated 9-3-2007 whereby this Court set aside, among others, the order of the A.P. Administrative Tribunal (APAT) in O.A. No. 6334 of 1997 dated 27-3-2003 to the limited extent the Tribunal had held that the judgment of the Supreme Court, in V. Jagannadha Rao v. State of A.P. (1) AIR 2002 SC 77 (judgment dated 7-11-2001), would apply prospectively from the date of the judgment i.e., 7-11-2001.

(2.) FACTS, to the extent relevant, are that the application, in O. A.No. 6334 of 1997, was filed before the Tribunal to declare the amendment issued to the A.P. Labour Subordinate Service Rules, in G.O.Ms. No. 22, Labour, Employment, Training and Factories (Lab.IV) Department dated 9-5-1996, as illegal, arbitrary, contrary to Article 371-D of the Constitution of India and the Presidential Order dated 9-10-1974. The applicants in the O.A. sought a consequential direction to the respondent that the vacancies caused by repatriation of employees of the Factories and Boilers department be filled up only by employees working in subordinate offices in that particular zone, and to further declare the action of the respondents, in seeking to fill up the vacancies of Assistant Labour Officers in Zone III by drawing candidates from the Head Office, as illegal and arbitrary.

(3.) CURIOUSLY, this Review application is filed not by the applicants in O.A.No. 6334 of 1997, (the petitioners in W.P.No. 6068 of 2004), but by persons who were neither parties to the O.A. nor to the Writ Petition. Sri B. Adinarayana Rao, Learned Counsel for the Review petitioners, would seek review, of the order in W.P.No. 6068 of 2004 dated 9-3-2007, on the following ground.