GOVERNMENT OF ANDHRA PRADESH Vs. B SRINIVASA RAO

JUDGEMENT

(1.) We have heard the learned Government Pleader for Services-I for the Petitioners and the party-in-person-Respondent No. 1.

(2.) These writ petitions are filed seeking issuance of writ in the nature of certiorari to quash the orders dated 27.01.2010 passed by the Andhra Pradesh Administrative Tribunal in Rev.M.A. No. 4241 of 2001 in O.A. No. 5068 of 2005 and Rev.M.A. No. 4252 of 2010 in O.A. No. 4366 of 2005 declaring them as illegal, unconstitutional and in excess of jurisdiction.

(3.) The brief facts leading to filing of the writ petitions may be stated as follows: