MOHD YOUSUF Vs. DIRECTOR GENERAL OF FIRE SERVICE

JUDGEMENT

(1.) This application is filed by the petitioner under Order XLVII Rule 1 CPC seeking review of the order dated 23-03-2005 in W.P. No. 3478 of 2004, wherein the said writ petition filed by the respondents herein for quashing the order dated 11-03-2003 in O. A. No. 4949 of 2000, on the file of the A.P. Administrative Tribunal, was allowed.

(2.) Heard the learned Counsel for the petitioner and Sri S. Satya Prasad, learned Additional Advocate General for the respondents. Perused the records.

(3.) A few facts, which are relevant for disposal of this application, can be stated thus: