M SANJEEVA REDDY Vs. A P ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This Writ petition is directed against the order passed by the Andhra Pradesh Administrative Tribunal in O.A.No. 38240 of 1991 and M.A.No. 2349 of 1999 dated 13-10-1999.

(2.) The 4th respondent herein filed O.A.No. 38240 of 1991 before the A.P. Administrative Tribunal, wherein respondents 5 and 6 herein were impleaded as party respondents, for a direction to the respondents 2 and 3 herein to consider his case for promotion to the post of Assistant Commissioner of Endowments. He also filed a miscellaneous application being M.A.No. 2349 of 1996 in the said O.A. to implead the Writ Petitioner herein as party to the said O.A. It may also be noted that one Sri K. Satyanarayana filed O.A. No. 38249 of 1991 for similar relief. Further, 4th respondent and K. Satyanarayana together filed O.A.No. 1134 of 1999 before the Tribunal seeking a direction to the official respondents to prepare a final seniority list by declaring them seniors to the petitioner in terms of an earlier judgment of the Tribunal in O.A.No. 4921 of 1996. According to the petitioner, though the Tribunal listed all the above three O.As. for hearing on 11-10-1999, but, curiously, O.A.No. 38240 and 38249 of 1991 were only taken up for hearing on 13-10-1999 and disposed of the same by the order under challenge.

(3.) The learned Tribunal, it appears, proceeded with the matter in absence of a counter-affidavit filed by the opposite parties and disposed of O.A.Nos. 38240 and 38249 of 1991 in the following terms: