V VENKATAMMA Vs. COMMISSIONER NARASARAOPET MUNICIPALITY NARASARAOPET GUNTUR

JUDGEMENT

(1.) At the request of the learned Counsel for the parties, the writ petition itself is taken up for hearing.

(2.) This writ petition is directed against an order dated 27-4-1998 passed by the A.P. Administrative Tribunal, Hyderabad in OA No.2744 of 1998 whereby and whereunder the writ petitioner's application has been disposed of by the learned Tribunal with a direction to the respondents to examine the representation of the applicant dated 20-10-1997 and pass appropriate orders within three months from the date of receipt thereof.

(3.) Till date, the respondents have not passed any order. The petitioner, before the learned Tribunal, has questioned the action of the respondents in terminating the services of the applicant in July, 1992 and subsequent justification of their action through proceedings ROC.No.1321/95 Cl, dated 15-3-1997.