K SOMALAH Vs. A P PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This application is directed against an order dated 5-5-2000 passed by the A.P. Administrative tribunal in CXA.No. 4174 of 1994 which had been dismissed stating as follows:

(2.) It appears that the said applications were clubbed with Contempt matters for implementation of the orders passed in O.A.No. 4555 of 1994 and O.A.No. 4174 of 1994. The contempt proceedings were closed, inter alia, on the ground that the A.P. Public Service Commission reviewed the position in pursuance of the Judgment of the Tribunal and also filed a petition for review and the procedure as prescribed in the Presidential Order has been followed by it.

(3.) The question which was raised by the petitioner herein before the learned Tribunal was as to whether the selection made by the Service Commission should be set aside or not having regard to the earlier decision of the Tribunal in O.A.No. 4174 of 1994. It may be that the prayer made by the petitioner was not dexterously drafted but there cannot be any doubt whatsoever that the petitioner being not a party to the contempt proceedings, was entitled to make his submission independently.