GOVERNMENT OF ANDHRA PRADESH Vs. P SADANANDA MURTHY

JUDGEMENT

(1.) Although the matter was listed under the heading 'for interlocutory orders', with the consent of the parties, hearing of the main writ petition itself was taken up.

(2.) The writ petitioner is aggrieved by an order dated 23-11-1998 passed in O.A. No. 5118 of 1992 on the file of the Andhra Pradesh Administrative Tribunal

(3.) The only question which arose before the learned Tribunal and before this Court is as to whether the departmental proceedings initiated against the respondent by the State was maintainable.