GOVERNMENT OF ANDHRA PRADESH Vs. N GANGAIAH

JUDGEMENT

(1.) This writ petition is directed against the order dated 25-6-1999 passed in O.A. No. 7378 of 1997 by the Andhra Pradesh Administrative Tribunal.

(2.) The respondent was the applicant before the Tribunal. He filed an application under Section 19 of the Administrative Tribunals Act, 1985 for the following reliefs:

(3.) From a perusal of the order of the learned Tribunal, it appears that the respondent, inter alia, raised the following questions: