VAKADA CHAKRADARA SALYA PRASAD Vs. G PUNDARIKAKSHUDU

JUDGEMENT

(1.) The writ petitioner was not a party before the learned Tribunal. He has filed the writ petition upon obtaining the leave of this Court inter alia on the ground that the impugned judgment of the learned Tribunal affects him adversely. The writ petition arises out of a common judgment dated 22-12-2000 passed in O.A.Nos.4143/1999, 223/2000 and 2024/ 2000 by the State Administrative Tribunal, Hyderabad, whereby and whereunder the original application filed by the 1st respondent herein was allowed. The relevant portion of order reads thus:

(2.) The 1st respondent herein fifed the original application O.A.No.223/2000 for issuance of a direction to the State to implement the Memo dated 30-6-1999 issued by the Spl. Chief Secretary to Government, Labour, Hmployment Training and Factories (BMP) Department. The relevant portion of the said Memo dated 30-6-1999 is in the following terms:

(3.) By memo dated 30.6.1999 it was directed that the 1st respondent herein (Application in O.A.No.223/2000) and two others be given notional promotions from the date of vacancies which arose in the post of Group Instructor (now Training Officer) upon giving seniority with retrospective effect. It was further directed to issue show-cause notices to the persons who arc likely to be affected and also to absorb them in future arising vacancies in Zone-II.