NAGALAKSHMI T Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against an order dated 22-2-2001 passed by a learned Single Judge of this Court in W.P. No.16330 of 2000 whereby arid whereunder the learned Judge while holding that the writ petition is not maintainable, in view of the provisions of the Administrative Tribunals Act, 1985, (hereinafter referred to as 'the Act' for the

(2.) The writ petitioner-4th respondent filed a writ petition inter alia for the following relief:

(3.) The appellant got himself impleaded as a party respondent.