PENNABADI AMARANATH REDDY Vs. ANDHRA PRADESH PUBLIC SERVICE

JUDGEMENT

(1.) Originally, the petitioner herein filed O.A.No.1452 of 2016 dtd. 28/4/2017, before the Administrative Tribunal seeking various reliefs, which were rejected. Assailing the same, W.P.No.19420 of 2020 was filed. The present Interlocutory Application is filed seeking the review of the Order dtd. 3/12/2020 wherein the request of the petitioner inter alia, for re-evaluation/valuation was rejected, while dismissing the said writ petition.

(2.) Taking into consideration, the arguments advanced by the learned counsel for the petitioner in the Writ Petition, the Court framed the following issue:

(3.) After considering the material available on record and the law laid down by the Hon'ble Apex Court in the Judgments referred to therein, the point was answered against the petitioner vide order dtd. 3/12/2020.