K SANKARIAH Vs. A P ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The dispute is actually between the petitioners and the 5th respondent herein.

(2.) This writ petition is filed challenging the common order dated 20-10-1998 passed by the A.P. Administrative Tribunal, Hyderabad, in O.A. Nos. 5530/1998 and 1975/1996 with VMA.No.541/1998.

(3.) Petitioners are the applicants in O.A.No.5530/1998, wherein G.O.Ms. No.427, Revenue (CT.III) Department dated 16-6-1998, by which notional seniority with effect from 3-341987 was sanctioned to 5th respondent and the consequential proceedings dated 8-7-1998 of the 3rd respondent - Deputy Commissioner of Commercial Taxes, Warangal, was challenged and further for a direction to the respondents to consider the case of the petitioners for appointment to the post of Assistant Commercial Tax Officers (for short 'A.C.T.O.') by transfer in preference to the unofficial respondent therein, who is the 5th respondent in the writ petition.