S RAMESH BABU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) :This batch of writ petitions may be disposed of by a common order since the question that falls for consideration is one and the same in all of them. In fact, all these writ petitions are directed against the common order made in O.A. Nos.1854, 6314, 6334, 6335 of 1997 and 4278 of 1999, dated 15-5-2002 by the Andhra Pradesh Administrative Tribunal, Hyderabad.

(2.) The respondents-applicants in this batch of writ petitions have invoked the jurisdiction of the Tribunal challenging the constitutional validity of the rules issued in G.O. Ms. No. 14, Labour, Employment and Training (Lab.IV) Department, dated 26-11-1994 as amended in G.O. Ms. No.22, Labour, Employment, Training and Factories (Lab.IV) Department, dated 9-5-1996. According to them, the said rules are unconstitutional being violative of the Presidential Order. The respondents- applicants have accordingly prayed the Tribunal to set aside the orders issued in favour of the writ petitioners in W.P. Nos.10472,22158,22160 and 22435 of 2002 appointing them, by transfer, as Assistant Labour Officers.

(3.) The Tribunal after an elaborate consideration of the matter allowed all the original applications filed by the respondents- applicants. The Tribunal placed reliance upon the judgment of the Supreme Court in V. Jagannadha Rao v. State of A.P., AIR 2002 SC 77.