S PREMNATH Vs. SUPERINTENDING ENGINEER (RANDB)

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Services II. At the request of the learned counsel the matter is taken up for final hearing and disposed of at the admission stage.

(2.) This writ petition is directed against the order passed by the Andhra Pradesh Administrative Tribunal, dated 14-6-2002, made in O.A. No. 2940 of 1997.

(3.) Before adverting to the question as to whether the impugned order suffers from any legal infirmity the facts in brief leading to filing of this writ petition may be noticed.