COMMISSIONER Vs. MEDACHINNI SITARAMULU

JUDGEMENT

(1.) THIS writ petition is filed by the Commissioner of Gudivada Municipality, Krishna District, assailing the order dated 13.6.2011 in O.A. No. 5463 of 2011 on the file of the A.P. Administrative Tribunal, Hydrabad (for short the Tribunal). The Original Application filed by the first respondent is allowed by the Tribunal directing the respondents therein to regularise the services of the applicant/first respondent notionally w.e.f. 25.11.1993 as per G.O.Ms.No. 212 dated 22.4.1994. The writ petitioner is the third respondent in the O.A.

(2.) THIS Court while issuing notice before admission by order dated 17.2.2012 granted interim suspension. The first respondent filed a vacate petition in W.V.M.P. No. 1498 of 2012 to vacate the said interim order; however, with the consent of the parties, the writ petition itself is taken up for hearing.

(3.) QUESTIONING the said order, the Commissioner, Gudivada Municipality, Gudivada, filed the present writ petition contending that the first respondent is entitled to regularisation only from the date of issuance of the order of regularisation dated 19.11.2010 and not with retrospective effect i.e., 25.11.1993.