N. VENKATA RAMUDU Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) Heard Sri K.Satyanarayana Murthy, learned counsel for the petitioner, Sri K.Bheemarao, learned Government Pleader for Services-III, for the respondents apart from perusing the material available on record.

(2.) Applicant in O.A.No.593 of 2004 on the file of the Andhra Pradesh Administrative Tribunal (hereinafter called as the 'Tribunal') is the petitioner in the present writ petition, filed under Article 226 of the Constitution of India.

(3.) Petitioner herein, by invoking the provision of Sec. 19 of the Administrative Tribunals Act 1985, filed the aforesaid original application, questioning the action of the respondent authorities in issuing appointment to the 4th respondent as Attender and for further declaration that the 4th respondent is not eligible to be appointed against the said post of Attender and for consequential direction to the authorities to appoint the applicant/petitioner herein as attender/sweeper.