GOVERNMENT OF A P Vs. BHAGAM DORASANAMMA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India is filed by the State of A.P. and the respondents in O.A.No.343 of 2013 on the file of A.P. Administrative Tribunal, Hyderabad (hereinafter called 'Tribunal'), assailing the order dated 8.4.2013 passed in the said O.A. filed by the 1st respondent herein.

(2.) By virtue of the aforesaid order, the Tribunal disposed of the said O.A., directing to consider the claim of the applicant for issuing appointment order for the post of Thanadar in accordance with merit list prepared in pursuance of the Notification Rc.No.44410/2009/A-2(ii) dated 26.3.2012. The 1st respondent filed the said O.A. seeking the following relief:

(3.) The facts and circumstances leading to the filing of the present writ petition are as follows: