T. RAMANA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is directed against the order in O.A. No.1885 of 2001, dated 22-03-2001, passed by the Andhra Pradesh Administrative Tribunal, Hyderabad.

(2.) This Writ Petition is filed under Article - 226 of the Constitution of India, seeking to issue Writ of Mandamus, declaring the action of the 3rd respondent in not considering his case for re-promotion to the post of Head Constable, as arbitrary, unreasonable and consequently, set aside the orders of the 3rd respondent in D.O.No.735/99, dated 24-07-1999 as well as C.No.A1/4265/2000, dated 18-10-2000, including the orders of Andhra Pradesh Administrative Tribunal, Hyderabad, dated 22-03-2001 in O.A. No.1885/2001, and to direct the 3rd respondent to re-promote him to the said post from the date of his representation dated 24-03-2000 with all consequential benefits.

(3.) A short question that arises for consideration, in the instant writ petition is, whether the petitioner having turned his back on the promotion given to him earlier, can make a claim to be considered for promotion thereafter?