GOVERNMENT OF ANDHRA PRADESH Vs. RAAYA SRIDEVI

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed questioning the order dated 02.08.2012 passed in O.A. No. 415 of 2011 with C.A. No. 76 of 2012 and VMA No. 526 of 2012, by the Andhra Pradesh Administrative Tribunal, Hyderabad (for short, 'the Tribunal'). The petitioners herein are the respondents and the respondent herein is the applicant before the Tribunal. For the sake of convenience, the parties will be hereinafter referred to as per their array before the Tribunal.

(2.) The brief facts of the case are as follows:-

(3.) The Tribunal, on appreciation of oral and documentary evidence on record and referring to the relevant rules and provisions, passed the impugned order directing the respondents to post her as SGT keeping in view her merit, eligibility as per rules in the post that has arisen due to resignation of Rajani Priya within a period of six weeks from the date of receipt of the said order. Aggrieved by the same, the respondents therein - Government filed this writ petition seeking to set aside the impugned order of the Tribunal.