STATE OF ANDHRA PRADESH Vs. P.MARUTHI

JUDGEMENT

(1.) Heard Sri Subrahmanyam Sriram, learned Advocate General, assisted by Sri G. V. S. Kishore Kumar, leaned Government Pleader for Services-I and Sri B. Adinarayana Rao, learned senior counsel, assisted by Sri A. Rajendrababu, learned counsel for the 1st respondent. No representation for the 2nd respondent-Union of India, so also 4th respondent- B. Vijay Kumar.

(2.) The petitioners-State of Andhra Pradesh and its authorities have filed this writ petition challenging the Order of the Central Administrative Tribunal, Hyderabad (in short "the Tribunal") for the following relief:

(3.) The 1st respondent/Applicant before the Tribunal filed O.A.No.020/00628/2021 before the Central Administrative Tribunal for considering him for promotion to the cadre of Indian Forest Service (IFS) from the category of Forest Range Officer (FRO).