GOVERNMENT OF ANDHRA PRADESH Vs. SK. NOORUDDIN

JUDGEMENT

(1.) Challenge in this Writ Petition at the instance of the State Government of Andhra Pradesh is to the order dtd. 31/5/2017 in O.A. No. 889 of 2013 passed by Andhra Pradesh Administrative Tribunal allowing the O.A. filed by the respondent Nos. 1 to 5 herein and directing the petitioner Nos. 1 to 3 herein to sanction and pay minimum of scale of pay i.e., Basic Pay + D.A. without any other allowances attached to the regular post similar to the cadre of the respondent Nos. 1 to 5 herein as per revised pay-scales allowing from time to time in terms of G.O.Ms. No. 79 I and CAD (Ser.V.2) Department, dtd. 22/5/2009 and G.O.Rt. No. 575 I and CAD (Ser.V.1) Department, dtd. 15/5/2012.

(2.) The factual matrix of this case is thus:

(3.) Hence, the present writ petition by the Government.