GOVERNMENT OF A.P. Vs. G.APPA RAO

JUDGEMENT

(1.) Heard learned Government Pleader for Services-IV and Sri C.Srinivasa Baba, learned counsel for respondent No.1 - applicant.

(2.) This Writ Petition, instituted under Article 226 of the Constitution of India, calls in question the order, dtd. 29/7/2009, passed by the Andhra Pradesh Administrative Tribunal (hereinafter called 'the Tribunal') in O.A.No.6192 of 2008.

(3.) By way of the aforesaid order, the Tribunal allowed the Original Application, filed by the respondent No.1 herein under Sec. 19 of the Administrative Tribunals Act, 1985. Respondent No.1 herein filed the said Original Application, assailing the order of the State Government issued vide G.O.Ms.No.311, Municipal Administration & Urban Development (Vig.II-1) Department, dtd. 22/4/2008 and the Memo dtd. 14/7/2004.