REGENT COMPUTRONICS PVT. LTD.

Siddabloina Laxminarayana Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

PULUSAM KRISHNA MURTHY V. T. SUJAN KUMAR [REFERRED TO]
INDIAN HANDICRAFTS EMPOIRUM AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
CHATURBHAI M PATEL VS. UNION OF INDIA [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
WORKMEN OF AMERICAN EXPRESS INTER NATIONAL BANKING CORPORATION VS. MANAGEMENT OF AMERICAN EXPRESS INTERNATIONAL BANKING CORPORATION [REFERRED TO]
STATE OF MADHYA PRADESH VS. G S DALL AND FLOUR MILLS:MOHD ISMAIL:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
K NARAYANAN R MAHADEV VS. STATE OF KARNATAKA [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. ASHOK VISHNU KATE [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
WELFARE ASSOCIATION ARP MAHARASHTRA VS. RANJIT P GOHIL [REFERRED TO]
STATE OF UTTARANCHAL VS. ALOK SHARMA [REFERRED TO]
DEPUTY DIRECTOR ESI CORPORATION VS. L K KRISHNAIAH [REFERRED TO]
UNION OF INDIA VS. NATIONAL FEDERATION OF THE BLIND [REFERRED TO]

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India are filed challenging the order passed by the Andhra Pradesh Administrative Tribunal, Hyderabad (for short the Tribunal) in O.A.No.283 of 2010 and batch, dated 28-11-2011, whereunder and whereby the Tribunal gave the following findings: 1.The respondents are not entitled to apply 100% reservation to the local tribals in promotion and G.O.Ms.No.3, Social Welfare (TW.Edn.II) Department, dated 10-01-2000 is applicable only for direct recruitment.

(2.) G.O.Ms.No.3, Social Welfare (TW.Edn.II) Department, dated 10-01-2000 is having prospective effect only and it has no retrospective effect.

(3.) The impugned Memo No.9200/TW/Ser.III/A1/2009, dated 19-12-2009 issued by the 1st respondent and the connected Memo in Rc.No.K2/9203/2009, dated 01-01-2010 issued by the 2nd respondent are illegal, therefore, they are set aside.

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SIDDABLOINA LAXMINARAYANA Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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