STATE OF A.P. Vs. RAMBABU

JUDGEMENT

(1.) This writ petition is filed challenging the order in O.A. No.8926 of 2013, dtd. 7/12/2016, passed by the Andhra Pradesh Administrative Tribunal, by which the proceedings vide Rc.No.71/E5/2014, dtd. 24/5/2014 and Rc.No.71/E5/2014, dtd. 4/9/2014, were set aside with a further direction to respondents therein to fix seniority of the applicants therein on par with 1991 batchmates as per their merit in the selection process/recruitment and to accord notional seniority besides granting consequential benefits.

(2.) The brief facts of the case as per the averments made in the affidavit are as follows:

(3.) Heard learned Government Pleader for Services - III for the petitioners and Smt.Thota Suneetha, learned counsel for the 1st respondent. None appeared for 2nd respondent, who is shown as formal party.