T VENKAT REDDY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The short question, which this Court is called upon to adjudicate, is whether Rule 4, Rule 37 or Rule 33 of A.P. State and Subordinate Service Rules (in short hereinafter referred to as the Rules) would be applicable in cases of re-allotment. No doubt there is some controversy in respect of re-allotment on the ground that all the necessary ingredients in relation thereto are not satisfied.

(2.) 4th respondent- T. Venkata Reddy in OA No.5206 of 2003 filed Writ Petition No.401 of 2004 and the applicants in the said OA are arrayed as Respondents 4 and 5, viz., J. Dasaratha Ramaiah and Y. Rajendar Reddy, respectively in the aforesaid writ petition.

(3.) One Smt Sarada filed Writ Petition No.4759 of 2005 questioning the interim order made in OA No. 173 of 2005 dated 18.1.2005, wherein the applicants in OA No.5206 of 2003 are shown as Respondents 5 and 6 respectively.