B LAXMAIAH Vs. ANDHRA PRADESH ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) BOTH these writ petitions are heard together since the issues involved herein are identical, so also the reliefs.

(2.) THE reliefs claimed by the writ petitioners in both the writ petitions, in a real sense, would have been entertained by the Andhra Pradesh State Administrative Tribunal, 1 st respondent herein, but they feel, in the eye of law, it has no legal existence after enactment of the Andhra Pradesh Reorganization Act, 2014 (hereinafter referred to as 'Act, 2014'), which came into force on 2.6.2014, for bifurcation of the erstwhile State of Andhra Pradesh into State of Telangana and State of Andhra Pradesh. As such they have come to this Court in writ jurisdiction straightaway, ignoring 1 st respondent.

(3.) THE facts are not in dispute. Petitioners are the State Government Employees of undivided State of Andhra Pradesh. Disputes in relation to their services would have been entertained and resolved at the first instance by first respondent before the appointed day. The Government of the then State of Andhra Pradesh had made a request to the Central Government, who, in its turn acting under Section 4 (2) of the Administrative Tribunals Act, 1985 (hereinafter referred to as 'Act, 1985') issued notification dated 26.10.1989 (hereinafter referred to as 'the said notification') whereunder 1 st respondent was established with effect from 1.11.1989. In view of split of erstwhile State of Andhra Pradesh, the 1 st respondent ceases to exist in the eye of law.