JANGAMAREDDYGARI RAMATHULASAMMA Vs. M.VENUGOPAL

JUDGEMENT

(1.) Heard Sri J. Sudheer, learned counsel for the petitioner, Sri R. S. Manidhar Pingali, learned Government Pleader for Services-I and Sri N. Pramod, learned Standing Counsel for Andhra Pradesh Public Service Commission.

(2.) The aforesaid three writ petitions filed under Article 226 of the Constitution of India arise out of the order, dtd. 15/3/2012 passed in O.A.No.3556 of 2010 and Contempt Application No.782 of 2010 on the file of the Andhra Pradesh Administrative Tribunal (in short 'Tribunal'), filed by the applicant, the 1st respondent in W.P.No.24591 of 2012 and W.P.No.17319 of 2012 and the petitioner in W.P.No.16265 of 2014. He would be referred as the applicant.

(3.) The Tribunal allowed the O.A with directions and also closed the Contempt Application.