P.SANKARAIAH Vs. R.SREENIVASULU

JUDGEMENT

(1.) Heard Sri P. V. Krishnaiah, learned counsel for the petitioners, through virtual mode, Sri R. V. Mallikarjuna Rao, learned counsel, representing Sri Sridhar Tummalapudi, learned counsel for the respondents 1 to 4 and assisted by Sri M. Vijayabhaskar, learned counsel and Sri Keerthi Teja Kondaveeti, learned Government Pleader, attached to Office of Additional Advocate General, representing respondents 5 to 7.

(2.) This writ petition under Article 226 of the Constitution of India has been filed challenging the Order dtd. 6/6/2016 passed in O. A. No. 2740 of 2013 with V.M.A.No.338 of 2014 and C. A. No.136 of 2014 by the Andhra Pradesh Administrative Tribunal at Hyderabad (in short 'the Tribunal'), whereby the Tribunal has directed the respondent in O.A. to count the seniority of the applicants in O.A. in the cadre of Sub-Inspector of Police as Reserve SubInspector of Police / Armed Reserve Sub-Inspector / APSP Sub-Inspector from the date of their initial appointment in reserve cadres for counting the seniority for next promotion as Inspector of Police and consider their cases for promotion as Inspector of Police (Civil) as per their eligibility and rules following the Orders passed in another O.A.No.6285 of 2012, dtd. 10/2/2016 passed by the Tribunal.

(3.) The present respondents 1 to 4 are the applicants in O.A.No.2740 of 2013 and the present two petitioners are third parties.