KOTA ATCHAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Ms.Sodum Anvesha, learned counsel for the petitioner and Sri R.S.Manidhar Pingali, learned Assistant Government Pleader for Services - I appearing for the respondents.

(2.) This writ petition has been filed under Article 226 of Constitution of India for direction to the respondents to implement the order dtd. 12/3/2013 in OA.No.5138 of 2010 (in short 'OA') passed by the Andhra Pradesh Administrative Tribunal, Hyderabad (in short 'Tribunal').

(3.) The OA was filed being aggrieved from the action of the respondent No.4 therein i.e., respondent No.1 herein, in not passing final orders in pursuance of the request of respondent No.3 in OA vide proceedings Rx.No.504/Trg.3/2005, dated Nil.08.2008 on the representation of the petitioner for his reinstatement into service as APSP Constable, and for direction to the State and its authorities to reinstate the petitioner into service with all consequential benefits.