GOVERNMENT OF A.P. Vs. E.SUBBA RAO

JUDGEMENT

(1.) This Writ Petition is filed questioning the orders of the erstwhile Andhra Pradesh Administrative Tribunal, dtd. 27/4/2010 passed in O.A.No.5929 of 2007, with a prayer to quash or set aside the same by issuing appropriate order or orders or direction, more particularly in the nature of Writ of Certiorari.

(2.) The 1st petitioner is the Government of Andhra Pradesh, represented by its Principal Secretary, Medical and Health Department and the 2nd petitioner is the Principal, Guntur Medical College, Guntur, who are the respondents 1 and 2 respectively, before the Andhra Pradesh Administrative Tribunal [ for short 'APAT'].

(3.) The 1st respondent herein- E.Subba Rao is the applicant, filed an application before the APAT, in terms of Sec. 19 of A.P. Administrative Tribunals Act, 1985, contending that he worked continuously for 30 years as a 'Games Peon', and sought relief of declaring the action of the writ petitioners in not regularizing his services in terms of G.O.Ms.No.212, Finance & Planning, dtd. 22/4/1994 as illegal, arbitrary and violation of principles of natural justice and against Articles 14, 16 and 21 of the Constitution of India.