M S JAGANNADHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These writ petitions filed under Article 226 of the Constitution of India, are posted for orders as to their maintainability in view of the order of the bupreme Court in I. Jagadeswara Rao and others v. Government of India and others.

(2.) The petitioners in W.P. 654 of 1975 filed the said writ petition in the Supreme Court of India, challenging the Constitutional validity of the Presidential Order, 1975 i.e., the Andhra Pradesh Administrative Tribunal Order, 1975 made by the President of India in exercise ot the powers conferred by Clauses (3) and (4) of Article 371 (D) of the Constitution introduced by the Constitution Thirty Second Amendment Act of 1973.

(3.) In C.M.P.No.3611 of 1975, the petitioner therein, moved for stay of the enforcement of the Presidential Order, and the Supreme Court by order dated 1st July, 1975, passed an interim order, that pending the disposal of the stay petition.