SIRAJUDDIN ALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sambasiva Rao, Ag. C. J.-These two matters have come before us for orders as to maintainability of two writ petitions sought to be filed by the petitioners challenging the orders of dismissal from service passed against them. The office has taken an objection that in view of paragraph 6 (3) of the Andhra Pradesh Administrative Tribunal Order, 1975 (hereinafter referred to as "the Order,") and the orders of the Supreme Court dated 13th and 19th of August, 1975 in C.M.P. No. 3611 of 1975 in W.P. No. 654 of 1975, the writ petitions are not maintainable. Learned counsel for the petitioners have demurred to this. That is how they have come before us for orders on the question of maintainability.

(2.) Common questions arise in both the cases in so far as maintainability is concerned and so we propose to consider them under a common order.

(3.) In S.R. No. 61091 of 1975 the petitioner was a Deputy Tahsildar. He was dismissed from service under G.O. Ms. No. 622, Revenue (Z) Department dated 12th July, 1973, accepting the report of the Tribunal for Disciplinary Proceedings which had conducted an enquiry into certain allegations of misconduct levelled against him. The petitioner in S.R.No. 56957 of 1975 was an Agricultural Extension Officer and was dismissed from service after holding a departmental enquiry into allegations of misconduct. These orders of dismissal are sought to be challenged in the writ petitions and are proposed to be filed.