S MALLIKARJUNA RAO Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Heard Sri Ghanta Rama Rao, the learned counsel appearing on behalf of the petitioner and the learned Government Pleader for Services II appearing on behalf of the respondent.

(2.) The petitioner, who is an employee working as Senior Assistant with the respondent, files this Writ Petition, inter alia, seeking a writ of certiorari in rejecting his application as per the order dated 22.11.2005 in O.A.No.6959 of 2005 on the file of the A.P. Administrative Tribunal, Hyderabad ('the Tribunal' for brevity), inter alia, seeking for allotment of quarter to him and also assailing the impugned Memo No.21607/Accom.B2/2005-2 dated 01.07.2005 rejecting such request. Without going into merits, the Tribunal dismissed the same following the judgment reported in Union of India v. Sh.Rasila Ram and others 2001 (4) ALD 57 (SC) on the ground that the Tribunal has no jurisdiction with regard to the allotment of the Government quarter and other related matters.

(3.) Having heard the submissions made on both sides and on perusal of the material available on record, the point that arises to be considered in this case is as to whether the application filed by the petitioner under Section 19 of the Administrative Tribunals Act, 1985 ('the Act' for brevity) before the tribunal seeking relief of allotment of a Government quarter, while he is in service is maintainable.