PUTTA SIVA RAMA KRISHNA Vs. STATE OF AP

JUDGEMENT

(1.) In both these Writ Petitions, the common grievance of the petitioners, who have different causes of action before the Andhra Pradesh Administrative Tribunal, Hyderabad (for short the Tribunal), is that their request for grant of interim relief is not being considered.

(2.) A perusal of the orders of the Tribunal in both these cases shows that while admitting the OAs, notice returnable in six weeks was issued to the respondents.

(3.) Mr.P.Balakrishna Murthy, learned Counsel for the petitioner in WP.No.22854 of 2016, and Mr.P.Amarender, learned Counsel for the petitioner in WP.No.22443 of 2016, submitted that though their respective clients have claimed specific interim reliefs, the same were not considered by the Tribunal while admitting the OAs. They further submitted that once the OAs are admitted, presently the Tribunal is not following the practice of hearing the requests for grant of interim orders pending the OAs and that as a result of the same, either the parties have been suffering the orders impugned before the Tribunal till the OAs are disposed of or they are being forced to approach this Court to consider their requests for grant of interim orders pending the OAs.