GOVERNMENT OF ANDHARA PRADESH Vs. D SHANKARJI

JUDGEMENT

(1.) THIS writ petition is filed against the order dated 17-4-2003 passed in O. A. No. 10526 of 2002 by the A. P. Administrative Tribunal, Hyderabad. The official respondents in the said O. A. are the petitioners herein. The applicant-1st respondent herein filed the said O. A. to declare the action of the petitioners herein in treating the applicant-respondent as non-local candidate on the ground that the applicant studied from V class to X class at A. P. Residential School, Survali, Nalgonda District, by applying the Presidential Order, which was issued in the year 1975, which has no application to the case of the applicant, since he joined in the said School in the year 1974 itself, as being illegal and improper and further direction to the petitioners to treat him as local candidate of Rangareddy District taking his permanent residence at Rangareddy District, without reference to the Presidential Order, 1975 as he joined in the above said School before issuance of the said order.

(2.) THE 2nd respondent is impleaded in this case as he claimed to be similarly placed on par with the 1st respondent as per Court Order dated 9-8-2005 passed in W. P. M. P. No. 21962 of 2005.

(3.) THE application was opposed by the petitioners herein by contending that the applicant has studied for four consecutive academic years upto 10th class at a residential school in Nalgonda District and not in Rangareddy District and, therefore, in terms of para 7 (1) (a) (i) of the Presidential Order, he must be deemed to be a non-local candidate for Rangareddy District.