CHIEF RATIONING OFFICER Vs. T V RAMA SARMA

JUDGEMENT

(1.) HEARD the learned Government Pleader for Services-1, appearing for the petitioners, as well as the learned counsel appearing for the respondent.

(2.) THIS Writ of Certiorari is filed, under article 226 of the Constitution of India, seeking to quash the order, dated 6-11 -2007, passed by the Andhra Pradesh Administrative tribunal, Hyderabad (for brevity 'the Tribunal'), allowing O. A. No. 4517 of 2007, filed by the respondent herein, seeking to set aside the proceedings Rc. No. A1/2203/2001/ proceedings No. 201/2007, dated 7-7-2007, of the Chief Rationing Officer, Hyderabad, petitioner No. 1 herein.

(3.) PETITIONERS are the respondents and the respondent is the applicant, in the O. A. , before the Tribunal.