A G VENKATESULU Vs. S MALLIKARJUNA RAO

JUDGEMENT

(1.) THOUGH the matter is listed under the caption "interlocutory", with consent of the learned counsel appearing for the petitioner, the learned counsel appearing for the respondent No. 1 and the learned Government pleader for Services-II, appearing for the respondent Nos. 2 and 3, the main writ petition itself is taken up for hearing and disposed of by this order.

(2.) THE writ petition is filed, under article 226 of the Constitution of India, challenging the order, dated 7-11-2003, passed by the Andhra Pradesh Administrative tribunal, Hyderabad (for brevity "the tribunal"), allowing the O. A. No. 742 of 1997, which was filed by the respondent No. 1, applicant therein, filed under Section 19 of the Administrative Tribunals Act, 1985, seeking to quash the proceedings no. RC/enc/g4/67000/92, dated 10-01-1997, and to direct the respondents therein to consider the case of the respondent No. 1, keeping in view the guidelines issued by the Government in G. O. Ms. No. 36, dated 25-1-1990 and Govt. Memo No. 8/sr. A/81 -1, dated 18-01-1984, and to declare the placement of the respondent No. 1 in the seniority list of Junior Assistants, as per rule-27 of the A. P. Ministerial Service Rules.

(3.) PETITIONER is the respondent No. 3, respondent No. 1 is the applicant and respondent Nos. 2 and 3 are the respondent nos. 1 and 2, in the O. A. , before the Tribunal.