TENNETI SUJATHA Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner has come up with the above Writ Petition challenging an order of the A.P. Administrative Tribunal dismissing the Original Application filed by the petitioner for the non-appearance of the counsel for the petitioner.

(2.) Heard Mr. M. Surender Rao, Learned Senior Counsel appearing for the petitioner. The learned Government Pleader for Services (A.P) takes notice for the respondent.

(3.) Under normal circumstances, the petitioner is obliged to file an application before the very same Tribunal seeking restoration of the Original Application, dismissed for non-prosecution. But we are unable to do so in view of certain averments made by the petitioner in Paragraphs 14 and 15 of the affidavit in support of the Writ Petition.