GOVERNMENT OF ANDHRA PRADESH Vs. D. SHIVA PRASAD

JUDGEMENT

(1.) The facts and law involved in W.A. No. 501/96 and W.P. 981/1996 are common and as such they are clubbed and disposed of by this common order.

(2.) Writ Appeal 501/96 is filed by the State of Andhra Pradesh challenging the order of the learned Single Judge of this Court, dated 26.4.1996 in W.P. No. 9590/96 filed by one D. Siva Prasad. W.P. No. 9819/96 is filed by one D. Siva Prasad challenging the appointment of one Mr. D.V.L.N. Murthy as Member (Administrative) of the Andhra Pradesh Administrative Tribunal. Thus both the writ petitions are filed by the same petitioner.

(3.) For purpose of convenience, the rank of the parties is referred as in W.P. No. 9590/96. W.P. No. 9590/96 was filed on 6.5.1996. The respondents in W.P. No. 9590/96 are (1) Government of Andhra Pradesh, represented by the Chief Secretary, Hyderabad (2nd respondent in W.P. No. 9819/96), (2) Union of India representated by the Secretary of Government of India, Ministry of Personnel, Public Grievances and Pensions, New Delhi (Ist respondent in W.P. No. 9819/96) (3), T. Munivenkatappa, IAS, (4) D.V.L.N. Murthy, I.A.S. (3rd respondent in W.P. No. 9819/96) (5) Ch. Venkatapathi Raju, IAS. The Chairman of A.P. Administrative Tribunal has been made as 4th respondent in W.P. No. 9819/96).