T LAXMA REDDY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Petitioner herein who is the 5th respondent in W.P.No.18043 of 2004, filed this review petition under Section 114 of the Civil Procedure Code, 1908 (hereinafter referred to as 'CPC') aggrieved by the order, dated 24-02-2005,inW.P.No.l8043 of 2004.

(2.) The petitioner herein along with four others filed O.A.No.7464 of 2002 before the Andhra Pradesh Administrative Tribunal, Hyderabad, with a prayer to direct the respondents to consider the case of the applicants for selection as per the orders issued in O.A.No.639 of 1999 and batch, dated 18-08-1999 and also O.A.No.8427 of 2000 and batch, dated 07-06-2002. The Tribunal, by its judgment, dated 27-02-2004 held thus:

(3.) Challenging the impugned judgment, the Government filed Writ Petition. After hearing both sides, this Court passed the order, dated 24-02-2005, inter alia holding that the present petitioner, O.C./P.E. from Hyderabad city secured 171.25 marks, that none of the other candidates in O.C. either in merit or O.C./P.E. secured less than the marks secured by the present petitioner and therefore, he is not entitled for appointment. With certain other directions in respect of the respondents in the writ petition, this Court disposed of the writ petition. Aggrieved thereby, this review has been filed.