CONSERVATOR OF FORESTS, KURNOOL Vs. PENUKONDA SREENU

JUDGEMENT

(1.) This Writ Petition, filed under Article 226 of the Constitution of India, challenges order dated 18.12.2014 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad (hereinafter called as 'the Tribunal') in Original Application No.5963 of 2014.

(2.) The facts, in brief, leading to filing of the present case are as follows:

(3.) This Court, on 31.03.2015 vide order in W.P.M.P.No.672 of 2015, suspended operation of the order of the Tribunal to the extent of respondents 2 and 3 herein, while observing that the order of the Tribunal insofar as it relates to respondent No.1 would be subject to further orders in the said W.P.M.P.