ATTIQ UNNISA Vs. SECY, MIN OF PERSONNEL

JUDGEMENT

(1.) In both these Writ Petitions, the petitioners are aggrieved by their final allocation to the State of Andhra Pradesh vide Order No.1 of 2017 in FA No.A-11014/10/2014-AT(Part-2), dt.04.10.2017 issued by the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions, Union of India (1st respondent in W.P.No.37396 of 2017 and 6th respondent in W.P.No.18559 of 2020) and G.O.Ms.No.133, General Administration (SR-I) Department, dt.04.10.2017 issued by the Government of Andhra Pradesh directing publication of the said Order No.1 of 2017 under the provisions of the A.P. Reorganisation Act, 2014. They seek to set aside the same and also seek a direction to the respondents to redo the exercise and allot the petitioners to the State of Telangana by following Clause 18(j) and 18(l) of the Guidelines framed by the Union of India in Proceedings F.No.27/13/2013-SRS, dt.29.10.2014 published vide G.O.Ms.312, General Administration (SR) Department, dt.30.10.2014.

(2.) The erstwhile composite State of Andhra Pradesh had been bifurcated into the new State of Telangana and the residuary State of Andhra Pradesh w.e.f. 02.06.2014 under the A.P. Reorganisation Act, 2014 (for short "the Act").

(3.) The A.P. Administrative Tribunal is mentioned at Serial No.141 in Schedule X to the A.P. Reorganisation Act, 2014.