RADHA BAI Vs. DY. C.T.O. HYDERABAD

JUDGEMENT

(1.) These two writ petitions arise out of the orders of the Administrative Tribunal in O.A.Nos.5854 and 6096 of 2005, dtd. 6/10/2005, by which the Tribunal declined to grant any interim order in favour of the applicants and directed the main applications to be posted for hearing.

(2.) The background of these O.As. is that the State of A.P. issued Ordinance No.12 of 2005, which now is Act 27 of 2005. The substance of the said ordinance is that it abolished the existing cadres of teachers working either in various local bodies or in the service of State of A.P. earlier governed by the Andhra Pradesh Educational Subordinate Service Rules. The ordinance purports to create a new cadre, which is said to be an amalgam of the abovementioned abolished cadres. The composition, structure and all other allied matters with reference to such newly created cadre are required to be decided by the Government by Rules to be framed and the power delegated by the abovementioned Act.

(3.) The Ordinance is a sequel to an earlier Division Bench Judgment of this Court reported in M. KESAVULU & OTHERS v. STATE OF ANDHRA PRADESH & OTHERS. The correctness of the said decision is pending consideration before the Supreme Court. In the meanwhile, in an attempt to get over the situation created by the said judgment, the State of Andhra Pradesh came out with the abovementioned Act.