P KISHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This matter is, as of now, linked with W.P.Nos.36047 of 2016 and 28319 of 2018.

(2.) Hearing the learned counsel for the petitioner in this writ petition and the learned Government Pleader for Services - I, we see that this writ petition viz., W.P.No.38273 of 2016 arises from the order of the Tribunal insofar as it relates to O.A.No.4110 of 2012, which was instituted by four persons including the petitioner-Kishan, who was the fourth among the original applicants. They challenged the proposal for reversion. The reversion orders were stayed by the Tribunal pending proceedings before it. Ultimately, through the impugned order, as is discernable from paragraph 13 thereof, O.A.No.4110 of 2012 was decided holding that insofar as applicants 3 and 4 in that application, which includes the petitioner-Kishan, the reversion orders cannot be held to be bad in law.

(3.) During the course of this writ petition, this Court had granted an interim order in favour of the petitioner-Kishan. Accordingly, he continued to serve in the category of Inspector of Legal Metrology. He ultimately, has with passage of time, retired from service. This means that the issue is whether he was liable to be reversed at a given point of time. This is merely academic and no issues among rival Government servants would arise at that point of time.