The Government Of Andhra Pradesh ... vs Ch.Venkateswara Rao,
2023 Latest Caselaw 916 AP

Citation : 2023 Latest Caselaw 916 AP
Judgement Date : 15 February, 2023

Andhra Pradesh High Court - Amravati

The Government Of Andhra Pradesh ... vs Ch.Venkateswara Rao, on 15 February, 2023

Bench: D.V.S.S.Somayajulu, V Srinivas

     THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                          &
         THE HON'BLE SRI JUSTICE V. SRINIVAS

  Writ Petition Nos.21604, 21631, 21639 & 21683 of 2012

COMMON ORDER:

      Heard learned counsel for the petitioners and learned

counsel for respondents.

The impugned order passed by the Administrative

Tribunal directed the respondents to have a fresh look into the

entire issue raised by the petitioners. This was challenged in

this writ petition.

Similarly, placed petitioners who were working in the

State of Telangana have approached the High Court of

Telangana which has passed orders in W.P.No.21638 of 2012

holding as follows:

"5. Having considered the rival contentions made by the parties, this Court is of the considered view that the Tribunal has merely directed the petitioners to re-examine the case of the respondents. Therefore, this Court is not able to understand how the petitioners are aggrieved in the present case. Therefore, this Court is not inclined to interfere with the orders passed by the Tribunal and the writ petition is liable to be dismissed."

This Judgment is cited by the learned counsel for the

petitioners stating that very same order has to be passed in

these cases also.

After considering the submissions and noting the

contentions, this Court notices that the respondents were

merely directed to re-examine the case. There is no positive

direction given other than this. Therefore, a similar order is

passed in these matters also, in line with the orders in

W.P.No.21638 of 2012. No ground is made out to interfere.

With these observations, writ petitions are dismissed.

There shall be no order as to costs.

As a sequel, Miscellaneous Applications, if any, pending