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Andhra Pradesh High Court - Amravati

D. Ramesh Babu, vs The Government Of A.P., on 15 October, 2019

Author: C.Praveen Kumar

Bench: C.Praveen Kumar, Cheekati Manavendranath Roy

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
                        AND
         THE HONOURABLE SRI JUSTICE CHEEKATI
                MANAVENDRANATH ROY

                   WRIT PETITION No.15469 of 2019


ORDER:

- (Per Hon'ble Sri Justice C.Praveen Kumar) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking issuance of writ of mandamus declaring the action of the respondents in not implementing the orders of the Andhra Pradesh Administrative Tribunal, Hyderabad passed in O.A.No.4659 of 2014, dated 01.08.2014, which was confirmed by this Court in W.P.No.32043 of 2014, dated 09.07.2018, and also by the Apex Court in SLP (Civil) Diary No.11804 of 2019, dated 08.07.2019, as illegal and arbitrary.

2. Heard the learned counsel for the petitioners and the learned Government Pleader for Home appearing for the respondents.

3. By an order, dated 01.08.2014, the Tribunal, in its order in O.A.No.4659 of 2014, directed the respondents to accord appropriate seniority to the petitioners in Kurnool Range in the category of Sub Inspectors of Police (Civil) from their initial dates of appointment as RSIs (AR) & (APSP) Department, within a period of six (6) weeks from the date of receipt of a copy of that order. The same was challenged before this Court in W.P.No.32043 of 2014, which was dismissed on 09.07.2018. It is also contended that the Apex Court, vide S.L.P.(C) Diary No.11804 of 2019, also dismissed the same on 08.07.2019.

2 CPK, J & CMR, J W.P.No.15469 of 2019

4. Having regard to the facts in issue, we dispose of the Writ Petition directing the respondents to implement the orders of the Andhra Pradesh Administrative Tribunal, Hyderabad passed in O.A.No.4659 of 2014, dated 01.08.2014, within a period of six (6) weeks from the date of receipt of a copy of this order if the same has reached finality as on today. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Writ Petition shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR ________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date : 15.10.2019 AMD 3 CPK, J & CMR, J W.P.No.15469 of 2019 THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION No.15469 of 2019 Date : 15.10.2019 AMD