V.RAMASUBRAMANIAN,J. - (1.) The State has come up with the above writ petition, challenging an order of the Andhra Pradesh Administrative Tribunal passed in an application filed by the respondents herein.
(2.) Heard the learned Government Pleader for Services (Telangana) appearing for the petitioners, and Mr. P. Suresh Reddy, learned counsel for the respondents.
(3.) Pursuant to a notification issued in May, 2000 by the Director of Health, Government of Andhra Pradesh, inviting applications for appointment to the post of M.P.H.A. (Male) in backward villages in the Districts of Vizianagaram, Visakhapatnam, East Godavari, Adilabad and Warangal, the respondents applied. It was a special direct recruitment drive intended only for candidates belonging to the Scheduled Tribes.;