K. Venkataswami, J. - (1.) These appeals by special leave are directed against the common judgment of the Andhra Pradesh Administrative Tribunal at Hyderabad dated 13-7-1995 in O.A. Nos. 252, 277, 412, 447 and 783 of 1995. The contesting unofficial respondents in each of the appeals in this Court were the applicants before the Tribunal. Their common grievance was against the order of the Andhra Pradesh Government in G.O. Rt. No. 1881, Revenue (Endowments-I) Department dated 28-11-1994. By the impugned Government order, the Government of Andhra Pradesh at the instance of the appellant herein give him seniority in Executive Officers Grade-IV over the contesting unofficial respondents in these appeals.
(2.) The Tribunal, by the judgment under challenge, without going into the merits of the case, quashed the impugned G.O. on the short ground that the impugned G.O. was hit by S. 19(4) of the Administrative Tribunals Act, 1985. The Tribunal observed as follows:- "The impugned G.O. 1881 dated 28-11-1994 make a reference to the interim order passed by this Tribunal in O.A. No. 7112/92 dated 2-12-1992 wherein neither the third respondent herein nor V. V. Subbareddy, who is also referred to in the impugned G.O. figure among the Respondents. In fact the main contention of the applicants in this O.A. is that for promotion to Grade-I Executive Officer, merit and ability is the criterion under Rule 10(1) of A.P. Endowments Executive Officers Subordinate Service Rules, and therefore, he should be given a place above the respondents therein and the proceedings dated 27-10-1992 should be set aside. Thus, the main subject-matter in the O.A. N o. 7112/92 is the seniority list of Grade-I Executive Officer, whereas the main theme of the impugned G.O. is seniority in Executive Officers Grade-IV. Hence it cannot be claimed to be in obedience to that order of the Tribunal."
(3.) No doubt in addition to the above, the Tribunal also incidentally observed that the Government was not right in re-opening a matter in 1993 disturbing orders passed in 1983.;