SEC A P PUBLIC SERVICE COMMISSION Vs. B SWAPNA

JUDGEMENT

(1.) LEAVE granted.

(2.) THE Andhra Pradesh Public Service Commission (hereinafter referred to as the 'Commission') calls in question legality of the judgment rendered by a Division Bench of the Andhra Pradesh High Court affirming the judgment of the Andhra Pradesh Administrative Tribunal (in short the Tribunal').

(3.) LEARNED counsel for the applicant-respondent no.1 on the other hand submitted that though it was the un-amended Rule which was applicable and not the amended rule as was held to be applicable by the High Court, yet there was no material before the Tribunal or the High Court to show that the appellant-Commission had directed freezing of the ranking list. According to him, no other person had staked any claim and even if it is conceded for the sake of arguments that respondent no.1-applicant was not at the top of the ranking list, that would not make any difference because others had not staked any claim. Her case can be considered in the peculiar facts of the case by relaxation of norms.