STATE OF TELANGANA Vs. B. SUBBA RAYUDU

JUDGEMENT

(1.) These Special Leave Petitions are against a final judgment and order dtd. 8/12/2020 whereby the High Court for the State of Telangana and for the State of Andhra Pradesh at Hyderabad, allowed the Writ Petitions filed by the Respondent No.1 being Writ Petition (TR.) No. 5482 of 2017 and Writ Petition No. 24820 of 2017, set aside an order being F. No. 29/01/2016-SR(S) dtd. 14/1/2016 of the Ministry of Personnel, PG and Pensions and directed the Ministry of Personnel, PG and Pensions to allocate the Respondent to the State of Telangana with effect from 14/1/2016. The State of Telangana was directed to give a posting to the Respondent in the cadre of Joint Director-Class A in the Animal Husbandry Department of the State of Telangana and also pay salary to the Respondent as Joint Director-Class A in the Animal Husbandry Department within four weeks from the date of the judgment and order.

(2.) The Respondent No.1, a member of a Scheduled Tribe, held the State Cadre post of Joint Director-Class A in the Animal Husbandry Department of the undivided State of Andhra Pradesh. Smt. B. Shanthabai, wife of the Respondent No.1, was also a State Government employee working as Assistant Registrar in the same State.

(3.) By a Notification No.S.O.655B dtd. 4/3/2014, the Central Government notified the Andhra Pradesh Reorganisation Act, 2014 bifurcating the State of Andhra Pradesh into two States- the new State of Telangana and the residue state of Andhra Pradesh with effect from 2/6/2014.