N SUBBA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) This four appeals are by certificate from the common judgment dated 23 February, 1968 of the Andhra Pradesh High Court.

(2.) The subject-matter of these appeals relates to the equation of posts and integration of services of officers of the Public Works Department in the State of Andhra Pradesh consequent on the reorganisation of States in the year 1956.

(3.) On 1 November, 1956 the State of Andra Pradesh came into existence under the States Reorganisation Act, 1956 (hereinafter referred to as the Act).