SATHYA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India filed by 19 petitioners praying for the issue of a writ of Mandamus or any other appropriate writ, direction or order and to declare the existing seniority list of the Subordinate Judges in the Andhra Pradesh as invalid and to quash the said seniority list and to direct perpetration of a proper seniority list according to law showing the petitioners and senior to respondents 3 to 12.

(2.) The facts necessary to appreciate the contentions raised before us may briefly be stated.

(3.) As a consequence of the reorganization of States, Telengana area was joined of Andhra area forming the State of Andhra Pradesh. According to Section 115 of the States Reorganisation Act several of the personnel holding post of the Munsif-Magistrate in the former Hyderabad State Judicial service were allotted to the existing Andhra State Judicial Service. Consequent on such allocation, the question of their integration in Andhra Pradesh State Judicial Service and the equation with their counterparts in the Andhra State Judicial Service, Viz., District Munsifs, arose.