(1.) Heard Sri K. Vasudeva Reddy and Sri M. V. Rajaram for the petitioners and Sri C. V. Nagarjuna Reddy for the Registrar General of this Court.
(2.) The petitioner in WP No.3433 of 2002 is working as Superintendent in Industrial Tribunal-cum-Labour Court, Godavarikhani. The writ petition was filed by him for mandamus directing the respondents to incorporate/include his category i.e., the category of Superintendents of Industrial Tribunals/Labour Courts under Rule 4(2) of the A.P. State Judicial Service Rules for being eligible for appointment by transfer as Junior Civil Judge and to direct the respondents to permit the petitioner to appear for the examination scheduled to be held for the post of Junior Civil Judge in terms of the notification dated 29-1-2002 as communicated by the District and Sessions Judge, Karimnager vide proceedings dated 5-2-2002 duly accepting the petitioner's application.
(3.) The petitioner in Writ Petition No.3761 of 2002 is working as the Head Clerk in the Court of Junior Civil Judge, Sultanabad, Karimnagar. He filed the writ petition for mandamus declaring the Rules 4, 5 sub-rule (c), (d) and (e) of Rule 12 and Rule 10 of the A.P. State Judicial Service Rules insofar as in-service candidates are concerned as illegal, arbitrary, to set aside the notification dated 29-1-2002 and to direct the respondents 1 and 2 to consider the case of the petitioner as eligible for the post of Junior Civil Judge by relaxing the case of the petitioner as eligible for appearing the written examination.