VALLEPU NAGA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition, filed under Article 226 of the Constitution of India, calls in question the proceedings of respondent No.1-State Government issued vide Letter No.838/Courts, B/2020 dated 15.07.2020 and the consequential proceedings of respondent No.2- Registrar (Administration), High Court of Andhra Pradesh, vide proceedings Roc.No.1717/E1/2009 dated 03.09.2020.

(2.) Petitioners herein are presently working as Computer Assistants in various District Courts in the State of Andhra Pradesh on contract basis. By way of a letter bearing Roc.No.7316/2004-Estt. dated 25.04.2005, the Registrar General, High Court of Andhra Pradesh sought permission of the State Government to appoint 29 Computer Assistants on contract basis by adopting the procedure as was done in the case of the Computer Personnel under G.O.Rt.No.125 Law (LA & J)-Home-Cts.D.) Department dated 23.01.2004.

(3.) The State Government, vide G.O.Rt.No.837 LAW (LA and JHOME-COURTS.D1) Department dated 20.06.2006, accorded permission to the Registrar General, High Court of Andhra Pradesh to adopt the same procedure as was adopted for engaging the services of Computer Personnel, vide G.O.Rt.No.125 Law (LA&J-Home-Cts.D) Department dated 23.01.2004 for engaging the services of the Computer Personnel without intervention of any agency like Andhra Pradesh Technology Services on contract basis and on consolidated payment.