A REGISTRAR (JUDICIAL), HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Vs. HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

JUDGEMENT

(1.) The petitioner who is presently working as Registrar (Recruitment) and previously worked as Registrar (Judicial) of High Court of Andhra Pradesh, Amaravati, filed this petition under Article 226 of the Constitution of India to issue writ of certiorari declaring the observations made in Orders dated 05-08 2021 and 16/8/2021 by the Hon'ble Single Judge of this Hon'ble Court in COMS Nos. 1 and 2 of 2020 and CS No. 3 of 2019 and consequential actions/orders if any, as illegal, arbitrary, irrational and as being violative of Articles 14 and 21 of the Constitution of India and consequently expunge and set aside the observations made in the orders 5/8/2021 and 16/8/2021 and any consequential actions/orders, if any.

(2.) The petitioner was the controlling officer of entire judicial Sec. in the High Court of Andhra Pradesh and the Sec. processed COMS Nos. 1 and 2 of 2020 and CS No. 3 of 2019 in its regular course. The petitioner worked allegedly with utmost diligence and commitment in accordance with the established practices, high court rules, standing orders, roster directions issued by the honourable judges from time to time and always strived to uphold The Majesty of the honourable court in discharging his duties and functions in accordance with law.

(3.) The petitioner contended that, COMS Nos. 1 and 2 of 2020 and CS No. 3 of 2019 were listed before the Hon'ble Single Judge of this Hon'ble Court on 22 07-2021 and the Hon'ble Single Judge was pleased to pass an Order concerning the matter, the relevant portion of the same is extracted hereunder: