G PADMA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The point that has to be decided in this batch of writ petitions is:

(2.) The relevant facts leading to the reference to the Full Bench are as follows:

(3.) Petitioners in these writ petitions were holding the posts of Examiner, Copyist and Reader in the A.P. judicial Ministerial Service governed by "A.F. Judicial Ministerial Service Rules, 1964", (herein after referred to as "the Service Rules"), and promoted some of them as Junior Assistants (L.D.Cs.) and some as Typists and others as Steno-typists between the years from 1981 to 1989 i.e.,after 1-4-1978.