T.DHANGOPAL RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition was filed originally against the Union of India, State of Telangana, State of Andhra Pradesh and Registrar (Vigilance), High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, Hyderabad.

(2.) On 16.03.2015, after examining the allegations and statement and averment of the petition and relevant legal position, this Court deleted the 4th respondent Registrar (Vigilance) from the array of the parties as Registrar (Vigilance) has nothing to do with the creation of the A.P. High Court.

(3.) Thereafter, this Court decided to hear out the matter retaining the rest of the respondents namely 1, 2 & 3. On 23.03.2015, having found prima facie case, this Court invited affidavits from the respondent Nos.1, 2 & 3. Having regard to the important issues involved in this matter, this Court appointed Sri E. Manohar, learned Senior Counsel and Mr. G. Vidya Sagar, Senior Advocate as Amicus Curiae in this matter.