R. SREEDEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.V. Shivaji, Sri P. Rajasekhar, Sri Pardha Saradhi A.V, Ms. Aishwarya Nagula, learned counsels for the petitioners, Sri N.V. Sumanth and Smt. B. Vasantha Lakshmi, the learned Standing Counsels for the respondents.

(2.) As the issues raised in all these Writ Petitions are common, they are being disposed of, by way of this common order.

(3.) At the request of the High Court of Andhra Pradesh, the Government of Andhra Pradesh had sanctioned 140 Special Magistrate Courts (Civil Junior Division) and 113 Judicial Magistrate of II Class/Special Magistrate Courts (Morning Courts). These Special Magistrate Courts were to be maintained by staff recruited from retired employees of the A.P. Judicial Ministerial Services or, in case of non-availability of retired employees, eligible candidates strictly on contract basis. Accordingly, the staff for running these Special Magistrate Courts were recruited and have been working in the Special Magistrate Courts.