CHANDRA SEKHARA PRASAD, S/O SATYANARAYANA Vs. HIGH COURT OF JUDICATURE AT HYDERABAD FOR STATE OF TELANGANA AND STATE OF ANDHRA PRADESH, REP BY REGISTRAR

JUDGEMENT

(1.) The petitioners, who are now working as Civil Judges (Senior Division) have come up with the above writ petition seeking appropriate directions to the respondents to notify the correct number of vacancies to be filled up under the 65% quota reserved for recruitment by transfer to the post of District Judges and to prepare the select list, in accordance with the law laid down by the Supreme Court.

(2.) Heard Mr. M. Surender Rao, learned Senior Counsel appearing for the petitioners and Mr. S. Sri Ram, learned Standing Counsel appearing for the Registry of the High Court.

(3.) By a notification dated 31.03.2016, the High court notified 30 vacancies in the cadre of District Judges (Entry Level) to be filled up under the 65% quota by the method of recruitment by transfer from the cadre of Civil Judges (Senior Division) for the year 2016. It was indicated in the notification that out of those 30 vacancies, 2 were existing vacancies and 28 were anticipated future vacancies.