(1.) These petitions, under Art. 226 of the Constitution of India, raise common questions of law, relating to the filling up of vacancies in the cadre of Civil Judges (Junior Division) pursuant to the notifications issued by the High Court for direct recruitment, and hence are being disposed of by this common judgment.
(2.) The first petition (PIL No.31 of 2015) is filed by a designated Senior Advocate practicing in this Court. The 2nd and 3rd petitions (W.P. Nos.5394 and 5433 of 2015) are filed by two advocates, and the fourth petition (W.P. No.5415 of 2015) is filed by a Superintendent in the Rangareddy District Court.
(3.) In the PIL, petitioner has prayed for a writ of Mandamus declaring action of the respondent - High Court in not bifurcating subordinate judiciary and for notifying 97 vacancies of the posts of Civil Judges (Junior Division) for the year 2014 vide Notification No.15/2014 -RC, dated 9.1.2014, and consequential Notification No.15/2014 -RC, dated 1.2.2014, inviting applications for recruitment to the said 97 posts (for short, ''2014 Notification ''); and so also similar Notification bearing No.54/2015 -RC, dated 5.2.2015, notifying 34 vacancies of the posts of Civil Judges (Junior Division) for the year 2015, and consequential Notification No.54/2015 -RC, dated 9.2.2015, inviting applications for recruitment to the said 34 posts (for short, ''2015 Notification '') as null and void, arbitrary, illegal and violative of Articles 233 and 234 of the Constitution of India and so also Part -VIII of the Andhra Pradesh Reorganization Act, 2014. Further he prays for a consequential direction to the respondent - High Court to undertake the process of appointment of District Judges, and recruitment to Judicial Service in both the States only after bifurcation of subordinate judiciary into the Andhra Pradesh State Judicial Service and the Telangana State Judicial Service.
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