D. VENKATESWARLU NAIK AND 3 OTHERS Vs. THE HIGH COURT OF JUDICATURE AT HYDERABAD, FOR THE STATE OF TELANGANA AND STATE OF ANDHRA PRADESH, HYDERABAD, REP. BY REGISTRAR GENERAL; AND 4 OTHERS

JUDGEMENT

(1.) The petitioners who are working as Civil Judges (Junior Division) in the States of Andhra Pradesh and Telangana have come up with the present writ petition challenging the rejection of their applications for direct recruitment to the posts of District Judges (entry level).

(2.) Heard Mr. O. Manoher Reddy, learned counsel for the petitioners.

(3.) Admittedly, the petitioners 1 to 4 herein enrolled as Advocates respectively in the years 1999, 2001, 2004 and 2003. The petitioners herein were later selected and appointed as Civil Judges (Junior Division) respectively on 22-9-2008, 13-9-2008, 17-8-2013 and 24-01-2013.