S SRINIVASA REDDY, S/O S RAM REDDY Vs. HIGH COURT OF JUDICATURE AT HYDERABAD, FOR STATE OF TELANGANA AND STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners have come up with the above writ petition challenging a clarification issued by this Court and a consequential order of repatriation.

(2.) Heard Mrs. K. Udaya Sri, learned counsel for the petitioners and Mrs. Bobba Vijayalakshmi, learned Standing Counsel for the respondents.

(3.) The petitioners herein were originally appointed as Steno Typists, respectively on 18.06.1990, 18.06.1990 and 08.04.1991. They were promoted to the post of Senior Assistant on 26.11.2012. But after the issue of G.O.Ms.No.100, dated 08.08.2013, they were redesignated as Stenographers Grade-III w.e.f. 01.04.2003 and were granted upgradation to Grade-II and Grade-I by order dated 14.02.2014, but with retrospective effect.