KASIM, S/O. K. KAREEM, R/O. CHELURIVANDLAPALLI(V), THAMBALLAPALLI MANDAL, CHITTOOR DISTRICT, ANDHRA PRADESH Vs. HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH, HYDERABAD, TELANGANA STATE

JUDGEMENT

(1.) The petitioners, who applied for appointment to the post of Office Subordinates in the Courts in Chittoor District, have come up with the present writ petition challenging cancellation of the entire selection.

(2.) Heard Mr. P. Gangaiah Naidu, learned Senior Counsel appearing for the petitioners and Ms. Bobba Vijaya Lakshmi, learned Standing Counsel appearing for the High Court.

(3.) On 02.09.2015, The Principal District Judge, Chittoor, the 3rd respondent herein, issued a notification inviting applications from the eligible candidates for appointment to 20 posts of Process Servers and 47 posts of Office Subordinates / Attenders by direct recruitment, in the unit of the District Judge, Chittoor. The petitioners applied.