LANKA ANNAPURNASRI, JUNIOR CIVIL JUDGE, CHEVELLA, RANGA REDDY DISTRICT; AND 7 OTHERS Vs. THE HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF A.P., REP. BY ITS REGISTRAR (VIGILANCE), HIGH COURT BUILDINGS, HYDERABAD; AND 3 OTHERS

JUDGEMENT

(1.) The petitioners who were all appointed as Assistant Public Prosecutors (Grade-II) during the period 1997-1999 and who were appointed temporarily under G.O.Rt.No.182, Law Department, dated 03-02-2004, as Junior Civil Judges, have come up with the present writ petition challenging the proposed action of the High Court in seeking to repatriate them to the Department of Prosecution as Assistant Public Prosecutors.

(2.) Heard Mr. Vedula Venkata Ramana, learned Senior Counsel appearing for the petitioners. Mr. S.Sri Ram, learned Standing Counsel for the High Court takes notice.

(3.) Admittedly, the petitioners were appointed as Assistant Public Prosecutor (Grade-II) during the period 1997- 1999. In the year 2004, the petitioners were appointed temporarily under G.O.Rt.No.182, dated 03-02-2004, as Junior Civil Judges. The petitioners have been continuing in the post of Junior Civil Judges for the past nearly 13 years.