RAMESH BABU Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner, who was appointed originally on ad hoc basis as a District Judge to preside over a Fast Track Court, way back in the year 2003 and who was later appointed on regular basis as a District Judge (Entry Level) has come up with the above writ petition seeking a direction to the respondents to count the entire length of service rendered by him from the date of appointment to the Fast Track Court, for the purpose of fixation of seniority and all other benefits.

(2.) We have heard Mr. N.Ashwani Kumar, learned counsel for the petitioner and Smt. Bobba Vijaya Lakshmi, learned Standing Counsel for the Registry.

(3.) The 11th Finance Commission allocated Rs. 502.90 Crores for the purpose of setting up 1,734 Courts in various States throughout India, to deal with long pending cases, particularly Sessions Cases. The allocation of funds mandated the utilisation of the funds within a period of five years. Actually the Finance Commission suggested the re-employment of retired Judges for a limited period of time, since the Courts created in terms of the recommendations, were to be ad hoc, in the sense that they would not be a permanent addition to the number of Courts within a particular State.