REGENT COMPUTRONICS PVT. LTD.

Smt. K.Manjusree Appellant

V/S

High Court Of Judicature At Hyderabad For The State Of Telangana And The State Of A.P. Respondents

Referred Judgements :-

CHANDRA PRAKASH SHAHI V. STATE OF U.P. [REFERRED TO]
K.H. PHADNIS V. STATE OF MAHARASHTRA [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. RAM NARAYAN DAS [REFERRED TO]
MADAN GOPAL VS. STATE OF PUNJAB [REFERRED TO]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. SUKH RAJ BAHADUR [REFERRED TO]
STATE OF BIHAR VS. SHIVA BHIKSHUK MISHRA [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
S P VASUDEVA VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
STATE OF MAHARASHTRA VS. VEERAPPA R SABOJI [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
NEPAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
COMMISSIONER FOOD AND CIVIL SUPPLIES LUCKNOW U P VS. PRAKASH CHANDRA SAXENA [REFERRED TO]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by an order of discharge from probation, a Judicial Officer has come up with the above writ petition.

(2.) Heard Mr. D.V. Sitharam Murthy, learned Senior Counsel appearing for the petitioner and Mr. S.Sri Ram, learned Standing Counsel for the Registry.

(3.) As destiny would have it, the petitioner has been made to play the role of a lawyer, the litigant and a Judge, alternatively in the past more than a decade. After a prolonged legal battle on an issue of principle as to whether a minimum qualifying mark can be prescribed in the viva voce, when the notification did not stipulate so, the petitioner was appointed as a District Judge (Entry Level) by the method of direct recruitment on 24-10-2008. She was initially posted as the III Additional District and Sessions Judge in Kadapa District. From 01-12-2008 to 31-01-2009, she underwent basic judicial training in the Andhra Pradesh State Judicial Academy.

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SMT. K.MANJUSREE Vs. HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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