A. M. PRASAD RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner was selected in the erstwhile combined State of Andhra Pradesh initially as a Co-op Sub-Registrar under Group II Services pursuant to the Notification No.10/1999 and was appointed on 2.3.2005 and thereafter promoted to the cadre of Deputy Registrar of Co-operative Societies on 3.8.2007.

(2.) The combined State of Andhra Pradesh was bifurcated into the new State of Telangana ( 1st respondent) and the residuary State of Andhra Pradesh ( 4th respondent) w.e.f 2.6.2014, by the A.P. Reorganisation Act, 2014.

(3.) Thereafter the A.P. Public Service Commission ( respondent no.7) revised the selections under Group-II services (General) made under the Notification No.10/1999 in compliance with orders passed by the Supreme Court of India on 18.2.2015 in Civil Appeal No.5099/2006 and batch reported in M.Surender Reddy v. State of A.P, 2015 8 SCC 410. and sent to the 1st respondent a revised unit list of provisionally selected candidates to the post of Asst. Labour Officer (Post code 07) for issuance of appointment orders to the provisionally selected candidates. The said unit list was communicated to the Office of the Commissioner of Labour, State of Telangana ( 2nd respondent) by the 1st respondent for taking further necessary action vide Memo No.3018/Labour/A1/2017-1 dt.3-7-2017.