S. PRASHANTH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in Writ Petition No.21462 of 2019 are employees in the Institute of Preventive Medicine, Public Health Labs and Food Health Administration Department of the composite State of Andhra Pradesh, working in various capacities.

(2.) The composite State of Andhra Pradesh was bifurcated into the residuary State of Andhra Pradesh and the new State of Telangana w.e.f. 2/6/2014 under the Andhra Pradesh Re-Organization Act, 2014 which was enacted on 1/3/2014 by the Parliament.

(3.) Just prior to the commencement of the said Act on 2/6/2014, proceedings Order No.2 in FNo.27/13/2013/(SR)/S dt.31/5/2014 were issued by the Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions of Union of India (1st respondent) directing persons specified in the Annexure who belong to the organized State-wide Cadres in respect of Heads of Department posts in the Headquarters serving in connection with affairs of the existing State of Andhra Pradesh which, on and from 2/6/2014, forms part of the affairs of both the successor States of Andhra Pradesh and Telangana, to serve provisionally on and from that day in connection with the affairs of the State of Telangana until further orders. It further stated that the said order does not confer any right on these persons in respect of their final allocation and the Central Government may finally allocate them to any of the successor States in accordance with the provisions of the said Act, and the extant Guidelines framed thereunder.