K. BALARAMA RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in this Writ Petition have sought a Writ of Mandamus declaring that the Guidelines issued by the then High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh in ROC No.615/SO/RO/2014 dt.01.11.2018 to the extent of extending option only to the officers and staff working in the said High Court as on the said date i.e 1.11.2018, for consideration to be continued in the service of the High Court at Hyderabad (which would be the High Court for the State of Telangana) and for being duly considered for induction and absorption to the service of the High Court for the State of Andhra Pradesh upon its constitution and for denying exercise of such option to the petitioners who retired from service prior to 01.11.2018. They seek a direction to: (A) the High Court for the State of Telangana to extend the option to the petitioners also though they have retired prior to 01.11.2018 for the purpose of continuing in the service of the High Court for the State of Telangana or for being considered for induction and absorption to the service of the High Court for the State of Andhra Pradesh with all consequential benefits.

(2.) All the petitioners had joined the service of the erstwhile High Court of Andhra Pradesh in various capacities, when a composite State of Andhra Pradesh was in existence prior to 02.06.2014. Events after 02.06.2014,the date of bifurcation of the composite State of A.P

(3.) There was a bifurcation of the composite State of Andhra Pradesh with effect from 02.06.2014 pursuant to the A.P. Reorganisation Act, 2014 (for short "the Act") and then the new State of Telangana and the residuary State of Andhra Pradesh have come into existence.