VARA BHULAKSHMI Vs. VADLAMURI PAPAYYAMMA

JUDGEMENT

(1.) This Writ Appeal is filed against order dated 01.11.2018 in W.P.No.4050 of 2006 wherein and whereby the learned Single Judge disposed of the writ petition setting aside the appointment of the appellant herein (7th respondent therein) as Anganwadi worker of Vippalapalem village, Hamlet of Gadamapale, Golugonda Mandal, Visakhaptnam District.

(2.) Heard learned counsel for the appellant.

(3.) A perusal of the impugned order passed by the learned Single Judge goes to show that the same was passed on 01.11.2018, i.e., in the combined High Court for the States of Telangana and the State of Andhra Pradesh. After bifurcation of the State of Andhra Pradesh under the Andhra Pradesh Reorganization Act, 2014 (for short 'the Act of 2014 '), the Hon 'ble President of India on 26th December, 2018 issued orders bifurcating the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh into High Court for the State of Telangana with the principal seat at Hyderabad and High Court of Andhra Pradesh with the principal seat at Amaravati, which came into effect from 1st January, 2019. The parties in this Writ Appeal located in the State of Andhra Pradesh and the proceedings that have been impugned in W.P.No.4050 of 2006 have been issued by the officials in the said State. Sec. 40 of the Andhra Pradesh Reorganization Act, 2014, reads as follows: