CH. RAMANI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Sri V. Srinivas, learned Senior Counsel appearing for Sri M.V. Pratap, counsel for petitioner, Sri G. Praveen Kumar, additional counsel for 1st respondent, Sri P. Govind Reddy, learned Special Government Pleader for respondent nos.2, 4 and 5, and the learned Government Pleader for Services-III for respondent nos.3 and 6.

(2.) The petitioner was appointed as Court Master in the composite State of Andhra Pradesh by way of Direct Recruitment on 17.07.2012 and was working as Court Master in the Office of the then Andhra Pradesh Administrative Tribunal, at Hyderabad.

(3.) Under the Andhra Pradesh Re-organization Act, 2014, the composite State of Andhra Pradesh was bifurcated into the new State of Telangana and the residuary State of Andhra Pradesh w.e.f. 2.6.2014.