B. EMMANIYELU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Pursuant to a Recruitment Notification of 2011 issued by the then Andhra Pradesh Public Service Commission, the petitioner was selected and appointed as Assistant Executive Engineer in Irrigation and CAD Department of the then composite State of Andhra Pradesh in Zone-V which is presently part of the new State of Telangana.

(2.) The composite State of Andhra Pradesh was bifurcated into residuary State of Andhra Pradesh and new State of Telangana under the A.P. Reorganisation Act, 2014 with effect from 02.06.2014.

(3.) A Circular Memo No.9940/SPF-MC/2015 dt.07.08.2017 was issued by both State Governments providing for inter-State transfer of Government employees between both States in the following categories: