B. VEERA REDDY Vs. A.P. LEGISLATURE SECRETARIAT

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.18886 of 2003 dt.6/6/2012.

(2.) Heard Sri M.Surender Rao, learned Senior Counsel appearing for the appellant, learned Government Pleader for Law and Legislative Affairs, appearing for 1st respondent, Sri P.Hemachandra, learned counsel for 2nd respondent and Sri Aka Venkata Ramana, learned counsel for 3rd respondent.

(3.) It has been contended by the appellant that he along with unofficial respondents were appointed as reporters (English) in the service of State Legislature and the appellant came to be appointed on 6/7/1995 and unofficial respondents came to be appointed on 24/8/1993 and 29/11/1993, respectively.