NAGARAJ AGNOOR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Smt.K.Udaya Sri, learned counsel appears for the petitioner, Sri Y.Rama Rao, learned Standing Counsel for Telangana State High Court, appears for respondent No.2 and Sri V.Hariharan, learned Senior Counsel representing on behalf of Sri Srikanth Hariharan, learned counsel appears for respondent No.10.

(2.) With the consent, finally heard.

(3.) In this petition filed under Article 226 of the Constitution of India, the singular interesting question is as to who has the preferential right of appointment to the post of Junior Civil Judge, pursuant to the notification dtd. 25/1/2011. The ancillary question is, whether seniority of Feeder post shall be the determining factor for selecting the candidate or the age of the candidate.