- (1.) Leave granted.
(2.) Being aggrieved by the Judgment delivered by the High Court of Andhra Pradeh in W.P.No.34683 of 2011 and 894 of 2012 dated 17th July, 2012, the appellants have filed these appeals.
(3.) The facts giving rise to the present litigation in a nut-shell are as under: The appellants, Shri Lakshmana Rao Yadavalli and Shri Dunna Ramulu were desirous of being appointed as District and Sessions Judges (Entry Level) in the A.P. Higher Judicial Service and therefore, had applied for the post and they also found their names in the select list at serial nos.9 and 12 respectively.;