- (1.) These two matters, i.e. the Writ Petition (C)No. 85/2015 and SLP(C) No.18757-18790/2016 pertain to the allotment of the Judicial Officers who were in service in the "Existing State of Andhra Pradesh" (a defined expression under the Andhra Pradesh Reorganisation Act, 2014) in different cadres and classes of posts to the two States brought into existence by the Reorganisation Act.
(2.) Various complicated questions of interpretation of the Constitution and law are required to be examined for the purposes of adjudicating the two matters.
(3.) However, after some discussion in the court, after hearing all the parties to the litigation i.e. the Union of India, "the High Court of the judicature at Hyderabad" the existing High Court as described under Section 30 (1)(a) of the Act, the petitioner in Writ petition (C) No. 85/2015 i.e. Telangana Judges Association (a registered body incoporated under the Societies Registration Act, 2001), the State of A.P. and Telangana, we are of the opinion that the scope of legal conflict between various parties could be minimised by adopting the following course of action: (1) That each of the States shall make an assessment of the required strength of the respective cadres of judicial officers with reference to the appointed day, (that is, 2nd June, 2014) in consultation with the High Court and frame rules or create appropriate legal regime fixing the strength of respective cadres of both the states. (2) Such an exercise shall be concluded within a period of four weeks from today. (3) After the strength of cadre is so determined, the exercise regarding allotment of officers in different cadres of the judicial service recruited under the relevant rules of the existing State of Andhra Pradesh is to be undertaken in accordance with certain guidelines.;