V. Ramasubramanian, J. - (1.) The petitioner has come up with the above writ petition challenging the refusal of the respondents to absorb him in the post of District and Sessions Judge (Entry Level) on par with other candidates, who were so absorbed.
(2.) Heard Mr. A.K. Jayaprakash Rao, learned counsel, representing Mr. B.Harinath Rao, learned counsel for the petitioner and Mr. Posani Venkateswarlu, learned Standing Counsel for the respondents.
(3.) The petitioner was appointed as a Fast Track Court Judge in the category of District and Sessions Judge (Entry Level), on 14-10-2003, pursuant to a selection conducted by the High Court as per the notification dated 13-8-2002. After working for nearly about 10 months as the 3rd Additional District Judge (FTC), Nizamabad, up to 24-8-2004, the petitioner resigned. Pursuant to the directions issued by the Supreme Court in TC (C) No.22 of 2001, dated 19-4-2012, reported in Brij Mohan Lal v. Union of India, 2012 6 SCC 502, the High Court issued a notification dated 13-8-2012 for absorption of ad hoc Fast Track Court Judges in the regular vacancies. The petitioner applied and appeared for a written examination on 16-9-2012.;