Page 45 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

exercising Original Civil Jurisdiction under the following Special Acts, viz.,
Company Cases under Companies Act, 1956; & 2013
Election Petitions under the Representation of Peoples Act, 1951;
Cases under the Contempt of Courts Act, 1971, etc.
Admiralty Jurisdiction
In respect of Matters under –
Parsi Marriages and Divorce Act;
Patents and Designs Act;
Succession Act;
Divorce Act;

Indian Lunacy Act;
Guardian and Wards Act;
Insolvency Act, etc.

ii) LAW GOVERNING: The Law governing the Appointments, Conditions & Terms of Service of Officers and
Staff of the High court is embodied in
a) Art. 229 of the Constitution of India;
b) The A.P. High Court Service Rules, 1975, subject to law, if any, made by the State Legislature, as far as the
conditions of service are concerned. (So far, no enactment is brought in this regard). In the Appointment of
Officers and Staff, the Hon’ble the Chief Justice is supreme, and neither the Legislature nor the Executive
can interfere with the exclusive power of the Hon’ble Chief Justice;
c) The Rules, if any, made by the Governor of the State, in exercise of the power conferred upon him under
Proviso to Article 229 (1) of Constitution of India. (In Andhra Pradesh, no such rules have been made).
d) The A.P. High Court Officers and Staff Scales of Pay Rules. (Issued, from time to time, by the Government
while revising the Pay Scales).
e) A.P. Revised Pension Rules, 1980, governing the Pension and Gratuity as covered by “Other Rules” mentioned
in Rule 21 of A.P. High Court Service Rules, 1975.
f) The Fundamental Rules and Rules hereunder which are applicable to employees of Government of Andhra
Pradesh, as referred to in rule 21 of A.P. High Court Service Rules, 1975, which, inter alia, deals with Leaves
as well.
g) Civil Services Regulations and other Rules applicable to the Employees of the Government of Andhra
Pradesh, as referred to in Rule 21 supra. However, there is a Proviso superadded to the adopted Rules
referred to in Rules 6 and 7, providing that, except in regard to Leave, Salary, Pensions and Gratuities, the
Chief Justice shall exercise the powers vested in the Governor in any of the above said Rules, viz., the
Fundamental Rules, the Subsidiary Rules hereunder, Civil Services Regulations and other Rules applicable
to the employees of the Government of Andhra Pradesh.
h) Lastly, in respect of matters which are not covered by the A.P. High Court Service Rules, the A.P. State and
Subordinate Service Rules are applicable, provided the Hon’ble the Chief Justice passes an order applying
these Rules to the Officers and Staff of the High Court to the extent considered necessary, as contemplated
by Rule 29 of A.P. High Court Services Rules. (In Andhra Pradesh, no such orders seem to have been
passed).

Annual Report - High Court of Andhra Pradesh 45