Page 82 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT
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                                                     RECRUITMENT


                    Change Is Permanent - Fresh blood required
                    Though the united Andhra Pradesh was bifurcated in the year 2014, the Judiciary continued to serve both the
                    states.  On 01.01.2019 the Judiciary is separated and High Court of Andhra Pradesh has been formed at the
                    hallowed portals of Amaravati.  Infact in the initial days (ie.,from  01.01.2019 to 18.03.2019), it functioned from
                    a temporary Court complex form Vijayawada, only on 18.03.2019, the High Court started functioning from the
                    present building at Amarvati.

                    On account of bifurcation, several wings of the Government have undergone a sea change. The Judiciary is
                    no exception.  The list of the Judicial Officers who were allocated to Andhra Pradesh Judiciary was published
                    on 27.12.2018.  The Officers who opted for Telangana have been transferred to Telangana by the proceedings
                    of common High Court dated 30.12.2018.  On the evening of 31.12.2018 all the Hon’ble Judges of High Court
                    of AP left their offices at Hyderabad and came to Vijayawada to discharge their constitutional functions from
                    the newly created High Court at Amaravati.  The swearing-in-ceremony of the Hon’ble Judges was held on
                    01.01.2019.

                    When option was given to the staff of the High Court, 70% to 80%  have opted for Telangana High Court.  Only
                    with skeleton staff the High Court of Andhra Pradesh started functioning on 01.01.2019.

                    Recruitment of Judicial Officers is a continuous process.  Every year number of Judicial Officers demit offices
                    on reaching superannuation.  Unless recruitment to the vacant posts of all cadres is taken up in a time bound
                    manner, the Judicial Courts do not function to its optimum level.  The responsibility is upon the High Court to
                    fill up the vacancies of all cadres so also fill up the staff in the High Court.  His Lordships the Chief Justice of
                    Andhra Pradesh assisted by Recruitment Cell oversee the recruitment process.

                    RECRUITMENT IN HIGH COURT
                    Notifications have been issued to fill up the vacancies of Section Officers, Court Officers, Assistant Section
                    Officers, Computer Operators, Overseer, Assistants and Examiners, Typist and Copyist, Drivers and Office
                    Subordinates on 21.10.2022.  Online applications have been invited to fill up all the above vacant posts, which
                    put together, come to 241 posts.  The process of receiving applications and conduct of online examination has
                    been outsourced. In a time bound manner, the selection process is being done.

                    Besides that, notification has been issued to fill up 86 vacant posts of Court Master and Personal Secretary
                    to the Hon’ble Judges and Registrars in High Court.  The skill test has been conducted on 19.11.2022 and
                    soon the selection process would be concluded.  Once this selection process is over, there would be sufficient
                    number of Court Master and Personal Secretary to the Hon’ble Judges and Registrars in High Court.

                    Recruitment to 3,432 vacant posts in the District Judiciary have been notified on 21.1.2022.

                    The Mammoth task of centralised recruitment process is undertaken by the High Court. Once the recruitment
                    process is completed, there would be sufficient staff in the District Judiciary.



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