a). His Lordship had Organized 1st A.P. State Judicial Officers’ Conference on 01.12.2019 at Dr. HH Deichmann & Dr. S. John David Auditorium, ACHARYA NAGARJUNA UNIVERSITY, GUNTUR.

b). There was no Bungalow for Chief Justice, his Lordship had identified and get completed the construction of Chief Justice Bungalow at Vijaywada Andhra Pradesh.

c). Under persuasion of his Lordship the site of High Court Guest House was also identified at Nagarjuna University Guntur, which is under construction.

d). His Lordship had taken steps for the Establishment of Gram Nyayalayas at various stations in the State of Andhra Pradesh.

e). Rules framed for establishment of Gram Nyayalaya were scripted after discussion with Rules making Committee to draft a fresh Gram Nyayalaya Rules in the State of Andhra Pradesh as per the provision of the Gram Nyayalaya Act, 2000.

f). For smooth functioning of newly established High Court of Andhra Pradesh many Committees were constituted along with various Sub-Committees.

g). Sub-Committees were constituted to prepare the draft Rules for Higher Judicial Services, Subordinate Judicial Services and for drafting all the Rules related to High Court and Sub-ordinate Courts and place the same for approval before the Rules making committees.

h). Sub-Committee consisted of two Retired Judges and one Senior Advocate for preparation of the Andhra Pradesh High Court Rules and Orders was 4 also constituted. In consultation with the Hon’ble the Chief Justice the said Sub-Committees had drafted the Rules under Article 226 of the Constitution, Writ Jurisdiction and other Rules were in progress, thereafter, it shall be placed before the Rules making Committees.

i). The Sub-Committees were also constituted to prepare the Rules of the High Court Staff, Sub-ordinate Court Staff, Contingent paid staff, High Court and Sub-ordinate Court Ministerial Staff and contingent paid staff.

j). Gender Sensitization Rules has also been prepared by the Sub-Committee which is required to be finalized by the Rules making Committee.

k). The guidelines for dealing with complaint against the Judicial Officers in Vigilance Cell were also framed. About 500 complaints of the Judicial Officers have been disposed as per those guidelines which were pending prior to one year of establishment of the High Court.

l). Departmental Appeal of the staff members of the Sub-ordinate Court were pending before the Committee, however, on amendment of the Standing Order No.113 almost all the Departmental Appeals have been decided.

m). The Rules were framed for appointment of the Law Clerks and 30 posts were created and the appointments of 22 Law Clerks were made on contract basis. Recruitment for the post of District Judge Entry Level and Civil Judge Junior Division have been made at due course of time.

n). Necessary steps were taken for recruitment of the High Court staff as well as staff in Sub-ordinate Courts due to bifurcation and establishment of new High Court of Andhra Pradesh on 01.01.2019.

o). Annual Confidential Reports of more than 2000 judicial officers were pending. The steps to complete those ACRs were taken at due course of time. Thereafter, the steps were to be taken for the purpose of grant of ACPs and super time scale to the Judges and Sub-ordinate staff.

p). Steps were taken for establishment of the Judicial Academy and the Office of the Legal Services Authority in the State of Andhra Pradesh, though, it was not materialized.

q). Safety measures were taken to ensure the wellness of the stake holders and duty staff of the High Court and to deal with the Covid-19 situation. 5 Effective steps were taken to issue various Circulars and Advisories at due course of time.
r). In the High Court of Andhra Pradesh Virtual Court was started on 25.03.2020. It was the first High Court to hear the cases by virtual mode at that time.

s). During pandemic more than 94,000 cases were heard by Hon’ble Judges during the tenure of His Lordship though the strength was only of 20 Judges. As per the e-Committee Report of the Hon’ble Supreme Court, Andhra Pradesh High Court was the second High Court which heard the highest cases during the pandemic.

t). Under the guidance of his Lordship ‘e-filing module’ was also developed for online filing of the cases in the High Court and Subordinate Courts during the COVID-19 Pandemic time and the Rules were also framed.

u). Under the guidance of his Lordship a unique feature of ‘Mobile Internet’ was adopted for the users having slow internet speed to upload the data to NJDG.

v). His Lordship had Inaugurated -AP School of Law in Vellore Institute of Technology on 10.09.2020.

w. His Lordship had digitally inaugurated two Court Buildings and one Residential Quarter simultaneously at Nellore, Punganur and Hindupur on 9th December, 2020.

x). His Lordship had delivered ‘4th Lavu Venkateswarlu Endowment Lecture’ in Siddhartha Institute of Law.