The case involves disputes over the allocation of employees from the power sector between Telangana and Andhra Pradesh after the states’ division in 2014. The Supreme Court upheld a 2018 ... High Court judgment, appointing a One-Man Committee led by Justice D.M. Dharmadhikari to oversee personnel distribution. The Committee submitted its Final and Supplementary Reports, approving the allocation based on principles in the Andhra Pradesh Reorganization Act, 2014. The Supreme Court dismissed objections to the committee’s decisions, emphasizing the finality of the allocation process.