Andhra Pradesh High Court - Amravati
Angadi Sree Vyshnavi vs The State Of Andhra Pradesh on 30 March, 2026
Author: D Ramesh
Bench: D Ramesh
[3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE THIRTIETH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 1672 OF 2026
Between:
Angadi Sree Vyshnavi, D/o. Angadi Sreenathudu, R/o 97/133-2, Santhi
Nagar, Utukuru, Cuddapah, Andhra Pradesh- 516003.
Petitioner
AND
1. The State of Andhra Pradesh, Rep by Principal Secretary, Home
Department, Secretariat, Velagapudi, Amaravati.522237
2. State Level Police Recruitment Board, (APSLPRB), Represented by Its
Chairman, Mangalagiri, Guntur District, Andhra Pradesh.522503
3. The Director, State Level Police Recruitment Board (APSLPRB),
Mangalagiri, Guntur District, Andhra Pradesh. 522503.
Respondents
Petition under Article 226 of the Constitution of India, is filed praying
that in the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue an appropriate Writ, Order or Direction more
particularly in the nature of Writ of Mandamus declaring the action of the
Respondents in awarding abnormally low, disproportionate, and arbitrary
marks in Paper- (Descriptive) of the Assistant Public Prosecutors recruitment
examination, conducted pursuant to Notification Rc. No. 115/SPRB/Rect.
1/2025 dated, 04.08.2025, as illegal, arbitrary, unreasonable, discriminatory,
and violative of Articles 14, 16, and 21 of the Constitution of India,
Consequently Direct the Respondents to subject Paper-ll (Descriptive) answer
scripts to re-evaluation by independent and competent Hon'ble judges,
unconnected- with the original valuation, in a fair, transparent, and objective
manner and further direct the respondents for preparation and publication of a
fresh merit list, strictly in accordance with law, based on such fair re-
evaluation, and to consider the Petitioner for appointment to the post of
Assistant Public-Prosecutor, if found meritorious;
\A NO: 1 OF 2026
Petition under Section 151 CPC., is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to stay all further proceedings pursuant to the press
note vide Rc.No.
115/SLPRB/Rect.1/2025, dated 15-12-2025, including
conduct of interviews scheduled on 19-12-2025 and finalization, approval or
implementation of the selection process/merit list for the post of Assistant
Public Prosecutor, pending disposal of the accompanying Writ Petition;
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri.
VENKAT CHALASANI, Advocate for the Petitioner and of GP FOR HOME for
Respondents;
The Court made the following ORDER:
The present Writ Petition is filed to declare the evaluation of Paper-
11 of the Written Examination conducted pursuant to the Notification vide
Rc.No.115/SLPRB/Rect1/2025, dated 04.08.2025 as amended on
05.08.2025 for recruitment to the post of Assistant Public Prosecutors m
i
A.P. State Prosecution Service, as illegal and arbitrary.
2. A Notification vide Rc.No.115/SLPRB/Rect1/2025, dated 04.08.2025
was issued for recruiting Assistant Public Prosecutors of Andhra
Pradesh State Prosecution Department against 42 vacancies. An
amended Notification was issued on the next date i.e. 05.08.2025 vide
Rc.No.115/SLPRB/Rect.1/2025.
3. The trigger for issuing the impugned Notification is the Order dated
19.03.2025 passed by this Court in WP (PIL) No.308 of 2018 along with
W.P.No.5026 of 2020 & W.P (PIL) No.119 of 2024.
4. As per the said Notification, the Selection Procedure/Schemeconsists
of Written Examination in Papers-I & II. The same is extracted below;
Paper Subject Max. Marks for
Paper-1 Indian Constitution; the BNSS, 200
2023 and Criminal Rules of Practice
and Circular Orders, 1990; BSA, 2023;
BNS, 2023; Minor Acts, Special Acts.
Paper-ll Indian Constitution; the BNSS, 2023 200
and Criminal Rules of Practice and Circular
Orders, 1990, BSA, 2023, BNS, 2023,
Minor Acts, Special Acts.
5. The minimum marks to be secured by the candidates in order to
qualify in the Written Examination are 40% for OCs; 35% for BCs and
30% for SCs/STs/Ex-Servicemen in each paper. The candidates who are
qualified would be called for interview and thereafter the selection list
would be issued.
6. In the present case, the Petitioners, who had applied for the posts of
Assistant Public Prosecutors in the Andhra Pradesh State Prosecution
Department had secured high marks i.e., more than 50% in Paper-1, but
had secured abysmally low marks in Paper-ll and did not qualify for
further selection process.
7. The learned counsel for the Petitioner Sri CH. Venkat contends that
out of 1500 and odd candidates, who have appeared for the
examinations, just about 10 candidates were qualified for interview and
most of the aspirants had failed
on account of low scores in Paper-ll.
The learned counsel further contends that the selection process should
be in the ratio of 1:2 and even this could not be achieved.
8. Reliance was placed by the counsel for the Petitioner on the
Judgment dated 13.12.2019 of the Supreme Court in Pranav Verma and
Others v. The Registrar General of the High Court of Punjab and
Haryana, Chandigarh and Another in WP (Civil) No.565 of 2019 with WP
(Civil) No.617 of 2019 and W.P (Civil) No.651 of 2019.
9. Learned Government Pleader for Services-ll appearing for the
Respondents would contend that the Petitioner having failed to secure
minimum marks cannot turn around and question the evaluation of
Paper-ll. It is further contended that quality In appointments cannot be
compromised and the attempt of the Respondents is only to ensure
meritorious are appointed.
10. Heard the counsels.
11. In the Judgment cited by the counsel for the Petitioner, 14301
candidates appeared for Preliminary Examination for the purpose of
Civil Judge (Junior Division) in the Haryana Civil Service (Judicial
Branch) Examination - 2017 and eventually only 9 candidates were
found fit for interviews. Questioning the same, the aggrieved persons
filed the Writ Petitions before the Supreme Court and the Supreme Court
on 03.05.2019 had appointed Justice (Retired) A.K. Sikri to look into
some of the answer scripts of the Main Exam to make an assessment
whether the evaluation undertaken should be accepted by the Court.
12. Pursuant thereto, a report was submitted by Justice (Retired) A. K.
Sikri on 31.07.2019 and
on the basis of the said report, the Supreme
Court vide Judgment dated 13.12.2019 directed to award 20 grace marks
In Civil Law-1 Paper and 10 grace marks in Civil Law-ll Paper to all the
candidates of 2019 Examination and prepare fresh results of the Main
(Written) Examination of Civil Judge (Junior Division).
14. In the present case also, only few were filled, leaving most vacancies
unoccupied out of 42 notified posts. The variance in the marks secured
in Papers-I & II is huge and in that context, it would be appropriate if the
Respondents by following the Judgment of the Supreme Court seek for
independent evaluation of Paper-ll in the Written Examination before
further steps being taken to fill up left over vacancies.
15. Considering the submissions made by the learned counsel for both
sides, there shall be an Interim direction as under;
(i) The Respondents shall get Independent evaluation of Paper-ll of
the Petitioner and other similarly placed persons at random
through academically acclaimed persons with regard to the
method of evaluation and also seek for a report from them with
regard to method of valuation of Paper-ll.
(ii) In the event, the academically acclaimed persons are satisfied
with the method of valuation adopted for Paper-ll, the Respondents
are at liberty to proceed further to fill up left over vacancies.
(ili) This order would not come in the way of the persons
shortlisted for appointment.
16. Post after four weeks.
Sd/- K. Srinivasa Raju
ASSISTANT REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. The Principal Secretary, Home Department, The State of Andhra
Pradesh, Secretariat, Velagapudi, Amaravati.522237. (by SPECIAL
MESSENGER)
2. The Chairman, State Level Police Recruitment Board, (APSLPRB),
Mangalagiri, Guntur District, Andhra Pradesh.522503
3. The Director, State Level Police Recruitment Board (APSLPRB),
Mangalagiri, Guntur District, Andhra Pradesh. 522503. (Addressee Nos.
2 & 3 BY RPAD)
4. One CC to Sri. VENKAT CHALASANI, Advocate [OPUC]
5. Two CCs to GP FOR HOME, High Court Of Andhra Pradesh. [OUT]
6. One spare copy
JSS
HIGH COURT
DR, J
DATED:30/03/2026
POST AFTER FOUR WEEKS.
ORDER
WP.No.1672 of 2026
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INTERIM DIRECTION