Andhra Pradesh High Court - Amravati
V Charan Kumar Reddy vs The State Of Andhra Pradesh on 7 October, 2025
HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
MAIN CASE NO.: W.P.No.27175 of 2025
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
2. 07-10-2025 VN, J
The present Writ Petition is filed to declare
the action of Respondents in declaring the results
pertaining to the recruitment of Assistant Director in Andhra Pradesh Town and Country Planning Service on 24.09.2025 without publishing final key and also not publishing the score cards of the candidates before proceeding with certificate verification and computer proficiency test.
As regards the issue of publishing final key, the said aspect has been redressed by the Respondents and no further orders are required to be passed in this regard.
The score cards of the individuals, who were shortlisted for certificate verification and computer proficient test are not published and the learned counsel for the Petitioner submits that transparency should be there in the selection process and non-publishing of the score cards of the individuals who were shortlisted for certificate verification and computer proficiency does not show the transparency in the selection process.
-2-Sri B.V. Nagaraju, learned Standing Counsel for A.P.P.S.C would submit that as per Clause 13(8) of the impugned Notification No.03/2024, dated 09.02.2024, the Memorandum of Marks of the successful candidates would be disclosed after publication of the final selection list and in that view the score cards of the individuals, who were shortlisted for certificate verification and computer proficient test is not published.
Prima facie, the approach of A.P.P.S.C does not appear to be fair for the reason that there should be transparency in the selection process and the aspirants who lost out in the selection process should be made known as to the score cards of the individuals who are shortlisted for certificate verification and computer proficiency test.
Therefore, there shall be interim direction to the Respondents to disclose the score cards of the individuals, who were shortlisted for certificate verification and computer proficiency test within a period of one (1) week from today.
Post this case on 03.11.2025.
______ VN, J IS