Andhra Pradesh High Court - Amravati
Vijaya Shanthi Kovathula vs Andhra Pradesh Public Service ... on 1 September, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
[ 2607 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY, THE FIRST DAY OF SEPTEMBER TWO THOUSAND AND TWENTY
:PRESENT:
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY J
2 3
WRIT PETITION NO: 2156 OF 2020 te «
Between:
Vijaya Shanthi Kovathula, D/o. Suresh (Late), Age 32 years, Occ Pvt Employee,
R/o.H.No.32-17-18/2, Atchiyammapeta, Near Allipuram, Visakhapatnam-530004,
H.T.No.270208450 Community - BC-D
Petitioner
AND
1. Andhra Pradesh Public Service Commission, Rep. by The Secretary, R and B
Building, M.G.Road, Vijayawada
2. The State of Andhra Pradesh, Rep. by its Chief Secretary, General
Administration Department, Secretariat Buildings, Velagapudi, Amaravathi
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ, Order or Direction, more particularly one in the nature of Writ of
Mandamus, to declare the action of the Respondent in preparing and publishing the
wrong final Key on 01.11.2019 for Question-31 of Paper-| (Set-A) and Question-116 of
Paper.-1I (Set-A) in the Group-l Services Notification No.27/2018 dated.31.12.2018 for
the Preliminary Exam conducted on 26.05.2019, despite revising the key twice on
06.09,2019 and 01.11.2019 as illegal, arbitrary, unconstitutional and violation of Art,14,
Art16 of Constitution of India and violation of Hon'ble Supreme Court Judgment in
Kanpur University v. Samir Gupta, (AIR 1983 SC 1230) consequently direct the
respondents to Revise the Final Key published on 01.11.2019 pertaining to Question.31
of Paper-I of Set-A and Question.116 of Paper-ll of Set-A with the Correct Options as 3
for both the questions and accordingly publish fresh Preliminary Results setting aside
the earlier Preliminary Results Dated.01.11.2019;
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent to permit the Petitioner to participate in the Main Examination starting from
07.04.2020 and further Selection Process, pending disposal of Writ Petition No.2156 of
2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support and upon hearing the arguments of Sri. Thandava Yogesh Advocate for
the Petitioner, Sri. Addanki Ramachandra Murthy N. (SC FOR APPSC) for Respondent
No.1 and of Government Pleader for General Administration for Respondent No.2, the
Court made the following.
ORDER:
Despite granting several adjournments, counter affidavit is not filed by the respondent-APPSC. On the last occasion, this Court directed to file counter affidavit as a last chance by today. But, till today, no counter is filed. Hence, the respondent-APPSC is directed to file counter within ten days. In the event of failure to file counter, the concerned officer is directed to appear before this Court and explain as to the reason for failure to file counter. Learned Standing Counsel for APPSC -- Sri Addanki Ramachandra Murthy is requested to communicate the same to the concerned officer for appearance before this Court on 41.09.2020. Post on 11.09.2020.
Sd/- G.SRINIVAS REDDY ASSISTANT REGISTRAR IITRUE COPY!! Atte For ASSISTANT REGISTRAR To,
4. The Secretary, Andhra Pradesh Public Service Commission, R and B Building, M.G.Road, Vijayawada The Chief Secretary, General Administration Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravathi (1 & 2 by RPAD) One CC to Sri. Thandava Yogesh Advocate [OPUC] One CC to Sri.Addanki Ramachandra Murthy N (SC FOR APPSC) [OPUC] One spare copy a Fn ne S HIGH COURT MSMJ DATED:01/09/2020 NOTE: POST ON 11.09.2020 ORDER WP.No.2156 of 2020 DIRECTION