Andhra Pradesh High Court - Amravati
Penugonda Karthik Babu vs The State Of Andhra Pradesh on 22 January, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETITION No.20744 OF 2019
ORDER:
This writ petition is filed, under Article 226 of the Constitution of India, seeking to declare the action of the 2nd respondent in not appointing the petitioner as Typist, Prohibition and Excise Department though the petitioner emerged as the only candidate selected in pursuance of the direct recruitment Notification, as illegal.
2. Heard the counsel for the petitioner and the Government Pleaders appearing for the respondents.
3. The counsel for the petitioner submits that the petitioner applied for the post of Typist against backlog vacancies under SC/ST category, in pursuance of the Notification dated 30.5.2016 and he was called for certificate verification on 12.5.2017. After waiting for some time, the petitioner gave a representation dated 12.12.2018 for which the 2nd respondent called for information from the 5th respondent whether the Typist post notified for SC/ST category is filled up. The 5th respondent replied in the letter dated 25.3.2019 stating that the post of Typist was not filled up and it is vacant at Roster No.8. The grievance of the petitioner is that since then there is no progress in the issue. The Government Pleader for Revenue, on receipt of written instructions, submits that as per the Notification, the vacancies given are subject to decrease or increase according to the circumstances. But, the said aspect is 2 not relevant to backlog vacancies and the posts, which are meant for SC/ST (Women) need not be carried forward to be filled up only by SC/ST (Women).
4. Hence, in view of the above, this Court opines that there shall be a direction to the 2nd respondent to fill up the Typist post in Prohibition and Excise Department, considering the letter issued by the 5th respondent dated 25.3.2019, within a period of three weeks from the date of receipt of a copy of this order, in accordance with law.
5. With the above direction, the writ petition is disposed of. As a sequel, the miscellaneous applications pending, if any, shall stand closed.
______________ T. RAJANI, J January 22, 2020.
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