Telangana High Court
D. Sumalatha vs The Telangana State Public Service ... on 24 March, 2022
Author: P. Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI
WRIT PETITION NO.15328 OF 2022
ORDER
This Writ Petition has been filed by the petitioner seeking a Writ of Mandamus to declare the action of the respondents in not considering the case of the petitioner for selection to the post of ANM/MPHA (F) pursuant to the recruitment Notification No.5 of 2018 dt.25.01.2018 issued by the 1st respondent and in not awarding proper marks to her in the service weightage even though she has rendered her service in the rural area from 2009 to 2016, as illegal and arbitrary.
2. It is submitted that the petitioner was appointed as Multipurpose Health Assistant (MPHA) (F) on 01.08.2009 on contract basis after due process of selection by the District Selection Committee, Ranga Reddy District. Pursuant to the Notification No.5 of 2018 dt.25.01.2018 for recruitment to the posts of ANM/MPHA on regular basis, the petitioner submitted her application. According to the petitioner, the Notification itself provides for awarding of 30 marks for experience based on Government Service and according to the said Notification, the petitioner is supposed to be awarded 20 marks for the experience for the service 2 rendered by her in rural area, but the petitioner has been awarded only 17 marks, due to which the petitioner is not being considered for regular post. It is submitted that Peeradiguda, in whose Gram Panchayat limits the petitioner worked, has become Municipality only in the year 2016 and therefore her service till such period has to be considered as rural service and marks have to be awarded accordingly which would exceed 20 marks required under the Notification. According to the petitioner, she has already made a representation to the respondents on 04.03.2022, but since the same has not been considered, she is before this Court by way of this Writ Petition.
3. Learned counsel for the petitioner, Sri P. Amarender, submits that verification of the certificates of the selected candidates is going to commence from 26.03.2022 and will be completed on 01.04.2022 and if the petitioner's case is not considered by then, she will be losing an opportunity of being considered.
4. Learned Standing Counsel for the 1st respondent, Sri D. Balakishan Rao, submits that the petitioner has made representation only on 04.03.2022 and the same will be considered by respondent No.1 and that in similar case in I.A.No.1 of 2022 in W.P.No.12895 of 2022, this Court 3 on 14.03.2022 had directed disposal of the representation of the petitioner therein by 31.03.2022.
5. Having regard to the rival contentions and the material on record and having regard to the fact that the verification of certificates of selected candidates is going to be completed on 01.04.2022, it is deemed fit and proper to direct respondent No.1 to consider the representation of the petitioner and pass a speaking order thereon on or before 29.03.2022 and if the contention of the petitioner is not accepted, the same shall be communicated to the petitioner immediately thereafter, i.e., on or before 30.03.2022.
6. The Writ Petition is accordingly disposed of. No order as to costs.
7. Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.
___________________________ JUSTICE P. MADHAVI DEVI Date: 24.03.2022 Note: Issue C.C. by tomorrow.
B/o Svv