Andhra Pradesh High Court - Amravati
Kandhukuri Gopinath, vs State Of Ap on 3 February, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETIION No.1740 OF 2020
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 considering the candidature of the petitioner No.1 for recruitment to the post of Junior Assistant Group IV Special drive backlog vacancies through Notification vide R.C.No.A1/117/2018, dt.Nil-3-2018, though the petitioner No.1 secured highest percentage of marks than the selected candidates, as illegal and arbitrary.
2. Heard the counsel for the petitioners and the Government Pleader for Social Welfare appearing for respondents.
3. The Government Pleader, on instructions, submits that the candidature of petitioner No.1 is being considered and the seniority list would be prepared. He also submits that as and when vacancies arise, the 1st petitioner's candidature would be considered for selection to the post of Junior Assistant Group IV Special drive. The submission is recorded.
4. Accordingly, the writ petition is disposed of, directing the respondents to consider the candidature of the 1st petitioner if he is otherwise eligible. As a sequel, pending miscellaneous petitions shall stand closed.
_____________ T. RAJANI, J February 03, 2020.
YS