Andhra Pradesh High Court - Amravati
Unknown vs This Writ Petition Is Filed For ... on 2 November, 2020
Author: T. Rajani
Bench: T. Rajani
SMT. JUSTICE T.RAJANI
WRIT PETITION No.19839 of 2020
ORDER:
This writ petition is filed for declaring the action of the respondents in not filling up for the backlog posts reserved to be filled by the candidates belonging to scheduled tribe - general while keeping the same unfilled due to eligible qualified candidates as illegal.
2. Heard learned counsel for petitioner and learned Government Pleader for Education representing on behalf of respondents.
3. Learned counsel for petitioner submits that with regard to filling up the backlog post reserved for scheduled tribe - general, the petitioner has been given representation on 08.01.2020 to the 2nd respondent and the same is kept pending.
4. Hence, in view of the above, this writ petition is disposed of directing the 2nd respondent to consider the representation of the petitioner and pass appropriate orders within four weeks from the date of receipt of copy of this order.
As a sequel, miscellaneous applications pending for consideration, if any, shall stand closed.
____________ T. RAJANI, J 02.11.2020 SS