MARRIPATI NAGARAJA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Andhra Pradesh Public Service Commission, on the advice of the State of Andhra Pradesh, issued a notification on or about 1.10.1992 inviting applications for recruitment to various posts including 34 posts in the category of Assistant Director of Agriculture in the Andhra Pradesh Agricultural Service. Although in the said notification stipulations were made in respect of grant of reservation for women to the extent of 30%, no such stipulation was made in respect of the vacancies in the category of Assistant Director of Agriculture. This appeal involves the question of reservation of women in the said category.

(3.) Appellants herein had been working as Agricultural Officer in Andhra Pradesh Agricultural Service. They, in terms of the said notification, applied for the said posts. A screening test was to be held therefor. About 510 candidates appeared for the screening test on 27.12.1992.