POLU KISHORE KUMAR Vs. STATE OF ANDHRA

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondents in not considering the case of the petitioner for appointment to the post of Multi Purpose Health Assistant (Male) in spite of the submission of Para Medical Board Registration Certificate, dated 07.05.2016, as illegal, arbitrary, unjust and consequentially direct the respondents to appoint the petitioner as Multi Purpose Health Assistant (Male) under PH (HH) quota duly taking into consideration the Para Medical Board Registration Certificate dated 07.05.2016, with all consequential benefits.

(2.) Heard Sri C. Ramachandra Reddy, learned counsel for the petitioner and the learned Government Pleader for Services-III appearing for the respondents.

(3.) It is the case of the petitioner that the petitioner passed SSC, Intermediate and Diploma in Public Health and Sanitation Technology. The 4th respondent i.e., District Collector, SPSR Nellore District has issued notification on 14.03.2015 for filling up of Multi Purpose Health Assistant (Male) backlog PHC vacancies reserved for VH, HH and OH. The petitioner submitted application for the post of Multi Purpose Health Assistant (Male) under HH category. The petitioner attended for certificates verification on 12.08.2015 and the petitioner was selected and his name was shown at serial No.20 of the selected candidates list, dated 28.09.2015 by the 4th respondent.