AYESHA FATHIMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Ravi Teja Padiri, learned counsel representing Sri Kalepu Yashwanth, learned counsel for the petitioner and learned Government Pleader for Services-III appearing for the respondents.

(2.) This is an unfortunate case of the petitioner, who is a resident of Peddapuram in the State of Andhra Pradesh and who had her education at Yanam and in the State at Pondicherry. She applied for the post of Civil Assistant Surgeon pursuant to Notification No.1/2020 dated 16.06.2020. She was awarded marks at 54.81 by the respondents and which is stated in the provisional merit list. However, she is treated as 'non-local' of the relevant zone and the clarification whatever offered by the petitioner was not considered. It is the precise question involved in this matter to the effect whether the petitioner is a local candidate in terms of the Presidential Order of the year 1975 or she be treated a 'non-local'.

(3.) In the course of hearing, Sri M.Vijaya Kumar, learned advocate assisted this Court pointing out Para-7 of the above Presidential Order and its effect.