UDYALA LALITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner who was earlier working as Multipurpose Extension Officer in the Agriculture Department, Kurnool District had applied for recruitment to the post of Village Agriculture Assistant Grade-II in pursuance of the notification dated 26.07.2019.

(2.) The para-15 of the said notification prescribed the procedure of weightage of marks as follows:

(3.) The complaint of the petitioner is that even though she submitted an appropriate certificate issued by Joint Director of Agriculture, Kurnool District that she had worked for a period of approximate 42 months from 10.01.2016 to 21.09.2019, she was given a weightage of 3 marks against 10.5 marks which should be awarded to her.