CHILUKURI PRASANNANJANEYA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners implore for Writ of Mandamus declaring the action of official respondent Nos.1 and 2 in issuing Notification No.SCR/P-GNT/210/14/G.Guard/Cadre/60% PRQ dated 26.02.2019 in Pay Band-I against 60% departmental quota for filling up of 21 vacancies and the subsequent selection procedure No.SCR/P-GNT/210/14/G.Guard/Cadre/60% PRQ dated 23.03.2020 and further Notice Memorandum dated 30.06.2020 as illegal, irregular, arbitrary and violative of Articles 14, 19 and 21 of Constitution of India and for a consequential direction to set aside the aforesaid notifications, subsequent selection procedure and further Notice Memorandum.

(2.) The petitioners' case succinctly is thus.

(3.) Sri P.Bhaskar, learned Standing Counsel for the respondents 1 and 2 appeared and raised preliminary objection as to the maintainability of writ petition before this Court and requested the Court to decide the said preliminary issue. Hence, heard learned counsel for petitioner Sri G.Arun Showri, learned counsel for petitioner and Sri P.Bhaskar, Standing Counsel.