MOGANTI RAMA SANTHI Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner, who is a practising Advocate from Machilipatnam Bar, is questioning the selection to the post of Assistant Public Prosecutor in 30% vacancies meant for open category (local and non-local) in zone-III and zone-IV, of the candidates, who secured less marks than her, in this writ petition.

(2.) The petitioner being a law graduate got enrolled from Bar Council of A.P. on 13.08.2015 and since then, she has been practising as an Advocate as a member of Machilipatnam Bar Association.

(3.) Pursuant to the notification issued by State Level Police Recruitment Board, A.P. in Rc.No.40/R&T/Rect.1/2019,dated 30.09.2019, for the post of Assistant Public Prosecutor in A.P. State Prosecution Department, the petitioner applied. Total number of posts notified were '50' covering zone-I to zone-IV. She appeared for written examination as well as oral interview. Being a local candidate of zone-II, she preferred the said zone as 1st preference and zones-IV,III and I in 2nd, 3rd and 4th preferences respectively. Merit list was published in respect of the above selection by the 3rd respondent on 18.02.2020. The petitioner has figured at S.No.10 in this merit list, securing 230 marks in the written examination and 12.8125 marks in oral interview. Thus, in all, she secured, 242.8125 marks.