(1.) This writ petition has been filed declaring the action of the respondents in not awarding weightage marks to the petitioner for contractual service in the cadre of Pharmacist, while preparing merit lists, dated 10.08.2020 and 19.09.2020 for the post of Pharmacists Gr-II, following the notification No.3/2020, dated 26.06.2020 as illegal, arbitrary and discrimination and contrary to the law and for consequential direction that the petitioner is entitled for weightage marks for contractual service in the cadre of Pharmacist and to direct the respondents to consider the petitioner's case for appointment as Pharmacist Gr-II on contract basis as per the merit obtained in the selection process.
(2.) Heard Sri M.R. Tagore, learned counsel for the petitioner and learned Government Pleader for Services-III appearing for respondents.
(3.) Learned counsel for the petitioner submits that the petitioner was earlier selected and appointed as Pharmacist by the District Selection Committee (DSC) on 10.11.2008 and posted at Kothapet Community Health Centre in East Godavari District under 104 (Mobile Medical Unit), which is under the control of the DMHO, East Godavari District, Kakinada and the petitioner was continued in service till 01.04.2017 and completed about 9 years of service as Pharmacist on contract basis. Thereafter, the petitioner unable to discharge duties, due to health problem and as the petitioner is native of West Godavari District and also paying very meagre wages.