KOVVURI NAGI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) This Court has heard Sri Raja Reddy Koneti, learned counsel for the petitioner and the learned Government Pleader for Services-III, who has filed his counter affidavit on behalf of the 2nd respondent, the main answering respondent.

(3.) The petitioner before this Court is a physically challenged person, with a serious visual disability. He has applied for a job with the respondent. As he was not selected he has filed the present Writ Petition questioning the respondent's interpretation of the rule in question, by which his case was negatived.