PILLA SUNEETHA Vs. ANDHRA PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The petitioner who is a Law Graduate, enrolled as an Advocate and practicing at Visakhapatnam. In response to the notification inviting applications for the post of Assistant Commissioner of Endowments in A.P. Charitable and Hindu Religious Institutions and Endowments Service vide Notification No.15/2018 dated 21.12.2018, she applied to the said post. As per the said notification, Respondent No.1 proposed to recruit to fill vacancies of five posts in both Multi Zone-I and II. Out of the five posts, two posts were reserved for Women in the open category. Both zones are having each one vacancy for unreserved women category. The petitioner belongs to BC-D category, but no such post was earmarked in unreserved women category. Accordingly, the petitioner applied for the above post and appeared for the examination.

(3.) The petitioner contends that, as per Clause No.13.5 of Notification No.15/2018 dated 21.12.2018, the minimum qualifying marks for consideration to the selection process is 40% for OCs, 35% for BCs and 30% for SCs, STs and PHs.