SHEIK SHANAWAJ Vs. ANDHRA PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Originally, Writ Petition came to be filed to declare the action of the respondent in not allowing non-programmable calculators for Paper-II (General Aptitude) and neglecting the mistakes that occurred in Telugu translation of at least 51 questions in Paper-1 (General Studies) & Paper-II (General Aptitude) of Group-I Preliminary examination vide notification No.27/2018, conducted on 26/5/2019, as arbitrary, illegal and violation of Article 14 and Article 16 of the Constitution of India and consequently, to set aside the same.

(2.) By an order, dtd. 22/10/2020, the learned Single Judge dismissed the Writ Petition holding as under :

(3.) Challenging the same, the present Writ Appeals are filed under Clause 15 of Letters Patent.