MOKA TATARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition was filed questioning the action of the respondent No.3 in not selecting the petitioner for the post of Assistant Statistical Officer by not considering the service certificate issued by the respondent No.4 dtd. 20/10/2011 for relaxing the age as per the select notification No.03.2019 dtd. 23/1/2019.

(2.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondent No.3.

(3.) The counsel for the petitioner submits that the petitioner studied Bachelor of Science in SBBR College, Amalapuram, M.Sc (Mathematics) in Andhra University, and M.Tech in Jawaharlal Nehru Technological University. He was a member of the faculty in Jyotismati College of Engineering, Ghatkesar from 2004-06. Then he worked in Sri Indu College of Engineering and Technology between 2006 to 2008. Subsequently he worked in MRR Institute of Computer Applications as Assistant Professor from 2008 to 2010. Then he worked as Data Entry Computer Operator (LDC) in Census 2011 for a period of one year between 2010 to 2011. Later he worked as Assistant Professor in Keshav Memorial Institute of Technology, Hyderabad for a period of four years from the year 2014 onwards. While so, the Government of Andhra Pradesh in General Administration Department issued G.O.Ms.No.305 dtd. 14/6/2010 creating temporary posts for providing clerical assistance during the year 2011 census operations. The graduates who volunteered for the one year job were permitted to join for the said work purely on temporary basis for a period of one year. Accordingly, he was engaged as Data Entry Computer Operator (LDC) for census-2011 and worked within the jurisdiction of P.Gannavaram Mandal. The respondent No.4 who was the census charge officer for the Census 2011 operations has given the certificate also to that effect for the petitioner. The census was completed by the Director of Census operations, Andhra Pradesh headed by the Joint Director. Though it is a Central Government organization, the State Government employees work temporarily for the census for different designations and there is no permanent set up for the staff in the said organization. The respondent No.4 who was the census charge officer at the relevant period is the certifying authority.