K. MANASA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sri G.V.Shivaji, learned counsel for the petitioners had concluded his arguments on 8/4/2020. Today learned Government Pleader for Services-I has concluded his arguments and Ms. K.S.G.Padmavathi, learned counsel representing Sri G.V.Shivaji, has been heard in reply submissions.

(2.) This Writ Petition under Article 226 of the Constitution of India has been filed for the following relief:-

(3.) According to the petitioners, the respondents issued a notification No.01/Horti/2020, dtd. 10/1/2020 inviting applications from eligible candidates for the post of Village Horticulture Assistants (General Recruitment).