PANDRANKI MAHESWARI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in both the Writ Petitions is inter- linked, both the Writ Petitions are heard together and are being disposed by this common order.

(2.) Initially, O.A.1972 of 2018 was filed before the A.P. Administrative Tribunal, Hyderabad, questioning the letter No.G1/4749/2009, dtd. 21/10/2017 of the Special Commissioner, Department of Technical Education, Andhra Pradesh, Vijayawada and Notification No.8/2018, dtd. 16/8/2018 issued by the Secretary, A.P.Public Service Commission, Vijayawada, (for short 'APPSC') for conducting Special Qualifying Test (for short 'SQT') through on-line with syllabus consisting of General Studies and Mental Ability, by awarding minus marks for wrong answers, as illegal, arbitrary and consequential declaration that the applicants are not liable for subjecting to the above SQT. Later, the above OA was transferred to this Court and numbered as W.P.(AT).No.2174 of 2021.

(3.) W.P.No.30350 of 2022 is filed questioning the action of the 2ndrespondent-APPSC in not declaring the results of Special Qualifying Test, vide Notification No.08 of 2018, dtd. 16/8/2018, even though, SQT was conducted in the year 2018.