Y. TIRUPALAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri. Mattegunta Sudhir, the learned counsel for the appellants and the learned Additional Advocate General for the official respondents and Sri. Narra Srinivas, learned counsel appearing for the unofficial respondents.

(2.) In all the three Writ Appeals, the controversy centres on the selection of Anganwadi Workers to the position of the Extension Officers, Grade-II.

(3.) The short question that was canvassed before the learned Single Judge is that the official respondent No.3, who conducted the proceedings for selection of the Extension Officers, Grade-II has omitted to comply with the notification dtd. 5/9/2022. Under the said notification, as per the Paragraph No.7, the total marks for selection was fixed as 50 and out of the said total, 45 marks was assigned for the objective test and 05 marks for proficiency test i.e., proficiency in spoken English.