CHANDU NAGARJUNA Vs. CHIEF COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) The Andhra Pradesh Public Service Commission issued an advertisement notice dtd. 28/12/2021, inviting applications from eligible candidates for the posts of Junior Assistant-cum-Computer Assistant in A.P. Revenue Department in Group-IV Services. The petitioner claiming himself to be eligible, has applied for the said post under the sports category.

(2.) According to the advertisement notice, the candidates within the age group of 18 to 42 years as on 1/7/2021 were eligible to apply for the advertised posts. The notification further envisages that candidates seeking appointment under the sports category should have represented at least a university from Andhra Pradesh state in the inter-university competition at national/zonal/regional level in one of the recognized games/sports and should submit the certificate of participation along with the application form.

(3.) The post for which the petitioner had applied is governed by the Andhra Pradesh State and Subordinate Services Rules, 1996 (hereinafter referred to as "Rules"). Rule 22(d) thereof envisages as under: