DIVYA BEND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present Writ Petition, the Petitioner is seeking to declare that the Selection Notification dtd. 25/7/2023 issued by Respondent No.2-A.P.P.S.C notifying that the candidature of Respondent No.6/un-official Respondent as selected to the post of Kriyasharira (Post Code-2) pursuant to Notification No.14 of 2021 dtd. 28/9/2021 and its Supplemental Notification dtd. 26/9/2022, as illegal and arbitrary.

(2.) The facts in brief are as follows;

(3.) The Petitioner applied for the post of Lecturer/Assistant Professor (Ayurveda) Kriyasharira. The educational qualifications for the said post were that the individual should ideally have a Post-graduate qualification in 'Kriyasharira', and if a candidate with a Post-graduate qualification in 'Kriyasharira' is not available, then the candidate with a Post-graduate qualification in 'Ayurveda Samhitha evam Siddhant' or 'Kayachikitsa', which is an allied/equivalent subject to 'Kriyasharira', will be considered. As the Petitioner had qualification of Post-graduate Degree in 'Kayachikitsa', she had applied for the post of Lecturer/Assistant Professor in 'Kriyasharira'.