MALLAPARDHASARADHI Vs. STATE OF A.P.

JUDGEMENT

(1.) I.A.No.1 of 2025 in W.P.No.4633 of 2024 and I.A.Nos.1 and 2 of 2025 in W.P.No.15202 of 2024 W.P.No.4633 of 2024, is filed challenging the notification No.11 of 2023, dtd. 7/12/2023, issued by respondent No.2, for direct recruitment to the posts of Grade - II Services General / Limited recruitment, as illegal and arbitrary and violative of Article 14, 15 and 16 of the Constitution of India and is against the judgment of the Hon'ble Apex Court in R.K. Sabharwal and others v. State of Punjab and others,(1995) 2 SCC 745. and to issue a fresh notification, fixing the reservation roster, per the judgment mentioned above.

(2.) W.P.No.15202 of 2024, is filed, impugning the notification No.11 of 2023, issued by respondent No.2, dtd. 7/12/2023, whereby year marking the roster slots for specialized categories i.e. Women / PBD and other categories, as illegal and arbitrary and contrary to G.O.Ms.No.77 General Administration (Services-D) Department, dtd. 2/8/2023 and also the judgment in W.P.No.11727 of 2022, dtd. 28/4/2023.

(3.) Heard Sri Srinivas Rao Bodduluri and Sri G.V. Shivaji, learned counsel for the petitioners in both the writ petitions and Sri D. Srinivas, learned Advocate General appeared for the respondents.