N.JYOTHI NIRMALA AND ORS. Vs. THE REGIONAL JOINT DIRECTOR, WOMEN DEVELOPMENT AND CHILD WELFARE DEPT., WARANGAL REGION AND ORS.

JUDGEMENT

(1.) In this batch of writ petitions, the petitioners assail the order dated 24.11.2014 passed by the learned Andhra Pradesh Administrative Tribunal, Hyderabad (for short "A.P.A.T"), in O.A.Nos.8234 of 2013 and batch as being erroneous and pray to declare the action of the official respondents in preparing the selection list for the posts of Extension Officer Grade -II (Supervisor) in various Zones of Women Development and Child Welfare Department (for short "WD and CW Dept.") pursuant to Notification dated 02.07.2013 as illegal, arbitrary and for a consequential direction to the respondents to prepare fresh selection list after rectifying the mistakes in the key and publish the fresh key.

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

(3.) The details of the writ petitions are shown in the following table: