MORTHA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the action of respondent No.3 in issuing notification, dated 28.01.2016, for the post of Stenographer Grade III under Andhra Pradesh Judicial Ministerial Services in the unit of District Judge, West Godavari District, Eluru, without giving age relaxation to the eligible employees working in Fast Track Courts on contract basis as illegal, arbitrary and contrary to the judgment of the Supreme Court in Brij Mohan Lal vs. Union of India .

(2.) The brief facts of the case are that the petitioner was appointed as a Stenographer on contract basis in the V Additional District Judges Court (Fast Track Court), Eluru, West Godavari District, on 23.07.2013. Respondent No.3, by the impugned notification, called for applications for the post of Stenographer Grade III under the Andhra Pradesh Judicial Ministerial Services in his unit. Out of the seven vacancies notified by respondent No.3, one post is reserved for O.C. women, to which category, the petitioner belongs. As per the said notification, a candidate must have completed 18 years of age and must have not completed 34 years of age as on 01.07.2016 and in respect of BCs, SCs and STs, PHs and Ex - Servicemen, age relaxation is provided. The petitioner has completed 36 years and 10 months as on 01.07.2016 and therefore, she was not eligible to apply for the post. Hence, she has filed this writ petition for the above noted relief.

(3.) We have heard Mr.B.Prakasam, learned counsel for the petitioner, learned Assistant Government Pleader for Law and Justice (AP) appearing for respondent No.1 and learned standing counsel for the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh appearing for respondent No.2.