S. PRASANNA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of Respondents in not considering the case of the Petitioner for promotion to the post of "Mukhya Archaka" on the ground that the Petitioner had not qualified in the departmental examination of 'Archaka Pravesa', as illegal and arbitrary.

(2.) The brief facts are as follows;

(3.) It is stated that as per the said Rules, the Petitioner has to qualify in the departmental examination of "Archaka Pravesa" for promotion to the post of "Mukhya Archaka". However, the said departmental examination was last conducted in the year 2019 and thereafter a notification was issued in the year 2024 only. However, the examination pursuant to the notification issued in the year 2024 is yet to be conducted. On the ground that the Petitioner did not qualify in the "Archaka Pravesa" departmental examination, the case of the Petitioner was not considered vide Memo in Rc.No.C1/COE- 13025(48)/8/2025, dtd. 16/11/2025 for promotion to the available vacancy of "Mukhya Archaka" in Respondent No.3-Temple. Hence, the present Writ Petition is filed.