SUNKARA BULLI BABA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant. Mr.Venkateswara Rao Gudapati, learned counsel appeared on behalf of respondent No.3. Mr.G.V.Shivaji, learned counsel representing the proposed respondents 4 to 9 appeared through online.

(2.) Aggrieved by an order of the Learned Single Judge dtd. 18/2/2026, writ petitioner in W.P.No.3998 of 2026, preferred the present intra-Court appeal.

(3.) In the writ petition, the action of respondents 1 and 2 in insisting the production of SADAREM (Software for Assessment of Disabled for Access, Rehabilitation and Empowerment) Certificate for considering the petitioner's case for promotion to the post of Deputy Director of Agriculture against Roster Point No.6 (VH category) in the ensuing promotions for the panel year 2025-26, was questioned and consequential directions were sought.