P. JAYAVARDHAN CHOWDARY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No.25040 of 2025 is filed seeking the following relief:

(2.) Heard Sri N.Subba Rao, learned Senior Counsel representing Sri N.Pavan Kumar, learned counsel for the petitioner in W.P.Nos.25040 of 2025 and 106 of 2026 and Sri Posani Venkateswarlu, learned counsel representing Sri P.Sai Surya Teja, learned counsel for petitioner in W.P.No.32315 of 2025 and learned Advocate General for APPSC and Sri M.Vijaya Kumar, learned Senior Counsel representing Sri B.Manoj Kumar, learned counsel for impleaded respondent No.5 in W.P.No.32315 of 2025 and impleaded respondent No.8 in W.P.No.106 of 2026 and Sri J.Sudheer, learned counsel for impleaded respondent No.4 in W.P.No.32315 of 2025 and impleaded respondent No.7 in W.P.No.106 of 2026.

(3.) The petitioner participated pursuant to the notification issued by the APPSC for Group-II examinations. As he qualified in the examinations conducted by the APPSC and as he stood in meritorious candidates in sports quota and at the time of verification of certificates of meritorious candidates, the petitioner was called to submit the certificates for Group-II, tentative list was released on 13/8/2025, wherein the sports authorities of Andhra Pradesh rejected the candidature of the petitioner merely by mentioning that he went to Japan to represent the nation as a manager of the team but not as a player. Questioning the said action, the present writ petition is filed.