A. PRASANNA LAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Vide the present petition, the petitioner has assailed the order dated 24.04.2017 passed in O.A. No. 456 of 2017 by the Andhra Pradesh Administrative Tribunal, Hyderabad (for short, 'the Tribunal'), whereby the O.A. filed by the petitioner was dismissed.

(2.) The case of the petitioner is that respondent No. 2 had issued a recruitment notification on 27.08.2016 for the post of Stipendiary Cadet Training Constables (Communications). In all, 494 vacancies were notified and to an extent of 33? per cent, posts were reserved in favour of women. Since, the petitioner possesses the requisite qualification, she had responded to the said notification, vide online registration No. 3010114 along with the application. She had enclosed all the relevant certificates including educational certificates, caste certificate and non-creamy layer certificate.

(3.) Learned counsel appearing on behalf of the petitioner submits that as per the selection process, one had to appear for the Physical Measurement Test/Physical Efficiency Test (PMT/PET) along with all original certificates with a set of legible xerox copies, duly attested by Gazetted Officer. In the present case, Physical Measurement Test was conducted on 14.11.2016 and he submitted all the certificates as required. After clearing Physical Measurement Test, it was stamped on the call letter that all the certificates have been verified. After being successful in the Physical Efficiency Test, he was issued a hall ticket for appearing final written test, vide Hall Ticket No. 553180249 and a written test was conducted on 29.01.2017. Respondent No. 2 had prepared/published a merit list and in the said merit list, name of the petitioner was shown in serial No. 2457 as she got 103 marks in the written test. She had secured decent marks in the written test and that she was expecting offer of appointment in her favour, but to her utter shock and dismay, her name did not find in the selection list.