LAWS(APH)-2017-12-35

M NAGABHUSHAN REDDY Vs. STATE OF ANDHRA PRADESH, REPRESENTED BY PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT

Decided On December 05, 2017
M Nagabhushan Reddy Appellant
V/S
State Of Andhra Pradesh, Represented By Principal Secretary, Higher Education Department Respondents

JUDGEMENT

(1.) Aggrieved by the dismissal of his Original Application challenging his non-selection to the post of Lecturer in Zoology, the petitioner has come up with the above writ petition.

(2.) In response to a notification issued by the Public Service Commission on 12-10-2009 for selection to the post of Lecturers in various disciplines, the petitioner applied. A written examination was conducted on 14-08-2001 followed by viva voce on 05-12-2011. The merit list was released on 28-08-2012 and the name of the petitioner did not find place.

(3.) There were 21 vacancies in the post of Lecturer in Zoology. The petitioner had secured 74 marks in Paper-I, 184 marks in PaperII and 26.50 marks in viva voce. In other words, he had secured a total of 284.50 marks.