VIJAY GOUTAM DABBIRU Vs. HONBLE HIGH COURT OF JUDICATURE AT HYDERABAD FOR STATE OF TELANGANA AND STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, who appeared for selection to the post of District Judge (Entry Level) under the quota reserved for direct recruitment, has come up with the above writ petition, challenging the action of the High Court in inviting the 7th respondent to appear for viva voce and also the action of the Registry in selecting the 7th respondent to the post of District Judge (Entry Level), as against an unreserved vacancy.

(2.) Heard Mr. C.V. Mohan Reddy, learned Senior Counsel appearing for the petitioner, Mr. S. Sri Ram, learned Standing Counsel appearing for the respondents 1 and 2 and Mr. P. Kiran, learned counsel appearing for the 7th respondent.

(3.) By a notification dated 15.04.2017, applications were invited for appointment to four posts of District Judges (Entry Level) by way of direct recruitment. Out of those four posts, one was reserved for Scheduled Tribes; one was reserved for the candidates belonging to BC (B) category and the remaining two were unreserved. However, out of the remaining two unreserved posts, one was intended to be filled by woman.