(1.) Background:
(2.) clause 7 stipulated the educational qualifications for eligibility to the effect that candidates were required to possess SSLC/ SSC/ 10th Class with ITI in Electrician/ Fitter/ Mechanist/ Wireman/ Welder/ Turner/ Mechanic (Diesel)/ Instrument Mechanic/ Draughtsman (Mechanical)/ 2 Year Vocational Course in Electrician Trade. The cut-off date for reckoning the above eligibility compliance was fixed as 01.01.2011. clause 9 detailed the selection procedure and, to the extent relevant, it reads as under:
(3.) Clause 10 provided that reservation to local candidates was applicable as provided in the rules/regulations as amended from time to time and in force on the date of the notification. Candidates claiming reservation as 'local candidates' were to obtain the required study certificate (from Class IV to X) or Residence Certificate in the prescribed proforma. clause 11 defined a 'local candidate' and the said definition is on the same lines as set out in para 7 of the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 (for brevity, 'the Presidential Order').