FISHERMEN COOPERATIVE SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Art. 226 of the Constitution of India, is filed by the petitioner society requesting to issue a writ of Mandamus declaring the action of the respondents in proposing to conduct a skill test for Mudiraj community fishermen only vide notice no.115/E/2017, dated 13.12.2017, without considering the claims of the legal heirs of the deceased fishermen and members of the society by giving preference to them as illegal, arbitrary, violative of terms of G.O.Ms.No.74, Animal Husbandry, Dairy development and Fisheries II Department, dated 21.10.2011. In the writ petition, a further direction to the 3rd respondent to conduct a skill test to the legal heirs of the deceased members of the petitioner society, after setting aside the impugned notice, is also sought.

(2.) I have heard the submissions of Ms. R. Annapurna, learned counsel appearing for the writ petitioner; of the learned Government Pleader for Fisheries appearing for the respondents 1 to 3; and, of the learned Government Pleader for Revenue appearing for the 4th respondent. I have perused the material record.

(3.) The case of the petitioner society is this: