THIMMAPURAM MUNAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ of mandamus is filed by the petitioner under Article 226 of the Constitution of India to declare the list of beneficiaries, dated 04.02.2019 prepared by the 3rd respondent with ineligible persons for extending subsidies under Self Employment Transport Sector Scheme for Anantapur District, as arbitrary and illegal and the petitioner thereby sought for direction to the respondents 2 to 4 to prepare the list of beneficiaries with eligible persons for sanctioning subsidies under Self Employment Transport Sector Scheme.

(2.) The State Government of Andhra Pradesh has initiated Schedule Class Artisans assistance scheme. The primary objectives of Scheme are;

(3.) The petitioner has filed provisional list of selected candidates and their marks by the District Scheduled Caste service Co-operative Society Limited, Anantapur, 2018-2019. By filing the said document, counsel for the petitioner submits that the persons who secured 32 marks were also selected, but the petitioner who is similarly situated who has also secured 32 marks was not selected. Therefore, the petitioner has made representation to the 3rd respondent through on line on 06.02.2019.