O. SAMSON RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) W.P. No. 31024 of 2018 is filed for a writ of mandamus to declare the action of respondent No. 5 in constituting the Screening-cum-Selection Committee for Santhanuthalapadu Mandal in contravention of the guidelines prescribed in G.O.Ms. No. 1.01, Social Welfare (SCP.I) Department, dated 31.12.2013, as modified by G.O.Ms. No. 18, Social Welfare (SCP) Department, dated 08.02.2016, and G.O.Ms. No. 111, Social Welfare (SCP) Department, dated 23.11.2016, as illegal and arbitrary.

(2.) Heard the learned counsel for the petitioners, learned Government Pleader for Social Welfare appearing for respondent Nos. 1 to 4, Sri G. Seshadri, learned Standing Counsel for respondent No. 5 and Sri M. Vidya Sagar, learned counsel for respondent No. 6.

(3.) The short question that arises for consideration in this writ petition is: