MD. WAHEED Vs. TELANGANA STATE PUBLIC

JUDGEMENT

(1.) Petitioner claims that he secured certificate of 'Public Health & Sanitation Technology', issued by Bethesda Institute of Health Sciences, Visakhapatnam and in terms thereof, petitioner is eligible for selection as Health Assistant in Municipal service. On 27.07.2018, Telangana State Public Service Commission issued recruitment notification no.20/2018 dated 27.07.2018 calling for applications for selections to the post of Health Assistant in Municipal Administration and Urban Development Department. Petitioner responded to the said notification. In the selections conducted by the Public Service Commission, he secured relevant merit for appointment and accordingly, he was short listed for certificates verification. At this stage, this Writ Petition is filed praying to declare the action of respondents in not considering the case of the petitioner for provisional selection and appointment to the post of Health Assistant, as illegal, arbitrary and unconstitutional. Consequently, seeks a declaration that the qualification obtained by the petitioner from the Bethesda Institute of Health Sciences, Visakhapatnam, is sufficient and recognized qualification for the purpose of recruitment to the post of Health Assistant, and also seeks a direction to respondents to appoint him as Health Assistant.

(2.) Heard Mr. P.Amarender, learned counsel for petitioner, Mr. D.Bala Kishan Rao, learned standing counsel for TSPSC for respondent no.1, and learned Government Pleader for Services-I (TG) for respondents 2 and 3.

(3.) According to learned counsel for petitioner, recruitment notification requires a pass certificate in Multi Purpose Health Assistant Training Course awarded by the Chairman, Board of Examinations constituted by the Government of Telangana or Government of India/Government of Telangana Recognized Institution. As the Bethesda Institute of Health Sciences, Visakhapatnam, is recognized by the Government, and therefore the certificate awarded by the said institute is valid. He would further submit that in the rules governing the posts, it is stated that what is required is, a pass certificate in Multi Purpose Health Assistant Training Course, issued by the recognized institution. Petitioner has undergone Multi Purpose Health Assistant Training Course and such certificate is awarded by the Bethesda Institute of Health Sciences and, therefore, said certificate is the certificate as required by the rules. Therefore, ignoring his candidature in spite of securing merit is illegal, arbitrary and unconstitutional.