G.RAMKOTI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since all the writ petitions arise out of a common notification, therefore, they are disposed of by a common order.

(2.) These writ petitions are filed seeking to declare the action of the first respondent in issuing the impugned Notification in Memo No.73/Cabinet/A1/2019, dated 24.07.2021 and consequential Notification issued in Memo No.1356/SU.I/A1/2021, dated 24.07.2021 especially para 5.2 as arbitrary and illegal.

(3.) It is the case of the petitioners that they belong to Scheduled Caste/Scheduled Tribe community and they were selected as Typist-cum-Assistants in the competitive examinations (limited recruitment conducted by the then Andhra Pradesh Public Service Commission (APPSC) and were selected in the category of SC/ST and appointed in the year 2002. Subsequently on the basis of the Constitutional Amendment in the 77th Amendment Act, 1995 inserting Article 16(4) with effect from 17.06.1995 and thereafter 85th Amendment Act, 2001 giving retrospective effect from 17.06.1995 reservations were made in the matters of promotion in favour of Scheduled Caste and Scheduled Tribe communities which were not adequately represented in such services with consequential seniority.