JANNU SUJANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners before this court have filed this writ petition claiming for the following relief:-

(2.) The contention of learned counsel for the petitioners is that for the purpose of promotion to the post of Dietician, the Andhra Pradesh Medical Education Service Rules, issued vide G.O.Ms.No.154, Health, Medical and Family Welfare (A2) Department, dtd. 04/05/2002, provides for the procedure and qualifications and the aforesaid Rules were amended vide G.O.Ms.No.232, Health, Medical and Family Welfare (M1) Department, dtd. 14/10/2009. The Notification amending the aforesaid Rules is reproduced as under:-