VANTEDDU NANDINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ appeal is arising out of common order dated 11.06.2019 passed by the learned Single Judge in W.P.Nos.35310 of 2018 and 9681 of 2019.

(2.) The facts of the case reveal that an advertisement was issued on 18.12.2017 by the Telangana Public Service Commission inviting applications for the post of Extension Officer and thereafter Addendum was also issued on 11.01.2018. The undisputed facts of the case reveal that the appellants/writ petitioners do not have the requisite qualification as per the initial advertisement issued on 18.12.2017. They came up before this Court claiming eligibility on the basis of addendum dated 11.01.2018 issued by the Telangana Public Service Commission (TPSC). The addendum issued by the TPSC provided that persons, who are not having essential qualifications, shall also be considered for appointment to the post of Extension Officer in case they hold higher qualifications. Addendum issued by TPSC is reproduced as under:

(3.) The learned Single Judge has dismissed the writ petition holding that a candidate is certainly required to possess essential qualification in terms of the recruitment rules and he has gone to the extent in holding that persons having higher qualification need not be considered as prescribed in the advertisement even though some Rules have been issued by the selecting body i.e., TPSC.