MOHANLAL SABAVAT Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The appellant/writ petitioner is aggrieved by the order dated 13.03.2019, passed by the learned Single Judge dismissing W.P.No.18193 of 2017 wherein, a grievance was raised against the manner in which the respondent No.2/Director of Public Health and Family Welfare had prepared the merit list of candidates for appointment to the post of Radiographer, on a plea that the marks obtained in the Technical Qualification, i.e., Certificate in Radiographic Assistant Course (in short, CRA) had been erroneously ignored and G.O.Ms.No.214 dated 08.05.2001 had been wrongly applied to technical posts by ignoring G.O.Ms.No.400 dated 23.03.2010 and G.O.Ms.No.287 dated 19.10.2010.

(2.) A glance at the brief facts of the case is necessary. The respondent No.1, Regional Director, Medical and Health Services, (Zone-V), Warangal, issued a recruitment Notification on 11.06.2014, to fill up one backlog vacancy for the post of Radiographer in Zone-V, Warangal, meant for local Scheduled Tribe candidates. The Service Rules for the post of Radiographer, namely Andhra Pradesh Medical Subordinate Service Rules laid down the following qualifications for the post of a Radiographer -

(3.) In response to the aforesaid Notification for filling up of one backlog ST vacancy in the category of Radiographer, eighteen candidates applied and out of them, ten candidates including the petitioner herein qualified. It is not in dispute that none of the short listed candidates possessed a degree in B.Sc.,/M.Sc.,/M.A.,/B.Sc (Hon) from any recognised University with Physics as one of the subjects. On 29.05.2017 a merit list was prepared in terms of the marks obtained by the short listed candidates in the qualifying academic examination and a merit list was prepared. In the said merit list, the petitioner was placed at Sl.No.4, while the respondent No.5 was placed at Sl.No.1.