CH.VANITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed praying to grant the following relief:

(2.) Heard Mr. K.Venumadhav, learned counsel for petitioner, learned Assistant Government Pleader for Civil Supplies.

(3.) According to the petitioner, she was appointed temporarily in November, 2017 as Fair Price Shop Dealer in Thungur village, Beerpur Mandal, Jagtial district. In the recruitment notification, this fair price shop is reserved for Backward Classes - 'E ' category. Petitioner belongs to BC- 'A ' category.