TELANGANA STATE PUBLIC SERVICE COMMISSION Vs. P.MAHESHWARI

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 06.01.2020 passed by the learned Single Judge in W.P.No.1936 of 2019.

(2.) The facts of the case reveal that respondent No.1, who belongs to SC category, has submitted an application pursuant to notification dated 21.10.2017 for appointment to the post of Physical Education Teacher (Urdu Medium) and she has obtained 29.592% marks. The terms and conditions of the advertisement provided for cut-off marks. For general category, the cut-off is 40%, for backward class 35% and for SCs and STs, the cut-off is 30%.

(3.) Undisputedly, the facts also reveal that the Public Service Commission was not able to fill up a single vacancy in the SC category, as there were no qualified candidates (SC women category). Respondent No.1 preferred a writ petition before this Court and the same has been allowed by the learned Single Judge. The order passed by the learned Single Judge reads as under: