K.SANJEEVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K.Rama Subba Rao, learned counsel for the appellant and Mr. M.V.Rama Rao, learned Special Government Pleader for Services representing the respondents.

(2.) This appeal is directed against the order dtd. 2/12/2021 passed by the learned Single Judge dismissing writ petition No.32524 of 2021 filed by the appellant as the writ petitioner.

(3.) By the order under appeal, learned Single Judge took the view that appellant knew about the minimum qualifying marks of 40 % as open category candidate to which he belonged; with no minimum marks being prescribed for persons with disabilities. Having participated in the written examination, it is not open to the appellant to turn around and contend that relaxation should be given to him in respect of minimum qualifying marks as a person with disabilities. Observing that at the best appellant can submit a representation before the respondents seeking relaxation of minimum qualifying marks under the quota for persons with disabilities, learned Single Judge however held that no such direction as has been sought for can be granted by the Court under Article 226 of the Constitution of India.