MADDURI DEVENDRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Government Pleader for Home appearing for the 1st respondent and learned standing counsel appearing for the 2nd respondent.

(2.) This writ petition is filed to issue Writ order or direction more in the nature of Mandamus declaring the impugned press release No. RC No 88, 89, 90, 91/Rect /Admin-1/2018, dtd. 2/3/2019 of the 2nd respondent by which the rule of mathematical rounding is not uniformally applied to the readings among all the MEN and WOMEN candidates and instead two different methods are followed 1. 170.0001 to 170. 4999 Seconds rounded to 170 for MEN and 2. 20.0001 to 20.0049 Seconds rounded as 20.00 Seconds for WOMEN instead 20.0001 to 20.4999 Seconds rounded as 20.00 Seconds for WOMEN as it was done in case of MEN which involve and imply gender bias and discrimination in applying the rule of mathematical rounding of the readings in 100 metres qualifying run in PET and as a result not considering the petitioners herein as Qualified though they have readings between 20.0001 to 20.4999 for the direct recruitment of Stipendiary Cadet Trainee (SCT) Sub Inspector of Police (Civil) SCT RSI (SAR CPL) and Deputy Jailer Notification No RC No 89/Rect /Admin-1/2018, dtd. 31/5/2018 and for the Direct Recruitment of Stipendiary Cadet Trainee SCT Police Constable (Civil) SCT PC (AR) and Warders Notification No RC No 88 /Rect /Admin-1/2018, dtd. 31/5/2018 and issuance of Press Release No RC No 88, 89, 90, 91/Rect /Admin-1/2018, Date 2/3/2019 by 2nd Respondent as illegal, arbitrary, discriminatory against principles of natural justice and gender equality and violative of Articles 14, 16, 153, 19(g) and 21 of Constitution of India and consequently Direct the 2nd respondent to correct the mathematical rounding to 20.0001 to 20.4999 in place of 20.0001 to 20.0049 on par with men for the petitioners herein and also for similarly situated candidates and conduct the remaining events Long Jump and Shot Put forthwith and Allow the Petitioners herein to participate in the further selection process.

(3.) The counter affidavit filed in the month of March, 2019 by the 2nd respondent. Paras 6 and 7 of the said counter affidavit read as under: