PROF. A.VINAYAK REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. S.Satyam Reddy, learned Senior Counsel for the petitioner; Mr. B.S.Prasad, learned Advocate General for the State of Telangana representing respondent Nos.1 and 2; Mr. Ram Gopal Rao, learned Standing Counsel for Telangana State Public Service Commission, respondent No.3; Mr. B.Timoty, learned counsel for respondent No.4; Mr. P.Somasekhar Reddy, learned counsel for respondent No.5; Mr. Srinivasa Rao Maddiraju, learned counsel for respondents No.6 and 7; Mr. Venkat Reddy Kodumuri, learned counsel for respondent No.8; and Mr. A.Sudershan Reddy, learned Senior Counsel for respondent No.9.

(2.) This petition has been filed under Article 226 of the Constitution of India as a public interest litigation (PIL) to declare the appointment of respondents No.4 to 9 as members of Telangana State Public Service Commission vide G.O.Ms.No.108 dtd. 19/5/2021 issued by the General Administration (Services-A) Department, Government of Telangana as arbitrary and illegal, being violative of Regulations 3(2)(a) and (b) of Telangana State Public Service Commission Regulations, 2014 (hereinafter referred to as, 'the Regulations') and thereafter to set aside such appointments.

(3.) Petitioner is a retired professor of Economics, Kakatiya University, Warangal. He is a public spirited person engaged in various social activities which are in the larger interest of the society. He had played an active role in the agitation for a separate State of Telangana.