P. HARIKA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Assistant Government Pleader for Services-II.

(2.) The present Writ Petition is being filed seeking to declare that the petitioner is entitled to be considered and appointed as Food Safety Officer in the Office in the Director, Institute of Preventive Medicine Public (Health) Laboratories and Food (Health) Administration and Greater Hyderabad Municipal Corporation in the State of Telangana, consequent to the declaration of the results dtd. 01/06/2020, in pursuance of the Notification No. 10/2019 dtd. 31/12/2019 issued by the 2nd Respondent and consequently the action of the respondents in not considering the claim of petitioner for appointment to the post of Food Safety Officer on the ground that the Petitioner is holding a degree in Medicine in Homeopathy and not including the name of the petitioner in the provisional selection list dtd. 18/7/2020 for the post of Food Safety Officer.

(3.) The case of the Petitioner, in brief, is as follows: