NIGULAPU MOUNIKA Vs. DIST. COLLECTOR

JUDGEMENT

(1.) This Writ petition is filed under Article 226 of Constitution of India, seeking the following relief:

(2.) Heard Sri B.Sudhakar Reddy, Learned Counsel appearing for the petitioner and Government Pleader for Services-II appearing for respondent Nos.1 and 2 and Sri Santapur Satyanrayana Rao, learned Counsel appearing for the respondent No.3.

(3.) The Learned Counsel appearing for the petitioner submits that the 1st respondent issued notification vide Collector's Ref. No.A2/240/2015 dtd. 20/6/2018 for the appointment of Junior Assistants/Typist in T.S Ministerial Services, Subordinate Services for limited recruitment of backlog vacancies of SC & STs in the District of Adilabad. In pursuance to the said notification the petitioner applied for the post of Junior Assistant as she possess requisite qualifications as prescribed in the notification. After due process of selection the respondent No.1 provisionally selected the petitioner on 1/2/2020 under SC Women Quota at Serial No.3 and the same was also displayed on the Notice Board of the 1st respondent. Thereafter, the 1st respondent issued another Provisional Common List of Junior Assistants and Typist under SC/ST Backlog-2018, wherein the respondent No.3 is placed at Sl.No.789 though the respondent No.3 did not submit any certificates of Technical qualifications and mentioned in the remarks column that only degree certificate is filed. In the remarks column of the respondent No.3 at Sl.No.1326 of Provisional List reflects as 'year wise and computer generated marks memo enclosed", but the column of total marks and marks obtained does not show the marks at all.