MUTYALA GAUTAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner learned standing counsel for the 2nd respondent and learned counsel appearing for respondents 4 to 9.

(2.) This writ petition is filed to issue an writ, order or direction more particularly one in the nature of Writ of Mandamus to direct the respondent authorities to consider the claim of the petitioner for appointment to the post Code Nos.11 to 19 under Ex-Servicemen Quota as per the notification Rc.No.89/Rect./Admn.-1/2018 dtd. 31/5/2018 issued by the 2nd respondent herein, by declaring the action of the respondent authorities with regard to the manner of conducting tests and reducing the vacancies after conducting examination, as illegal, arbitrary, and in violation of Art.14 and 16 of Constitution of India and contrary to the provisions of Telangana State and Subordinate Service Rules, 1996 consequently set aside the improper selection of the respondent nos. 4 to 9 under ex-servicemen quota.

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