P.ANJANEYULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner filed the present writ petition praying to grant the following relief:

(2.) The brief facts leading to filing the present writ petition are as under:

(3.) Respondent No.2 filed counter stating that the Chairman, TSLPRB had issued notification vide Rc.No.151/Rect/Admn.1/2015, dtd. 31/12/2015 inviting applications from the eligible candidates for filling up of various posts. In response to the said notification, petitioner participated in the recruitment process vide Registration No.455879 and secured 73 marks for the post of SCT PC (Civil)/ Firemen, 85 marks for the post of SCT PC (AR) and 80 marks for the post of SCT PC (SAR/TSSP/SPF). Petitioner belongs to BC-A community and claimed to be Home Guard as special category. Petitioner submitted residence certificate dtd. 26/6/2016 issued by the Tahsildar, Nalgonda Mandal, during the recruitment process, in support of his claim that he is a local candidate, wherein it was mentioned that petitioner is residing in Nalgonda district since last seven years. In the online application, he did not mention school details of 4th class to 10th class and furnished residence detail. He appeared SCC as a private candidate in March, 2022. The 2nd respondent referred to Presidential Order, as per which, the definition of local candidate is as follows:-