UMA PAPABATHINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In both of these Writ Petitions, the petitioners are seeking a Writ of Mandamus declaring the action of the respondents in issuing the revised selection list of Staff Nurses, by including in the selection list of candidates, the hall ticket numbers of also the candidates who have not even qualified in the written test, by adding service weightage marks to them and in not including the petitioners' hall ticket numbers in the revised selection list, in spite of their securing minimum or more than qualifying marks in the written test, as illegal and arbitrary and unconstitutional.

(2.) Brief facts leading to the filing of the present Writ Petitions are that the petitioners claim to be belonging to BC and SC categories in Zones-V and VI. They also claim to be possessing necessary qualifications for appointment to the post of Staff Nurse. On 8/11/2017, the 3rd respondent has issued the Notification No.57/2017 calling for applications from the eligible candidates for filling up of 1115 posts of Staff Nurses in the Director of Public Health and Family Welfare and 81 posts of Staff Nurses in the Telangana Vaidya Vidhana Parishad. It is submitted that the petitioners submitted their online applications and participated in the written examination and have secured qualifying marks in the written test. It is submitted that on 7/11/2020, the 3rd respondent has published the merit list with qualifications and service weightage marks and it contained the hall ticket numbers also of the candidates who did not secure the minimum marks in the written examination. It is submitted that on 7/11/2020, the candidates in the revised selection list were called for certificates verification and on 23/2/2021, web options were called for and on 29/4/2021, the provisional selection list was issued and on 4/5/2021, the revised selection was published. Since the petitioners secured the minimum qualifying marks in the written examination, but were not included in the list of selected candidates, these Writ Petitioners were filed.

(3.) Vide orders dt.16/6/2021 in W.P.No.13291 of 2021, this Court had directed that any appointments to the post of Staff Nurses will be subject to the outcome of W.P.No.13291 of 2021.