BANDI NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the order passed by the learned single Judge of this Court in W.P.No.24915 of 2018, dtd. 12/4/2023.

(2.) Heard Sri P.Venkatesh, learned counsel for appellant, learned Government Pleader for Social Welfare appearing for respondent nos.1, 2, 4 and 5, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent no.3 and Sri Ram Gopal Rao, learned standing counsel for TSPSC appearing for respondent no.6.

(3.) The brief facts of the case in nutshell are that 6th respondent issued Notification No.9/2015 dtd. 29/8/2015 for the post of Assistant Engineers in various Engineering Subordinate Services, Municipal Assistant Engineer and Technical Officers in Public Health and Municipal Engineering Subordinate Service. The appellant responded to the same and participated in the selection process. The respondent-Commission has notified a total of 1058 vacancies including Assistant Engineers (Civil) and Assistant Engineers (Mechanical), out of which, 37 vacancies were notified under Physically Handicapped quota. It is averred that out of 37 vacancies reserved for PH candidates, 25 vacancies were earmarked for general and 12 vacancies were earmarked for women. Though notification was issued for 37 vacancies under PH quota, results were announced only for 16 vacancies and the case of the appellant was not considered on the ground of non- availability of vacancy.