S.SUNIL PREM KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayer:

(2.) Heard Sri Srikanth Chintala, the learned counsel appearing for the petitioner, Sri Goda Siva, the learned Senior Counsel representing Smt.Goda Ramalakshmi, the learned counsel appearing for respondent Nos. 3 to 5, the learned Government Pleader for Services-II appearing for respondent No.1 and Sri M.Ram Gopal Rao, the learned Standing Counsel for respondent No.2-Telangana State Public Service Commission.

(3.) It has been contended by the learned counsel appearing for the petitioners that in response to the notification issued by respondent No.2 vide Notification No.59 of 2017, dtd. 8/11/2017, the petitioners have applied for the post of Radiographer in Director of Public Health and Family Welfare and appeared for the written test with hall ticket Nos.179001097, 1759000226 and 1759000385 respectively and petitioner No.1 was placed at Sl.No.138, petitioner No.2 at Sl.No.45 and petitioner No.3 at Sl.No.44 in the merit list published on 3/1/2019. But, surprisingly, the respondent No.2 published a note dtd. 9/2/2019 stating that request of certain persons for adding weightage marks was considered and one week before the certification i.e. before 26/2/2019 and released another "Revised Merit List" with Qualification and Service Weightage" in which, the names of unofficial respondents were shown above the names of the petitioners herein. Therefore, the petitioners went down in the revised merit list. However, the petitioners were shown up in the Provisional List of candidates for verification of certificates @ 1:3 ratio on 22/2/2019. Further, aggrieved by the revised merit list, petitioner Nos.2 and 3 have submitted representations on 2/3/2019, 12/3/2019 and 16/3/2019 respectively along with other applicants requesting respondent No.2 to rectify the merit list and consider their applications based on the notification.