LAWS(TLNG)-2025-7-13

J. HARICHAND Vs. STATE OF TELANGANA

Decided On July 09, 2025
J. Harichand Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the respondent No.2-Corporation in not considering the service rendered by the petitioner as Pharmacist in the said Corporation from 1/9/2018 till the date of filing the writ petition and not issuing the Experience Certificate to the petitioner for the period from 1/5/2019 onwards.

(2.) Heard Sri A.Santosh Kumar, learned Counsel for the petitioner, Smt. K.Swapna Madhuri, learned Assistant Government Pleader for Medical and Health and Sri Rama Rao Gantannagari, learned Standing Counsel for respondent No.2 and perused the record.

(3.) The learned Counsel for the petitioner would submit that petitioner was appointed as Pharmacist in the 2nd respondent-Corporation on 1/9/2018 through an outsourcing Agency. His role in the said Corporation is critical in identifying the drug, in diversion of the same from CMS to Central Medical Stores, stock monitoring and follow up of the stocks. While it being so, the Medical and Health Service Recruitment Board, Government of Telangana issued Notification No.5/2024 dtd. 24/9/2024 for the posts of Pharmacists. As per the clasue 3.1 of the said Notification, 20 points would be awarded for services rendered in the Government Hospitals/Institutions/ Programs on contract/outsourcing basis. In so far as the non-tribal areas are concerned, 2 points for six months of service would be awarded during the selection process, which is based on 100 points, out of which 80 points to be awarded for percentage of marks obtained in the written examination and other 20 points are the weightage marks for service. The examination for the said post was held on 30/11/2024 and the petitioner is expecting good marks in the written examination. The petitioner applied for issuance of Experience Certificate for the period from 1/9/2018 to 5/10/2024, but the respondent No.2 issued experience certificate only for the period from 1/9/2018 to 30/4/2019, without assigning reasons for restricting the period of service only up to 30/4/2019.