K.THIRUPATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Appeal is filed seeking to modify the interlocutory order, dtd. 19/11/2024, in W.P.No.32280 of 2024, wherein and whereby learned single Judge of this Court while issuing notice before admission, passed order to the effect that any selections made to the posts of Hostel Welfare Officer Grade-II pursuant to Notification No.25 of 2022 dtd. 23/12/2022 issued by respondent No.3, shall be subject to the outcome of the Writ Petition.

(2.) Heard Sri Pratap Narayan Sanghi, learned senior counsel appearing for Sri Avadesh Narayan Sanghi, learned counsel on record for the appellant, learned Government Pleader for Social Welfare for respondent Nos.1 and 2 and Sri P.S.Rajashehar, learned Standing Counsel for respondent No.3.

(3.) Briefly stated, the facts of the case are that respondent No.3 has issued notification No.25 of 2022, dtd. 23/12/2022, to fill up various posts in Tribal Welfare Department; that the appellant is one of the aspiring candidates for the post of Hostel Welfare Officer Grade-II and he submitted application for the said post on 26/1/2003; that after scrutiny of the applications, the appellant was issued hall ticket and he participated in the written test held on 28/6/2024 and secured 193.19 marks; that as per Notification, dtd. 23/12/2002, 10% reservation for Economically Weaker Ss. was provided in terms of G.O.Ms.No.65, dtd. 19/5/2021; that as per para-12(vii) of notification, EWS reservation is applicable as per G.OMs.Nos.243 and 244, GA (SER.D) Department, dtd. 24/8/2021; that as per G.O.Ms.No.65. dtd. 19/3/2001, to avail the benefit of reservation under EWS, the candidates have to produce the Income and Asset Certificate (hereinafter referred to as '1 & A Certificate') issued by the competent authority.