NIRMALA BANOTHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the fifth respondent in issuing the Addendum dtd. 12/6/2023 to the Notification No.03 of 2022 dtd. 30/12/2022, changing the prescribed pattern of examination from OMR (Optical Mark Reader) with CBT (Computer Based Test) and prescribing normalization of marks as illegal, and set aside the same.

(2.) Heard Sri S. Satyam Reddy, learned Senior Counsel appeared on behalf of Smt. B. Rajeswari, learned counsel for the petitioners, learned Government Pleader for Services-II, appearing for the respondents No.1 to 4 and learned Advocate General, appearing for the respondent No.5. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that all the petitioners are Graduates in Nursing, which is a Four Years course. They are eligible to be appointed as a Staff Nurse. The fifth respondent issued Notification bearing No.3/2022, dtd. 30/12/2022, inviting applications for the posts of Staff Nurse for various departments. The selection procedure is based upon 100 points, out of which, 80 points are for the percentage of marks obtained in the Written Examination and 20 points are for services in State Government Hospitals / Institutions / Programmes on a contract / outsourced basis. Apart from others, the Written Test was conducted on 2/8/2023. The marks obtained by all the candidates who appeared for the Written Examinations were declared on 28/12/2023. On the same day, within half an hour of the release of marks, the Provisional Selection candidates list was declared. The list for verification of mark sheet was also declared on the same day, within 10 minutes of the declaration of the Provisional Selection list. The petitioners secured the following marks as per the first marks list released on 28/12/2023: