KAMBALAPALLI MAHENDRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. M.Surender Rao, learned Senior Counsel appearing for Mr. Madiraju Srinivasa Rao, learned counsel for appellant; Mr. Santhapur Satyanarayana Rao, learned Government Pleader for Services-I appearing for respondents No.1 and 3 and Mr. P.S.Rajasekhar, learned Standing Counsel for Telangana State Public Service Commission appearing for respondent No.2.

(2.) This Writ Appeal is preferred against the impugned judgment dtd. 21/3/2025, passed in W.P.No.16580 of 2024, by the appellant/writ petitioner.

(3.) The learned writ court did not accede to the prayer of the writ petitioner to issue a direction upon the respondents to consider his candidature for the post of Drug Inspector, which fell vacant upon non-joining of one candidate out of two vacancies earmarked for Scheduled Caste (SC) category, though petitioner was the third ranker as per the merit list. The recruitment process was conducted by the Telangana State Public Service Commission (for short 'the Commission') in pursuance of Notification No.21 of 2022 dtd. 8/12/2022, for 18 vacancies (5 in Multizone-I and 13 in Multizone-II).