UZMA NAZNEEN Vs. ASIA TABASSUM

JUDGEMENT

(1.) Heard Dr. Lakshmi Narasimha, learned counsel appearing for the appellant, Sri Ramesh Chilla, learned counsel appearing for respondent No.1 and Sri G.Vidya Sagar, learned Senior Counsel appearing for Smt. K. Udaya Sri, learned Standing Counsel appearing for respondent No.3.

(2.) This is an Intra-Court appeal arising out of the common order dtd. 2/4/2024 passed by a learned Single Judge in I.A.No.3 of 2020 in/and W.P.No.4796 of 2020, whereby, a direction was issued to respondent Nos.2 and 3 to give one mark to respondent No.1 for option 'A' given by her to question No.27 of Booklet-C and to consider her appointment for the post of Junior Personnel Officer.

(3.) The facts of the case reveal that respondent No.3-TSSPDCL conducted written examination on 15/12/2019 for recruitment to the post of Junior Personnel Officer. The written examination consisted of Question Paper Booklet containing 100 Multiple choice questions in English, each question followed by a translation in Telugu. In the instructions to the candidates printed in the said booklet, it is specifically mentioned that in case, there is any discrepancy in translation, the English version of the question will be considered as correct and final. The said instruction No.3 is extracted and reproduced below: