MANNEM JHANSI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the action of the respondent No.2 in not including the petitioner's name in the selection list under Economically Weaker Sec. quota in pursuance to the Group-I Notification vide Notification No.2/2024 dtd. 19/2/2024 and inclusion less meritorious candidates as illegal and arbitrary and declare that the petitioner is entitled to be selected and appointed to the posts in one of the Grade-I service based on her merit/rank/marks as an E.W.S candidate.

(2.) Heard Sri M. Surender Rao, learned Senior Counsel for Sri Rama Rao Kilaru, learned counsel for the petitioner, Smt M. Shalini, learned Government Pleader for Services-II for the respondent No.1 and Sri P.S.Raja Sekhar, learned Standing Counsel for the respondent No.2.

(3.) Learned Senior Counsel for the petitioner submits that the petitioner is a Post Graduate and belongs to O.C Category and Economically Weaker Sec. (for brevity 'EWS'). Pursuant to the Notification No.4/2022 dtd. 26/4/2022 issued by the respondent No.2 inviting online applications from the qualified applicants to the post of Group-I services in the State of Telangana, the petitioner made online application under reservation of Economically Weaker Secs. and uploaded her certificate mentioned at Clause XV of sub-Para 10 of para IV apart from other certificates. She has appeared for preliminary test held on 16/10/2022 and the same was cancelled due to leakage of paper. On instructions of the respondent No.2, the petitioner has again appeared for the preliminary test. Subsequently, the respondent No.2 has cancelled Notification No.4/2022 and issued fresh Notification No.2/2024 dtd. 19/2/2024. In response to the same the petitioner made online application under Economically Weaker Sec. s, appeared for preliminary test and qualified for main examination and in the main examination secured a general rank of 418 and secured 458.500 out of 900 marks. The respondent No.2 issued Notification for verification of certificates and the name of the petitioner was figured in the said Notification and the petitioner has submitted an attestation form on 15/4/2025 and also submitted basic information data (checklist) on 16/4/2025 and the acknowledgment indicated that she has submitted all the certificates.