AFEERA SANIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Smt.G.Uma Rani, learned Counsel for the petitioner, Sri B.Krishna, learned Government Pleader Home (Services) for respondent No.1 and Sri C.Rajashekar Reddy, learned Standing Counsel for the respondent No.2.

(2.) The learned Counsel for the petitioner submits that in pursuance to the Notification issued by the respondent No.2 vide Rc.No.42/Rect./Admn-1/2022, dtd. 25/4/2024, the petitioner has applied for the posts of Stipendiary Cadet Trainee (SCT) Police Constable (Civil), SCT Police Constable (AR) and Warders (Female) in Prisons and Correctional Service Department and she has qualified in the preliminary written examination that was held on 28/8/2022 and she also participated in the Physical Measurement Test and Physical Efficiently Test which were held on 19/2/2023 and the petitioner also qualified in the said tests. The petitioner qualified in the Final written examination and she was called for the certificate verification on 17/6/2023.

(3.) The learned Counsel for the petitioner submits that the during the certificates verification, the respondent No.2 took an objection that as per the Notification, one must have passed Intermediate or its equivalent examination as on 1/7/2022 and the respondents have refused to accept the certificate produced by the petitioner on the ground that the same was issued on 22/7/2022 and the same is arbitrary and illegal.