TELANGANA PUBLIC SERVICE COMMISSION Vs. Y.JAGADISH

JUDGEMENT

(1.) This writ appeal, preferred under Clause 15 of the Letters Patent, assails the order dtd. 5/12/2024 passed by the learned Single Judge in W.P.No.16415 of 2021. By the impugned order, the learned Single Judge allowed the writ petition filed by the respondents herein (original writ petitioners) and directed the appellant- Commission to consider their candidature for the post of Mandal Planning and Statistical Officer/Assistant Statistical Officer strictly in accordance with G.O.Ms.No.3, Planning (Establishment) Department, dtd. 1/3/2012 and Notification No.12/2018, dtd. 2/6/2018. Factual background (in brief)

(2.) On 2/6/2018, the appellant-Telangana Public Service Commission (TGPSC) issued Notification No.12/2018 inviting applications for 474 posts of Mandal Planning and Statistical Officer/Assistant Statistical Officer in the Directorate of Economics and Statistics Subordinate Services Department.

(3.) The educational qualifications prescribed for the said post are set out in paragraph 4 of the Notification, which are traceable to G.O.Ms.No.3, Planning (Establishment) Department, dtd. 1/3/2012 (whereby the Andhra Pradesh Economics and Statistical Subordinate Service Rules, 1991 were amended). The relevant portion reads as under: