SRINATH REDDY CH. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellants are aggrieved by the order dated 12.12.2019, passed by a learned Single Judge, in I.A.No.1 of 2019 in W.P.No.27542 of 2019, whereby the learned Single Judge has declined to grant any interim relief to the appellants in provisionally permitting them to take the examination scheduled to be held on 22.12.2019, for the post of Junior Assistant-cumComputer Operator.

(2.) Briefly the facts of the case are that on 28.09.2019, the Southern Power Distribution Company of Telangana Limited had issued a notification for direct recruitment for the post of Junior Assistant-cum-Computer Operator. According to the said notification, the educational qualification was that "the candidate must be a degree holder of B.A., or B.Sc., or B.Com., of any University in India, established or incorporated by or under a Central Act, Provincial Act, or a State Act, or any equivalent qualification, and approved by the Government of Telangana." Since the appellants were hopeful that they would be selected for the said post, they applied for the same. However, subsequently, they were informed that their candidacy has been rejected, inter alia, on the ground that they have invalid qualification. Hence, no hall tickets were issued to them. Therefore, the appellants filed the writ petition mentioned herein above before the learned Single Judge. However, by order dated 12.12.2019, the learned Single Judge had refused to grant an interim order in their favour. Hence, the present appeal before this Court.

(3.) The learned counsel for the appellants submits that the appellants have a right of equal opportunity for seeking an employment. Therefore, the respondent No.2 is not justified in denying the appellants the fundamental right under Article 16 of the Constitution of India.