AGGIDI SRINIVAS Vs. VIKAS RAJ

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri A. Sanjeev Kumar, learned Special Government Pleader for learned Additional Advocate General for the respondents.

(2.) This Contempt Case has been filed alleging willful disobedience of the order dt.26.12.2018 in W.P.No.46869 of 2018.

(3.) In the said Writ Petition as well as three other Writ Petition Nos.46308, 46747 and 47001 of 2018, the issue with regard to filling up of posts of Junior Panchayat Secretaries notified vide Notification dt.31.08.2018 by confining the vacancies to General category persons to 45% only and giving reservations to Scheduled Castes and Scheduled Tribes etc., category persons up to 55% was assailed. Another issue was also raised with regard to Sports category for which 2% was earmarked as per G.O.Ms.No.107 dt.27.07.2018 and G.O.Ms.No.74 dt.09.08.2012 and it was contended that priorities mentioned in the Annexures to the said G.O.s had not been followed and instead, appointments were given not on the basis of the merit of the Sports persons but on the basis of the marks obtained in the qualifying examination for the persons who sought employment in 2% Sports quota.