L. RANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner, under Article 226 of the Constitution of India to declare the action of respondent No.6 in preparing the tentative allocation list vide Notification No.604/GAD/SR/2018 dated 28.01.2019 of Junior Stenographers, contrary to Rule 33 (b) of the Andhra Pradesh State and Subordinate Service Rules, and in showing respondent No.7 at serial No.1 in the seniority amongst the four persons and showing the petitioner at serial No.2 as illegal. A consequential direction is sought to respondent Nos.2 and 4 to prepare the seniority list of Junior Stenographers afresh by following Rule 33 (b) and as per settled principles of law enunciated by the Apex Court.

(2.) Heard Mr. Ch. Ganesh, learned counsel for the petitioner, Ms. Rachana S. Waddepalli, learned Standing Counsel for Vaidya Vidhana Parishad for the State of Telangana, Mr. K. Arvind Kumar, learned counsel representing Mr. G. Sai Narayana Rao learned Standing Counsel appearing on behalf of Vaidya Vidhana Parishad for the State of Andhra Pradesh, learned Government Pleader for Medical, Health and Family Welfare Department and the learned Assistant Solicitor General of India.

(3.) Mr. Ch. Ganesh, learned counsel, would point out that the petitioner was initially appointed to the post of Junior Stenographer by direct recruitment by the combined Andhra Pradesh State Public Service Commission in the year 2013 and was allotted to work in the office of respondent No.4; and that apart from the petitioner, three others, including respondent No.7 herein, were selected; that in the said recruitment, the petitioner secured 151 marks with 3404 rank, while respondent No.7 secured 138 marks with 4238 rank.