G. NIRMALA Vs. TELANGANA STATE PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These writ petitions were earlier disposed of by common order dated 14.02.2019. Subsequently, pursuant to the judgment passed by a Division Bench of this Court in W.A.Nos.279, 277 and 275 of 2019, dated 08.04.2019, and the judgment in W.A.No.286 of 2019 dated 09.04.2019, these writ petitions are again heard and are being disposed of by this common order.

(2.) Heard Sri P. Amarender, learned counsel for the petitioners in W.P.Nos.29737, 37892 and 37921 of 2018; S. Rahul Reddy, learned counsel for the petitioners in W.P.No.836 of 2019; Sri D. Balakishan Rao, learned Standing Counsel for Telangana State Public Service Commission; learned Advocate General for the State and Sri Vedula Srinivas, learned counsel for the impleaded respondents in W.P.No.29737 of 2018.

(3.) All the petitioners have responded to the notification dated 14.04.2017 for the posts of Librarian (schools) in Residential Educational Institution Societies. In all, 256 posts of Librarian were notified in the Telangana Social Welfare Residential Educational Institutions Society and Mahatma Jothiba Phule Telangana Backward Classes Welfare Residential Educational Institutions Society. The petitioners submit that they have fared decently well in the selections and they were short-listed in the ratio of 1:2. The grievance of the petitioners is that out of 256 posts of Librarian notified, 104 posts were notified in Zone V and 152 posts were notified in Zone VI.