VANTEDDU NANDINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the issue raised in both these writ petitions is one and the same, they are heard together and are being disposed of by this common order. For the purpose of convenience, facts as narrated in W.P.No.35310 of 2019 are discussed.

(2.) This writ petition is filed seeking a Writ of Mandamus, declaring the action of respondents in provisionally accepting the petitioners/questioning the petitioners' higher qualifications in the selection process for the post of Extension Officer Grade-I (Supervisor) in Women Development, Child Welfare and Disabled Welfare Department in the State of Telangana, selected pursuant to the list dated 11.09.2018, inspite of clearing the written examination and having all the requisite qualifications as prescribed by the Telangana State Public Service Commission, Hyderabad vide Notification No.66 of 2017, dated 18.12.2017 read along with the applicable addendum dated 11.01.2018, as illegal, arbitrary and violative of principles of natural justice and sought a consequential direction directing the respondents to issue appointment orders for the post of Extension Officer Grade-I (Supervisor) in Women Development, Child Welfare and Disabled Welfare Department in the State of Telangana based on the petitioners' merit and rank in the Selection list dated 11.09.2018 without discriminating the petitioners on the basis of the higher qualifications obtained by them.

(3.) Heard learned counsel for the parties.