GANTA SWAPNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri K. Pradeep Reddy, learned counsel appearing for the petitioner, learned Government Pleader for Agriculture appearing for respondent No. 1 and Sri D. Bala Kishan Rao, learned Standing Counsel appearing for respondent No. 2.

(3.) It is the case of the petitioner that pursuant to the notification dated 10. 10. 2017 issued by the 2nd respondent, the petitioner has applied for the post of Agriculture Extension Officer Grade-II. In the said notification, one post was reserved under the category of persons with disability (hearing handicapped) in the local cadre of Nalgonda. She fared well in the selection process. As per the merit, she is coming within the zone of consideration for being appointed as Agriculture Extension Officer Grade-II. But, however, as the petitioner has not opted Nalgonda District and has given preference to other districts, such as Karimnagar, Khammam and Warangal, the respondents have not considered her case for being appointed as Agriculture Extension Officer Grade-II and rejected though there is a vacancy earmarked for hearing handicapped in Nalgonda District. The petitioner has submitted a representation to the respondents to consider her case for the post of Extension Officer Grade-II under Hearing Handicapped quota in Nalgonda District. But the respondents have considered and rejected her case vide Memo dated 13. 6. 2018.