Rebbagondla Jhansi vs The Gov Of Andhra Pradesh
2023 Latest Caselaw 151 AP

 IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

THE HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD

            WRIT PETITION No. 646 OF 2023


ORAL ORDER:

           Heard Sri R.S.Manidhar Pingali, Ld. Counsel for

the Writ Petitioner and Sri A.Sanmukha Reddy, Ld.

Government    Pleader   for   Women   and   Child   Welfare

Department.

     2.    Ld. Counsel for the Writ Petitioner submits that

the Representation dated 04.01.2023 (Ex.P8) may be

considered in view of the fact that the Application of the

Writ Petitioner was not accepted when she had approach

the Authorities in terms of the Notification bearing

No.Rc.No.13/A/2022, dated 29.12.2022.       Ld. Counsel for

the Writ Petitioner has drawn the attention of this Court to

the said Notification dated 29.12.2022 (Ex.P5), wherein at

Sl.No.5 one vacancy is indicated as belonging to      BC-D

for Chintalapadu-1, Code No.0614186. It is further stated

that the Writ Petitioner also belongs to BC-D category and

to evidence the same Ex.P3 certificate has been filed. It is
                                 2


submitted that the Writ Petitioner is aged 35 years, and

therefore, her Application also be considered in terms of

the Notification dated 29.12.2022. It is further submitted

that the last date for submission of Applications is

05.01.2023

and before this date, when the Writ Petitioner

approached the Authority for submission of the

Application, the same was not accepted.

3. Sri A.Sanmukha Reddy, Ld. Government

Pleader for Women and Child Welfare has submitted that

the case of the Writ Petitioner can be considered in

accordance with the Notification dated 29.12.2022.

4. In this view of the matter, this Court deems it

appropriate to dispose of the present Writ Petition directing

the Authorities to accept the Application of the Writ

Petitioner within two weeks from the date of submission of

this Order and to further direct the Authorities to consider

the Application of the Writ Petitioner in accordance with

law and in accordance with G.O.Rt.No.102 DEPARTMENTS

FOR WOMEN, CHILDREN, DISABLED AND SENIOR

CITIZENS (ICDS.A1) dated 28.03.2011 and in terms of the

Judgment of this Court dated 13.12.2021 in W.P.No.20254

of 2021.

5. In terms of the above directions, the present

Writ Petition is disposed of. There shall be no order as to

costs.

6. Interlocutory Applications, if any, stand closed

in terms of this order.

________________________________ G. RAMAKRISHNA PRASAD, J

Dt: 06.01.2023.

SDP/NNN

THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

06.01.2023

W

SDP/NNN