The District Educational ... vs Y. Indira,
2023 Latest Caselaw 261 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.P.No.12452 of 2013

                        PROCEEDING SHEET
Sl. DATE                            ORDER                            OFFICE
No.                                                                  NOTE
20 19.01.2023

MGR,J & SV, J Heard Sri K.R.Prabhakar, learned counsel for Review Petitioners.

He submits that the selection process of DSC 1998 underwent and completed by reserving entire BC-C category posts to the BC(Women) candidates as per the amended G.O.Ms.No.65, dated 15.02.1997, which came into force on 28.05.1996 without referring G.O.Ms.No.476, dated 15.11.1997, which came into force on 01.08.1996. On that ground seeks review of the judgment. Even though the said ground is not pleaded and argued before the Tribunal and this Court has power to review in view of the Judgment of the APEX Court reported in (2009) 14 SCC 663 between Inderchand Jain (Dead) Through Lrs. v. Motilal (Dead) Through Lrs., wherein at paragraph No.33(iv) held that "power of review can also be exercised for any sufficient reason which is vide enough to include a misconception of fact or law by a court or even an advocate", and also further submits that BC-B general candidate who were selected as last candidate

and SC general candidate who were selected as last candidate, their ranking and marks were given wrongly to its RTI application and marks secured and ranks are not tallying with the list of selected candidates of the categories and seeks for review.

Sri Kasa Jaganmohan Reddy, learned counsel appearing for Additional Advocate General, seeks time to made his submissions.

List on 23.01.2023.

_________ MGR,J

________ SV,J krs