R. Anusha vs The Telangana State Public ...
2021 Latest Caselaw 2489 Tel

     THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                 WRIT PETITION No.45451 of 2018
ORDER :

This writ petition is filed seeking to declare the action of

respondent in not evaluating the answer sheet of petitioner for

wrongly darkening the Hall Ticket Number in OMR sheet, as illegal

and arbitrary.

2. Heard both sides.

3. It is represented by both sides that the subject matter involved

in this writ petition is squarely covered by a Division Bench judgment

of this Court in W.A.No.1369 of 2018 and batch, dated 19.07.2021.

4. In view of the above, for the reasons recorded in the aforesaid

order, this writ petition is dismissed. The respondent/TSPSC is

directed to take immediate steps to issue letters of appointment in

favour of the successful candidates in their respective categories to the

posts that have remained unfilled in view of the interim orders passed

earlier. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

________________________ T. AMARNATH GOUD, J.

Date: 26.08.2021 N.B :

Office to append a copy of the judgment dt.19.07.2021, in W.A.No.1369 of 2018 and batch, to this order.

(b/o) ajr