Smt. Anarapu Srilatha, vs Telangana State Public Service ...
2021 Latest Caselaw 3822 Tel

      HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                    W.P.No.8889 OF 2021
ORDER:

This Writ Petition is filed seeking the following relief:

" to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent in not declaring the result of the petitioner vide Hall Ticket No.1716013297 for the post of Physical Education Teacher in the written examination conducted on 17/9/2017 as illegal, arbitrary and unreasonable and unjust and consequently direct the respondent to declare the result of the writ petitioner vide Hall Ticket Number No.1716013297 for the post of Physical Education Teacher forthwith and consider the petitioner for the post of P.E.T and pass such other order/s as this Hon'ble Court may deem fit and proper in the circumstances of the case."

02. Heard Sri P.Vishnuvardhana Reddy, learned counsel

appearing for the petitioner, and Sri D.Balakishan Rao, learned

Standing Counsel appearing for the respondent.

03. It is the case of the petitioner that she had appeared for

selection to the post of Physical Education Teacher. However, in the

examination paper, she has erroneously bubbled the hall ticket

number and on that ground, the respondent is not re-evaluating the

answer script of the petitioner. Hence, the writ petition.

04. Learned counsel appearing for the petitioner contended

that appropriate orders be passed in the writ petition directing the

respondent to evaluate the answer script of the petitioner, in

accordance with law.

05. Learned Government Pleader appearing for the

respondent contended that the issue in question has been adjudicated

by Division Bench of this Court in W.A.No.1369 of 2018, dated

19.07.2021 and the Division Bench had dismissed all such cases where

the candidates, who have erroneously bubbled the hall tickets as well

as answer scripts and in view of the same, the writ petition is liable to

be dismissed.

06. Having considered the rival submissions made by the

learned counsel on either side, this Court is of the view that since the

issue involved in this writ petition is squarely covered by the

judgment of the Division Bench in W.A.No.1369 of 2018, dated

19.07.2021, this Court is not inclined to interfere with the same.

07. Accordingly, the Writ Petition is dismissed. No costs.

Pending Miscellaneous Petitions, if any, shall also stand

closed.

_______________________________________ JUSTICE ABHINAND KUMAR SHAVILI

Date: 29.11.2021 rkk