Gurram Jayasri vs The State Of Telangana
2023 Latest Caselaw 1367 Tel

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           THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                      WRIT PETITION No.47588 of 2018

       ORDER:

1. This Writ Petition is filed under Article 226 of the Constitution

of India, 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 2nd Respondent is not evaluating the OMR Sheet of the petitioner who appeared the test in pursuant to the Notification No.12 of 2018 dated 02-06-2018 for the Post of Mandal Planning and Statistical Officer/Assistant Statistical Officer in directorate of Economics Subordinate Services Department (General Recruitment) as bad, illegal, arbitrary, discriminatory, contrary and unconstitutional and consequently direct the Respondent No.2 to evaluate the OMR answer sheet of the petitioner and declare the results and allow him to interview if he found eligible and to pass..."

2. Similar Writ Petitions was filed in the earlier occasion vide

W.P.Nos.40381 of 2022 and Batch, wherein this Court has heard

both sides and upon consideration of the facts and circumstances

and in the light of the principles enunciated in Union of India vs.

Mahendra Singh1, State of Tamil Nadu vs. G. Hemalathaa2

and TSPSC vs. Pothula Durga Bhavani was pleased to dismiss

the writ petitions.

3. Challenging the said orders Writ Appeal was filed vide

2022 LawSuit (SC) 863

2019 LawSuit (SC) 1539

W.A.Nos.1, 2 and 22 of 2023 and the Hon'ble Division Bench of this

Court upon thorough examination has passed an elaborate order

dated 03.01.2023 upholding the dismissal order passed by this

Court in W.P.Nos.40381 of 2022 and Batch. In view of the

judgments of the Apex Court in Mahindra Singh (1 Supra) and G.

Hemalathaa (2 Supra).

4. Since the subject matter in the present writ petition is

covered by the order passed by this Court in W.P.Nos.40381 of 2022

and Batch and by the Hon'ble Division Bench of this Court in writ

appeal Nos.1, 2 and 22 of 2023.

5. Therefore, this court is inclined to dismiss the writ petition.

6. Registry is directed to enclose the orders passed by this Court

in W.P.Nos.40381 of 2022 and Batch and in W.A.Nos.1, 2 and 22 of

2023, dated 03.01.2023.

7. Accordingly, the writ petition is dismissed. No order as to

costs.

Miscellaneous application, if any pending, shall stand closed.

____________________________ JUSTICE E.V.VENUGOPAL Date:23.03.2023 vsu