Raju Amrutha vs State Of Telangana
2025 Latest Caselaw 6569 Tel

Telangana High Court

Raju Amrutha vs State Of Telangana on 18 November, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

       HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

             WRIT PETITION No. 28095 OF 2019

O R D E R:

Petitioners filed this Writ Petition aggrieved by the

arbitrary, illegal and unconstitutional action of the 2nd

respondent - Telangana State Public Service Commission in

proceeding to undertake revaluation of answer scripts

pertaining to the written examination held on 11.11.2016 and

13.11.2016 for recruitment to Group II Services pursuant to

Notification No. 20/2015, dated 30.12.2015 and Notification No.

17/2016, dated 01.09.2016. They seek to declare the said re-

valuation as being contrary to the recommendations of the duly-

constituted Technical Committee, in violation of the directions

issued by this Court in Writ Appeal No. 1525 of 2018 and batch,

dated 03.06.2019, and further as being violative of Articles 14

and 16 of the Constitution of India. Petitioners, therefore, pray

that provisional selection notification dated 24.10.2019 be set

aside, and a direction be issued to the 2nd respondent to

prepare a fresh list of candidates in the ratio of 1:3 for certificate

verification and 1:2 for interviews in accordance with the

binding directions of this Court.

2. Heard Sri G. Satyanarayana Yadav, learned counsel

for petitioners and Sri P.S. Rajashekar, learned Standing

Counsel for TGPSC.

3. This Court in Writ Petition No. 26883 and 24377 of

2019 arising out of the subject notifications, considered the

issue in detail and held that the 2nd Respondent had violated

the letter and spirit of the Division Bench's judgment and acted

beyond its lawful powers. Its actions have resulted in manifest

injustice to petitioners, who abided by the rules and were

entitled to fair consideration. In conclusion, this Court held

that re-evaluation and publication of results by the 2nd

Respondent through Notification dated 24.10.2019 are vitiated

by arbitrariness, illegality and non-compliance with judicial

directions. Inclusion of candidates, who have tampered Part-B

of OMR answer sheets is declared illegal, void and

unconstitutional. Accordingly, both the Writ Petitions are

allowed today.

4. In the light of the same, this Writ Petition is also

allowed. The impugned action of the 2nd respondent-TGPSC is

set aside. The 2nd respondent is directed to re-evaluate and

finalize the selection strictly in accordance with the directions

issued by the Division Bench in Writ Appeal No.1525 of 2018

and the recommendations of the Technical Committee dated

09.03.2017, and to issue appointment orders to the eligible

candidates within eight weeks from the date of receipt of a copy

of this order.

4.1. The 2nd respondent is further directed to ensure,

henceforth, that evaluation of OMR sheets in all the

recruitments is conducted in strict conformity with the notified

instructions, and that adequate transparency measures,

including physical verification, videography, and record

preservation, are implemented to prevent recurrence of such

irregularities. No costs.

5. Consequently, Miscellaneous Applications, if any

shall stand closed.

-------- ----------------------------- NAGESH BHEEMAPAKA, J

18th November 2025

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