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Durgam Amal vs State Of Telangana

Telangana High Court · Decided on 7 December 2022 · Citation: (2022) 12 TEL CK 0027

HON’BLE JUDGES
P. Madhavi Devi, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 43180 Of 2022
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Judgment

6 paragraphs · 388 words
1.

In this Writ Petition, the petitioner is seeking a Writ of Mandamus declaring the inaction of respondents 2 and 3 in finalising the Mee Seva Centre selections as per the representations of the petitioner dt.16.05.2022 and 02.06.2022 as illegal and arbitrary and consequently to direct respondents 2 and 3 to select the petitioner for allotment of Mee Seva Centre at Wankidikalan Village, Wankidi Mandal, Komurambheem Asifabad District and to pass such other order or orders as this Court may deem fit and proper in the circumstances of the case.

2.

Brief facts leading to the filing of the present Writ Petition are that the respondents have issued a Notification for allotment of Mee Seva Centres and the petitioner has applied for the same. He has secured 25 marks in the written examination conducted for the said purpose. It is stated that respondent No.5 had also participated in the selection process and has secured 26 marks and that the official respondents were proposing to allot the Mee Seva Centre to her. However, the petitioner has made representations to the official respondents bringing to their notice that the 5th respondent is not eligible for allotment as she has already employment in Infosys Company at Hyderabad. Since there was no action on the part of the official respondents, the petitioner has filed the present Writ Petition.

3.

The learned Government Pleader for Information Technology filed a copy of the written instructions of the Tahsildar stating that the selected candidate, i.e., the 5th respondent, has submitted a representation stating that she is not willing to run the Mee Seva Centre and since she has not entered an agreement with TSTS Ltd., Hyderabad within time, her selection is treated as cancelled.

4.

In view of these submissions, it is clear that the selection of the 5th respondent has been cancelled and therefore, the next eligible candidate will have to be allotted the Mee Seva Centre at Wankidikalan Village, Wankidi Mandal, Komurambheem Asifabad District. If the petitioner is the next eligible candidate, then he shall be considered and the respondents shall allot the Mee Seva Centre at Wankidikalan Village, Wankidi Mandal, Komurambheem Asifabad District to the petitioner.

5.

The Writ Petition is accordingly disposed of. No order as to costs.

6.

Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.