STATE OF ANDHRA PRADESH Vs. V. PRASANNA RANI

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) The applicant before the Andhra Pradesh Administrative Tribunal, Hyderabad, is 1st respondent herein. As per her claim, she belongs to S.T. category. Through Andhra Pradesh Public Service Commission, under limited recruitment, she was appointed as Junior Assistant on 16.6.2001, in the office of the 2nd respondent - Engineer-in-Chief (PR) Hyderabad. Her probation was declared on 15.4.2004.

(3.) By virtue of policy of the Government to provide reservations in promotions vide G.O.Ms.No.5 Social Welfare (ROR1) Department dated 14.02.2003 and G.O.Ms.No.2 social Welfare (SW.ROR1) Department dated 9.1.2004, in an 100 point roster, 8th point in the said roster, has been earmarked for S.T.(W).