Ramavath Eswar Naik vs The State Of Andhra Pradesh & Ors.

The present Writ Petition is filed seeking to declare the action of the respondents in proposing to proceed and finalise the proceedings pursuant to the impugned show-cause notice in Rc.No.A1/141/2025-1, dated 22.09.2026, issued by the 2^nd respondent, as illegal and arbitrary.

Learned counsel for the petitioner submits that the petitioner was appointed as Messenger under the Scheduled Tribe category pursuant to Notification No.1, dated 25.03.2023, issued by the 2^nd respondent for filling up backlog vacancies under the SC/ST Backlog Recruitment, 2023, in the erstwhile Guntur District. The petitioner was appointed after due verification of his educational and community certificates, and his probation was also completed in February, 2026.

While so, the impugned show-cause notice dated 22.09.2026 was issued, stating that, as per the verification report submitted by the Deputy Educational Officer, Tenali, the 7^th Class certificate/marks memo submitted by the petitioner, Sri Ramavath Eswar Naik, was found to be fake/not genuine and did not correspond with the authentic records maintained by N.F.Z.P. Boys High School, Duggirala. Accordingly, the petitioner was called upon to submit his written explanation.

Learned counsel for the petitioner further submits that the petitioner submitted a detailed explanation on 26.09.2026, contending that his educational certificates were genuine and had already been verified by the authorities concerned. It is submitted that, prior to the appointment, a three-member committee was constituted to verify the educational certificates of the candidates. The said committee called for the relevant educational records and confirmation regarding the genuineness of the certificates from the Head of the concerned school. Upon completion of the verification process, the recruitment process was proceeded with and the selection list was published.

It is further submitted that the original educational certificates of the petitioner were verified by the Education Department and were also subjected to verification during the process of police antecedents. The learned counsel for the petitioner submits that, the genuineness of the petitioner's educational certificates had already been examined by the official authorities before his appointment. It is contended that the impugned show-cause notice, issued on the basis of the subsequent report of the Deputy Educational Officer, Tenali, ought to be considered in the light of the earlier verification reports and the detailed explanation submitted by the petitioner. Apprehending that further proceedings pursuant to the impugned show-cause notice may adversely affect his service, the petitioner has approached this Court.

Learned Assistant Government Pleader for Services-I submits that the verification reports relating to the petitioner's educational certificates, including the report of the Three-MEO Verification Committee, the verification undertaken by the Agriculture Department and the verification conducted during the police antecedents, would be taken into consideration along with the explanation submitted by the petitioner. It is further submitted that an appropriate decision would be taken after considering the relevant material.

Having regard to the submissions made by the learned counsel for the petitioner and the learned Assistant Government Pleader for Services-I, this Court is of the view that the explanation submitted by the petitioner requires consideration along with the earlier verification reports and the other relevant records pertaining to the genuineness of his educational certificates before any further action is taken pursuant to the impugned show-cause notice.

Accordingly, the Writ Petition is disposed of directing the respondents to consider the explanation submitted by the petitioner, dated 26.09.2026, along with the report of the Three-MEO Verification Committee dated 19.09.2023, the verification undertaken by the Agriculture Department, the police antecedents verification and other relevant records pertaining to the petitioner's educational certificates, and thereafter take an appropriate decision in accordance with law pursuant to the impugned show-cause notice dated 22.09.2026. There shall be no order as to costs.

As a sequel thereto, all miscellaneous applications pending, if any, shall stand closed.