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Judgment
Heard Smt.N.T.Lavanya, learned Counsel for the petitioners, Sri P.S.Rajasekhar, learned Senior Counsel appearing for the respondent No.2 and perused the material on record.
Learned Counsel for the petitioners submits that the petitioners are questioning the action of the respondents in scheduling the TGPSC AEE (Civil) Examination on 06.11.2026 and 07.11.2026, in pursuance of the Notification No.01/G/RB/2026, dated 02.06.2026 which clashes with the SSC JE Examination scheduled to be held on 02.11.2026 to 06.11.2026, as illegal and arbitrary and consequently, seeking a direction to the respondent No.2 to reschedule/postpone the TGPSC AEE (Civil) Examination.
Learned Counsel for the petitioners further submits that the after filing of this writ petition, the respondent No.2 issued a Web Note on the same day, stating that, after considering the representations received and upon scrutiny thereof, with a view to ensuring that the affected candidates are not deprived of the opportunity to appear for both examinations, the Commission has decided, wherever feasible, to accommodate such candidates by scheduling their TGPSC (Civil) Examination on 07.11.2026 and further, the Commission directed the candidates to submit their requests through the Help Desk at the TGPSC office or by email to [email protected] on or before 5:00 pm on 30.10.2026 along with the documents: i) A copy of the SSC JE (Civil) hall ticket indicating the examination dated as 06.11.2026, ii) A copy of the application submitted for the TGPSC AEE (Civil) Notification and iii) TGPSC – One Time Registration (OTR) ID.
Learned counsel for the petitioners further submits that some of the candidates have to appear the SSC JE examination scheduled to be held on 06.11.2026 at Nanded, Mumbai and Thane etc.
Learned counsel for the petitioners further submits that the Odisha Public Service Commission has postponed the Assistant Executive Engineer (Civil) examination, which was scheduled to be held on 08.11.2026 to 29.11.2026, in view of the scheduling of the OCS Main (Written) Examination-2025, in pursuance of the Advertisement No.5 of 2025. In view of the same, learned counsel requests this Court to dispose of the writ petition by directing the respondent No.2 to reconsider the case of the petitioners for changing the examination dates scheduled to be held on 06.11.2026 and 07.11.2026.
On the other hand, learned Senior Counsel appearing for the respondent No.2 submits that, as far as possible, the respondent No.2 has provided an opportunity to the petitioners to submit application seeking to appear for the examination on 07.11.2026. If the petitioners have any further difficulty, the same will be considered by the respondent No.2 in appropriate proceedings. Learned Senior Counsel further submits that the petitioners have no legal right to stall the said examination scheduled to be conducted by the respondent No.2.
In view of the submissions made by both sides and without going into merits of the case, this Writ Petition is disposed of, granting liberty to the petitioners to submit the representations/applications in terms of the Web Note dated 26.10.2026 issued by the respondent No.2. Thereafter, the respondent No.2 is directed to reconsider the matter for providing an alternative date to those candidates, who are facing difficulty in appearing the examination scheduled to be held on 06.11.2026 and 07.11.2026.
Miscellaneous petitions pending, if any, in this Writ Petition, shall stand closed. There shall be no order as to costs.