KLNNERA ASIRWADAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This batch of writ petitions arise out of a common Judgment dated 7-5-1999 rendered by the Andhra Pradesh Administrative Tribunal in O.A.No. 7993 of 1998 and batch and has got a checkered history relating to the appointment of Special Teachers.

(2.) Laudable purpose of solving twin problems of rampant illiteracy and growing unemployment has been dragged into litigious one and it is still lingering in spite of lapse of a decade.

(3.) The Government had formulated a Scheme to appoint Special Teachers (we are not referring to Special Language Pandits as it is not concerned in these cases) for the purpose of providing education and particularly primary education and to feed the needs of the educational institutions run and managed by the State and Panchayat Raj institutions. The very word 'Special Teacher' connotes that it is apart from the other teachers, who are ordinarily recruited under the rules framed either under Article 309 of Indian Constitution or under the rule making power under the statutes or traceable to both. Such teachers, who are ordinarily appointed under the rules framed, form a cadre with regular pay scale and promotional avenues etc.