MOHAMMAD AMEENUDDIN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This batch of writ petitions have been filed questioning the Judgments rendered by the Andhra Pradesh Administrative Tribunal relating to Teachers selection.

(2.) A notification was issued on 4-7-2000 inviting applications for Teachers recruitment and the petitioners herein are aggrieved by the said notification in respect of local area specified therein treating the post as district-wise, prescription of maximum age of 36 years as on 1-7-1999, mode of computation of the said maximum age and imposition of annexing the copy of pass certificate'of B.Ed, or equivalent examination.

(3.) In Writ Petition Nos. 13389 and 13569 of 2000 the principal contention raised is that the President of India was not empowered to amend Para 6 of the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 (hereinafter referred to as 'the Presidential Order'). In addition, in W.P.No. 13389 of 2000 the contention is that the sole petitioner therein, who was born on 5-6-1963 and was age barred ought to be treated as within the age by relaxing the same. In W.P.No. 13569 of 2000, the additional ground taken is that having studied B.Ed, in Uttar Pradesh (Digambar Jain College, Badode, Baghpat District, affiliated to Choudhary Charan Singh University, Meerut) and appeared for the examinations held in this month, the petitioners cannot annex the pass certificate as it will take considerable time for declaration of results.