CHALLA OBULESU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the Writ Petitions are being disposed of by a common order, as both these Writ Petitions are filed on the same grounds and in relation to G.O.Ms.No.54 School Education (Services.II) Department, dated 12.10.2020.

(2.) The petitioners in W.P.No.20043 of 2020 were appointed under various District Selection Committees and were working initially as Physical Education Teachers.

(3.) The petitioner Nos.1 to 6 in W.P.No.20149 of 2020 were selected and appointed as SGTs and Language Pandits (Hindi) and petitioner Nos.7 to 12 were appointed as SGTs and Language Pandits (Telugu).