K RAJI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These writ petitions are directed against a judgment dated 23-4-1999 passed by the A.P. Administrative Tribunal in O.A. No.3629 of 1998 whereby and whereunder the application filed by the petitioners herein was dismissed.

(2.) The fact of the matter lies in a very narrow compass. Pursuant to a recruitment notification issued by the Director of School Education dated 15-3-1998 for appointment of teacher, the petitioners applied. The qualification required for the said post was as follows: Secondary Grade Teachers: Must possess the qualifications of at least Intermediate Examination conducted by the Board of Intermediate Education, A.P., or its equivalent. Must possess Teachers Training Certificate issued by the Commissioner for Government Examinations, Andhra Pradesh or its equivalent. Candidates with higher qualifications may also be appointed i.e., B.A., B.Ed/ B.Sc., B.Ed.,/B.Com., B.Ed., are also eligible.

(3.) The petitioners allegedly completed B.Ed., course and appeared for B.Ed., examination in March, 1998. But their results were not published. They passed the written test which was held on 19-4-1998. The interview took place in June and July, 1998 wherein the petitioners were required to produce original certificates regarding their academic qualification. The petitioners failed to produce the original certificate of B.Ed examination as their results had not been published by that time. The petitioners were, therefore, not appointed. They filed the Original application before the Tribunal seeking: ....to declare that the applicants are entitled for selection and appointment to the post of Secondary Grade Teachers in pursuance of the notification dated 15-3-1998 issued by the 3rd respondent, the Director of School Education, Government of Andhra Pradesh, on the basis of rankings secured by them in the written test, duly permitting them for interview without insisting on production of B.Ed certificate as they had passed the written test.