IMTIYAZ HUSSAIN Vs. T DURGAMALA

JUDGEMENT

(1.) The question that arises for consideration in this appeal is under what circumstances Letters Patent would lie either against an order refusing to review the original order or the original order of the learned Single Judge.

(2.) This Writ Appeal arises out of the orders dated 26-4-2001 and 03-04-2000 passed by a learned Single Judge of this Court in Rev.W.P.M.P. No. 11343 of 2001 and W.P.No. 191 of 1998 whereby and whereunder the learned Judge allowed the writ application holding that the procedure adopted by the management of the 1st respondent-educational institution in selecting the candidates for the post of Physical Education Teachers is irregular and illegal and contrary to the employment notification dated 25-11-1997.

(3.) The fact of the matter is not in dispute. An employment notification was issued whereby applications were invited from the candidates registered in the Employment Exchange in the State of Andhra Pradesh for selection and appointment in the posts inter alia of Physical Education Teachers. The provisional qualification required therefor was a diploma in Physical Education. Clause 3 of the said notification states that the method of selection was a written test for 85 marks and an interview for 15 marks. The respondents, however, Conducted the written examination for 40 marks. Questioning the said change in the method of selection, the Writ Petition has been filed.