VEERABATHINI V KUMARI Vs. STATE OF ANDHRA PADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, to declare the action of the Respondents No.2 to 4 trying to issue appointment order in favour of the 5th respondent as School Assistant (Special Education) is contrary to educational qualifications prescribed in Special DSC (IEDSS), 2019 through G.O.Ms.No.24, School Education (Exams) Department dated 15.02.2019 Qualifications and Eligibility prescribed in para 11 as arbitrary, illegal, violative of Articles 14, 16, 19 & 21 of the Constitution of India and consequentially direct the respondents No.2 to 4 to appoint the petitioner as School Assistant (Special Education) as per merit list.

(2.) The petitioner applied and appeared for computer based test conducted in Krishna District for appointment to the post of School Assistant (Special Education) as per Special DSC Notification, 2019. Accordingly, the petitioner secured 52 marks out of 100 marks and stood in Serial No.39 in Krishna District. The petitioner completed his Graduation (BA) in the year 1994 from Andhra University. The petitioner underwent One year Teacher Training course in Special Education Diploma in Special Education (Mental Retardation) from National Institute for the Mentally Handicapped and completed in Second Division in the year 2000. The petitioner did Special B.Ed. from Dr.B.R.Ambedkar Open University at Hyderabad and secured First Division in December, 2013. Accordingly, he registered B.Ed certificate with Rehabilitation Council of India through Registration No.ERR No.A4334, dated 24.03.2015.

(3.) The second respondent called for the applications from the eligible candidates through online and as per the above Notification No.768/TRC-1/2018, dated 15-02-2019 in Serial No.11 Qualifications and Eligibility prescribed are as follows:-