LATA SANGHI Vs. GOVT OF A P

JUDGEMENT

(1.) The 5th respondent which is a High School, admitted to Grant-in-aid, issued Notification inviting applications to fill the pots of S.G.B.T. Teachers in the year 1991. The petitioners responded to the same. The 5th respondent constituted a Selection Committee in accordance with the relevant rules and guidelines issued by the Government. Ultimately, the petitioners were selected and were appointed by the institution. As required under the relevant rules, the 5th respondent submitted the orders of appointment for approval to the 2nd respondent. The 2nd respondent, inturn vide proceedings, dated 27-03-1992 accorded his approval for the same. Thereby the petitioners became the teachers against the aided vacancies.

(2.) While the matter stood thus, the 3rd respondent issued proceedings, dated 12-01-1995 cancelling the approval accorded to the appointment of the petitioners. No reasons were assigned in these orders, nor was it is provided by any notice either to the petitioners or to the 5th respondent. The orders of cancellation of approval are challenged in these writ petitions.

(3.) In the counter affidavit filed on behalf of respondent Nos.1 to 4, it is submitted that the appointment of the petitioners were in violation of the Rule of Roster and the Rule of Reservation, and as such the impugned orders were issued.