M.VENKATARAMANAIAH Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Brief facts of the case are that a notification was issued on 11/5/2022 for recruitment of teachers and the petitioner applied for the post of Language Pandit Gr.II and selected as Vidya Volunteer. The 1st respondent issued proceedings dtd. 21/4/2003 cancelling the selection of the petitioner on the ground that he possessed pre-degree certificate. Against the said orders, petitioner filed O.A.No.4602 of 2005 and initially interim order was granted directing to reserve one post and the said O.A., was disposed of on 29/9/2006. Against the said orders, D.E.O., Nellore filed W.P.No.23266 of 2010 and the said Writ Petition was dismissed on 6/10/2010 confirming the orders passed in O.A. After dismissal of the Writ Petition, the 1st respondent issued proceedings dtd. 10/2/2011 appointing the petitioner as Special Vidya Volunteer, Language Pandit (Telugu) prospectively, whereas the other selected candidates were appointed immediately after selections in the year 2003. Subsequently, the 1st respondent issued proceedings dtd. 23/1/2014 deputing the petitioner for training and after training he issued proceedings dtd. 23/1/2015 allowing regular time scale prospectively instead of granting time scale from the date on which the lesser merit candidate was appointed with increments, revised pay scales and seniority and other consequential benefits on par with those 2002 DSC candidates. The 6th respondent who secured 62 marks, shown at Sl.No.44 got appointed in the year 2003 itself and his basic pay is Rs.38,130.00, whereas the petitioner secured 63 marks and shown at Sl.No.41 and getting basic pay of Rs.38,130.00. As the delay is on the part of the authorities in appointing the petitioner, he is not responsible for the delay, as such the petitioner filed a representation to the 1st respondent on 4/1/2021 ventilating his grievances, but on orders are passed so far. Hence, the present Writ Petition.

(3.) Counter affidavit along with vacate stay petition is filed by the respondents reiterating the facts and further submitting that the petitioner passed Telugu Language Pandit Training in November, 2014 which is minimum qualification to hold the Language Pandit Post. He was also promoted to the post of School Assistant (Telugu) on 2/11/2019 and after one year, he submitted representation to the respondents. As per Rule 26 (d) of A.P. State and Subordinate Service Rules, 1996, no appeal for restoration of seniority or assignment of notional seniority on par with his junior shall be entertained by the appellate authority after a period of 90 days from the date on which junior is promoted. The District Educational Officer issued proceedings dtd. 26/7/2021 rejecting the request of the petitioner stating that it is not feasible to consider his case at this juncture.