G. GOPALA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed declaring the action of the respondents in not appointing the petitioner as Language Pandit, Grade-II (Telugu) as per his merit-rank in DSC-2006 on par with other selected candidates of DSC-2006 on the alleged ground that the petitioner passed Special Telugu as additional subject in B.A., degree from Andhra University, as illegal and arbitrary.

(2.) Heard the learned counsel for the petitioner as well as the learned Government Pleader for Services -III.

(3.) Facts in Nutshell : Pursuant to the notification for recruitment of teachers i.e., DSC-2006, dtd. 14/6/2006 and as per Rules in G.O.Ms.No.96, Education (SER-II) Department, dtd. 25/7/2005 and G.O.Ms.No.44, Education (Services-VII), dtd. 16/5/2006, the petitioner had submitted his application, dtd. 15/7/2006 for the post of Language Pandit Grade-II (Telugu). As per Special Rules for the Andhra Pradesh School Educational Sub-ordinate Service (for short 'the Special Rules'), wherein, the relevant Rule, which prescribed qualifications, reads as under: III-By Direct Recruitment :