U. DURGA DEVI Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) Brief facts of the case are that 3 respondent has issued DSC-2014 Notification for filling up of various categories of Teacher posts. Out of 746 posts, OC(G), OC(W), SC (General) and SC (Women) were distributed as 151, 84, 52 and 26 respectively. The petitioner herein belongs to SC Community. She was allowed to participate in selection process pursuant to the said Notification through HT No. 14499010402109 to the post of SGT. Thereafter, the respondents published the merit list which shows that the petitioner secured 103.16 marks and assigned District Rank 1006 under SC category. Accordingly, she was called for certificates verification along with others and she was issued appointment orders vide proceedings dtd. 31/5/2016 and posted at DEO Pool without giving any particular place of posting. Later, she was temporarily adjusted at MPPS, Bhagavanpuram, vide proceedings, dtd. 15/6/2016. Accordingly she joined duty and discharging her duties without any complaints whatsoever from any corner.

(3.) While the matter stood thus, 1 respondent issued the impugned order dtd. 04/10/2016 terminating the petitioner from service and it was made in terms of the directions of 3 respondent and also in terms of the order in O.A. No. 2667 of 2016 passed by the A.P. Administrative Tribunal. It is further stated that 1 respondent before implementing the instructions of 3 respondent, will have to re-cast the selections made in SC category from Open to Reservations, the vacancy particulars mentioned at para-6(b) and found that the petitioner's appointment was mistaken and her services can be terminated. But, simply issuing a show cause notice and terminating her from service through impugned order, is highly illegal and arbitrary. Hence, the present writ petition has been filed.