MANDAL PEDDI RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri B. Adinarayana Rao, learned Senior Counsel appearing on behalf of Ms. Mandava Abhigna, Learned Counsel for the Writ Petitioners, assisted by Sri Javvaji Sarath Chandra, Learned Counsel and Sri V.K.Naidu, Learned Government Pleader for Services-III.

(2.) The prayer sought in the present Writ Petition is as under:

(3.) The Writ Petitioners are candidates aspiring to participate in the APTET-2024 and APTRT-2024 (DSC-2024) for the posts of Secondary Grade Teachers (SGTs). The APTET-2024 (issued on 8/2/2024) relates to the conducting of Teachers Eligibility Test. The 2nd Notification (issued on 12/2/2024) relates to the conducting of Teacher Recruitment Test for the Teachers, who are qualified in the APTET. This recruitment is for the posts of School Assistants (SAs), Languages, Non-Languages, Physical Education Teachers and Secondary Grade Teachers (SGTs) in the School Education Department. The eligibility for appearing in APTRT (DSC-2024) will depend on the outcome of the marks secured by a candidate, who had appeared in APTET-2024. It can be observed that the above mentioned Notifications were issued in a very close proximity of time (between a gap of four days).