L.S. VIJAYABHASKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are aggrieved by the orders passed by the 2nd respondent in Rc.No.6535/B2/2005, dtd. 6/7/2011, whereby the 2nd respondent rejected the approval for the selection and appointment of the petitioners forwarded by the 4th respondent.

(2.) Sri.K.G.Krishna Murthy, learned senior counsel appearing on behalf of Sri.K.Raghuveer, learned counsel for the petitioners, submits that the petitioners were appointed as secondary grade teacher, physical education teacher and Telugu Pandit Grade-II, respectively. The petitioners were appointed after following the procedure of the staff selection committee in accordance with the rules. The 3rd respondent forwarded the proposals to the 2nd respondent to approve the selections vide proceedings dtd. 4/12/2004.

(3.) The District Education Officer, Kurnool, on the proposal submitted by Deputy Educational Officer, Dhone had accorded permission to fill up the vacancies. The selection committee also consisted of the Deputy Educational Officer, Dhone as a nominee of the Government. The 2nd respondent vide proceedings dtd. 31/5/2005 rejected the approval on various grounds.