N JOSHI KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.V.L. Murthy, learned Counsel for the Writ Petitioners and Smt. M. Hema Latha, learned Assistant Government Pleader for Services-III for the Respondent Nos.1 to 3.

(2.) Learned Counsel for the Writ Petitioners has submitted that the Writ Petitioners in W.P.No.2753 of 2023 and W.P.No.2755 of 2023 possess qualification of B.A., and D.Ed., and the Writ Petitioner in W.P.No.2756 of 2023 possess qualification of B.Sc., and D.Ed.,.

(3.) Learned Counsel for the Writ Petitioners would submit that the Writ Petitioners are working as Secondary Grade Teachers and are teaching students from first class to fifth class. He would submit that under the relevant rules, the promotional avenue for Secondary Grade Teachers is the post of 'School Assistants'. He would submit that the Secondary Grade Teachers would not possess any particular specilisation inasmuch as they are made to teach any subject which is assigned to them, whereas, the Secondary Grade Teachers who are promoted to the post of 'School Assistants' are made to teach specific subjects. He would submit that for the promotion from Secondary Grade Teacher to the post of School Assistant, a candidate is required to have a Bachelors Degree and also a degree in Bachelor of Education.