KAMIREDDY BHAVANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present writ petitions, the Petitioners are questioning the non-consideration of their case for selection and appointment as School Assistants (SA) though they were qualified pursuant to notification No.01/Mega-DSC-TRC-1/2025 dtd. 20/4/2025 as illegal and arbitrary.

(2.) In these cases, after hearing the respective counsel at length, elaborate interim orders were passed directing the Respondents to consider the cases of the Petitioners for selection in the posts sought in this writ petition based on their merit. Questioning the same, Writ Appeals i.e W.A.Nos.1015 and 1016 of 2025 were filed by the Respondents and the same were disposed of on 16/9/2025. The interim orders were not interfered with.

(3.) Background facts: A notification being No.01/Mega-DSCTRC-1/2025 dtd. 20/4/2025 was issued by Respondent No.2, wherein applications were invited for recruitment to the post of School Assistants (SA) and Secondary Grade Teachers (SGT) under various managements and also for the Trained Graduate Teachers (TGTs-Special Education), Secondary Grade Teachers (Special Education) and Physical Education Teachers (PET) in the department for the Welfare of Differently Abled Schools in the State.