STATE OF A.P. Vs. KUMARI A.VARSHA

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the interim order, dtd. 30/8/2025 passed by the learned Single Judge of this Court in W.P.No.22950 of 2025.

(2.) Heard Sri Srinivas Dammalapati, learned Advocate General for the State of Andhra Pradesh appearing for the appellants and Sri C.Srinivas Baba, learned counsel for the respondent. Perused the material available on record.

(3.) The facts leading to fifing of this Appeal are herein under:- The Respondent herein/writ petitioner had appeared for Teachers Eligibility Test (TET) conducted by Respondent No.2 - Director of School Education and secured 113.4 marks out of 150. Respondent also appeared for the post of Secondary Grade Teacher (SGT) vide Notification No.01/Mega th DSC-TRC-1/2025, dtd. 20/4/2025 and secured 897 Rank. However, the respondent could not produce the EWS certificate on a bonafide mistake and later approached the appellant authorities to consider the EWS certificate and her case for appointment under the said quota. As the request of the respondent herein was not considered, she approached this Court by filing W.P.No.22950 of 2025. At the stage of admission, after hearing both sides, the learned Single Judge of this Court opinied that as long as the certificates issued in favour of the respondent stating that the respondent hails from EWS are genuine and undoubted, the case of the petitioner should be considered under the said category. Accordingly, the learned Single Judge of this Court passed an interim order, dtd. 30/8/2025, to consider the EWS certificate of the respondent and to consider her case under the said category. Aggrieved by the said order, the present Writ Appeal is filed.