C MALREDDY Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners are working as Physical Education Teachers in different schools in Chittoor District. They intended to pursue the course of Bachelor of Physical Education (B.P.Ed.). According to the rules, the Government issued the admission to that course is on the basis of ranks, obtained in the common entrance examination. However, the Government issued G.O.Rt.No.736, dated 21.08.2004, exempting the in-service teachers from appearing in the entrance examination.

(2.) The petitioners state that the Director of School Education, Andhra Pradesh, Hyderabad, the second respondent herein, allotted them to the Rayalaseema College of Physical Education, Rayavaram, Prodduturu, Kadapa District, the third respondent herein. The third respondent issued proceedings, dated 30-09-2005, refusing to admit the petitioners on the ground that they do not hold the requisite qualifications. The same is challenged in this writ petition.

(3.) Sri N.Satyanarayana, learned counsel for the petitioners, submits that the petitioners have obtained Post Graduation Degrees from Kamaraj University of Tamilnadu State and thereby, they fulfilled the requisite qualifications. He contends that the impugned proceedings cannot be sustained in law.