DASARI ESWARARAO Vs. STATE OF A P

JUDGEMENT

(1.) Since the same question arises in all these writ petitions, they are disposed of by a common judgment.

(2.) There has been a rush of unauthorised and private educational institutions in the State during 1982. They are 'Teacher Training Institutes', which are meant to train teachers. They were required to take prior permission of the Government under Section 20 of A.P. Education Act, 1982. However, their requests to run the T.T.Is during 1983-94 and for subsequent years have been rejected. Litigation ensued, ultimately ending with the judgment of the Supreme Court in W.P.No. 12697/85 dt. 7-5-1996. The Supreme Court held that it was not appropriate to encourage establishment of unauthorised institutions, since the institutes are meant to train teachers, who have to teach the children of impressionable age and untrained teachers cannot be let loose on the innocent and unaway children.

(3.) In order to mitigate the hardship caused to the number of students who have undergone the teacher training, the Government decided to hold a Special Entrance Test and a special course in the Government Training Institutes for the students who had undergone the training in 1983-84 and 1984-85 batches in the private T.T.Is. G.O.Ms.No. 170 Education dt.9-7-1989 was issued, which provides for Special Entrance Test and special crash course of six months for the above batch of students. It provides for screening of the above students and approval of the list of students, found eligible for the special crash course. As per the above G.O. "successful candidates in the entrance test should undergo six months crash course in the Government T.T.Is." AsperG.O.Ms.No.35 Education, dt. 26-2-1990 ''a merit list has to be prepared and 3450 candidates have to be selected from the said merit list in the descending order for allotment to 23 D.I.E.Tsat the rate of 150 per each D.I.E.T., duly following the rules of reservation."