A SOMALINGAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenging the selection process of the District Selection Committee of Secondary Grade Teachers, the present batch of writ petitions are filed. The petitioners claim to be eligible candidates who are entitled to be considered for recruitment. They further allege that all of them belong to the Backward Community.

(2.) The posts of Secondary Grade Teachers are attached to the schools maintained by the Government and also by the Zilla and Mandal Praja Parishads. To streamline the process of recruitment of teachers in the State, the Government of Andhra Pradesh made rules called Andhra Pradesh Direct Recruitment for Posts of Teachers (Scheme of Selection) Rules, 1994 in G.O.Ms.No.221, Education, (Service III), dated 16-7-1994, by virtue of the power vested in it under the various enactments as mentioned in the said G.O.

(3.) The Scheme of the said Rules is that the Rules apply to the various categories of teachers mentioned in the Annexure to the Rules.