STATE OF TELANGANA Vs. LAKAVATH SANKLAL

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ appeals and the contempt appeals were analogously heard and by a common judgment, they are being disposed of by this Court.

(2.) The facts of the W.A.No.638 of 2019 are as follows:-

(3.) The facts of the case reveal that the respondent before this Court/writ petitioner belongs to Lambada Caste which is a Scheduled Tribe Community and he is holding a post graduation degree in Master of Arts, B.Ed. and D.Ed. qualifications. An advertisement was issued by the District Collector, Warangal, on 15/7/2012 inviting applications for the posts of Secondary Grade Teachers (SGTs) at various places in the agency area. The respondent/writ petitioner applied for the post in question. He was selected and an appointment order was issued on 4/8/2016. Later on, a complaint was received in the matter lodged by the President of Adivasi Hakkula Porata Samithi (Tudumdebba), Warangal District, that respondent/writ petitioner and other persons are not having a local Scheduled Tribe status and a prayer was made for cancellation of their appointment orders. The Project Officer, after enquiring into the matter, has cancelled appointment of the respondent/writ petitioner and other identically placed persons. In those circumstances, the writ petition was preferred. The learned Single Judge has allowed the writ petition directing reinstatement of the respondent/writ petitioner.