GOVERNMENT OF ANDHRA PRADESH Vs. B. ASWATHAMA

JUDGEMENT

(1.) Teachers recruitment notification was issued in the year 1998, popularly called as 'District Selection Committee (DSC) Recruitment Notification', notifying 1431 Secondary Grade Teachers (SGT) vacancies in Medak district.

(2.) The DSC-1998 Teachers recruitment was governed by Rules notified vide G.O.Ms.No.221 Education Department dtd. 16/7/1994. The Rules required estimation of vacancies as on 1/4/1998 and vacancies likely to arise up to the end of September of that year. The candidates who were not included in the select list of DSC-1998 waged long drawn litigation, on wrong computation of actual number of vacancies that ought to have been made available for recruitment. In the O.As., filed in the years 1999 and 2000, first round of litigation, Hon'ble Andhra Pradesh Administrative Tribunal issued directions to compute vacancies that arose up to September, 1998 on account of promotion, retirement, newly sanctioned posts etc. Alleging that the available vacancies were not properly assessed and computed, second round of litigation was mounted in the Tribunal in O.A.No.2155 of 2000 and batch.

(3.) On analyzing the rules governing DSC-1998 and the earlier directions, the Tribunal opined that the respondents ought to have made necessary exercise to include all the vacancies that were available as on 15/3/1998 and such of those vacancies that would have been available till the end of September, 1998. The Tribunal directed the respondents to prepare the estimation of vacancies relating to DSC-1998 keeping in mind observations made in the order dtd. 28/9/2000.