DIVYA KONDAVEETI Vs. DEFENCE LABORATORIES EDUCATIONAL SOCIETY

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, and Government Pleader for Higher Education and Learned counsel for Respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the impugned selection list dtd. 31/7/2014 for the posts of PRT, in the 1st respondent institution pursuant to the notification issued on 4/9/2013 r/w. corrigendum issued in December, 2013 and the consequential appointments made to the said post is as illegal apart from contrary to N.C.T.E Regulations and Right to Education Act, 2009 and consequently hold that the candidates who possess D.Ed., qualification like the petitioner are alone entitled for selection and appointment to the post of PRT, in the respondent school in accordance with the guidelines issued by the National Council for Teacher Education, New Delhi with all consequential benefits.

(3.) The case of the Petitioner in brief, is as follows: