VENUGOPAL CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners in this batch of writ petitions have assailed the validity of Rule 4(I)(G)(i) and Rule 4(III)(B)(i) notified vide G.O.Ms.No.25, dtd. 10/10/2017, namely the Telangana State Direct Recruitment for the posts of Teachers Rules, 2017 (hereinafter referred to as, "the 2017 Rules").

(2.) The petitioners seek a declaration that the qualification of Hindi Vidwan/Madhyama/Visharada is equivalent to the degree conferred by the University Grants Commission (UGC) recognised under the University Grants Commission Act, 1956, for the posts of Language Pandit (Hindi)/School Assistant (Hindi). The petitioners have also challenged the validity of the order dtd. 23/12/2017 passed by the State Government by which the qualification of Hindi Vidwan/Madhyama/Visharada held by the petitioners has not been held to be equivalent to the degree conferred by the UGC.

(3.) In order to appreciate the grievance of the petitioners, relevant facts need mention which are stated infra.