SULTHAN MOINUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed to declare the impugned action of the respondents in not according to the seniority and other benefits from the year 2005 on par with all other candidates selected and appointed in pursuance of DSC-2003 and further action in rejecting the representation of the petitioners dtd. 18/2/104 vide impugned order dtd. 13/3/2015 as illegal and arbitrary and consequently, direct the respondents to accord seniority to the petitioners with effect from the date of appointment of all other candidates as per DSC-2003 along with all benefits.

(2.) The brief facts leading to filing of the present writ petition are that, petitioners applied for selection to the post of School Assistants pursuant to the notification issued in the year 2003. Originally, the recruitment notification for DSC-2003 was issued in the year 2003 for selection of posts of School Assistants. After issuance of notification, 2nd respondent had issued circular granting relaxation in favour of the candidates possessing single subject certificate in English and directed them to be considered for promotions also. In view of the consideration of candidates with single subject certificate holders from Dr.B.R.Ambedkar Open University, who are otherwise ineligible, the petitioners lost their opportunity of selections, though they are meritorious.

(3.) Aggrieved thereby, petitioners filed O.A.No.9635 of 2002 and batch, however, the said O.A.No.9635 of 2002 and batch were dismissed. Aggrieved by the same, petitioners filed W.P.No.9073 of 2022 and batch. The Hon'ble High Court vide judgment dtd. 6/1/2006 held that relaxing the qualifications in favour of single subject certificate holders is illegal and unsustainable