K.VIJAYA CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Nayakawadi Ramesh, learned counsel appears for the petitioners. Mr. S. Rahul Reddy, learned Special Government Pleader attached to the Office of the learned Additional Advocate General appears for respondent Nos.1 and 2.

(2.) In this Writ Petition, the petitioners have assailed the validity of G.O.Ms.No.4, School Education (Services.III) Department, dtd. 28/2/2024, which has been issued for direct recruitment to the posts of Special Education Teacher at Primary Level in the category of Secondary Grade Teacher, insofar as it prescribes the minimum qualification marks of 50% at Intermediate level for Open Category candidates and 45% for Scheduled Caste/Scheduled Tribe/Backward Caste/Differently abled candidates.

(3.) Facts giving rise to filing of this Writ Petition briefly stated are that the petitioners have passed Intermediate examination and have secured Diploma for Secondary School Teachers of the Visually Handicapped. The petitioners were appointed as Inclusive Education Resource Persons on contract basis and are rendering their services as such.