MD. ABDUL RAHAMAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Sri Arvind Kumar Kata, learned counsel appearing on behalf of the petitioner and learned Assistant Government Pleader for Services-I appearing on behalf of the respondents.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) The case of the petitioner in brief is that the petitioner was appointed as Secondary Grade Teacher (SGT) pursuant to the DSC-1996 notification after securing 68 marks, and his name was included in the selection list issued by the CEO, ZP, Warangal, under the Open Category (General) quota. The petitioner 's appointment was made vide proceedings dtd. 11/12/1996 after due verification of his educational qualification and PH (Ortho) certificates issued by the District Medical Board, Khammam. The petitioners ' services were subsequently regularized, probation was declared satisfactorily, and was promoted as School Assistant (Physical Science) on 20/10/2002 based on merit and eligibility.