ANAGANTI BHAVANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is being disposed of at the admission stage with the consent of both parties.

(2.) This writ petition is filed seeking the following relief: "..to issue a Writ, Order or Direction particularly one in the nature of Writ of Mandamus declaring the impugned undated Selection Notification published by the 2nd respondent giving Hall ticket numbers of candidates provisionally selected for appointment to the post of Post Graduate Teacher Telugu by allowing several unqualified candidates not possessing B.Ed in concerned Methodology i.e., Telugu or its equivalent but having Telugu Pandit Training certificate contrary to the qualification prescribed under Notification No.2 of 2018 dated 30.06.2018, and undertaking further selection process including appointments without publishing any merit list of all the candidates, reservation category wise cutoff etc. as arbitrary, illegal, without jurisdiction, violative of Articles 14, 16 and 21 of Constitution of India and consequently set-aside the same and appointments if any made by directing the 2nd respondent to revise the selection notification excluding the unqualified candidates possessing Telugu Pandit Training certificate and to select and appoint the petitioners and other eligible candidates possessing B.Ed Telugu to the post of Post Graduate Teacher Telugu under Notification No.02/2018 dated 30.06.2018 issued by the 2nd respondent as per their eligibility, merit and roster with all consequential benefits and to pass such and further orders in the interest of justice."

(3.) Heard Sri S. Rahul Reddy, learned counsel for the petitioners; learned Government Pleader for Social Welfare appearing for respondent No.1; Sri N. Bhupal Reddy, learned Standing Counsel appearing for respondent Nos.2 to 6 and Sri Abu Akram, learned counsel for respondent No.7; and Sri K. Ramakanth Reddy, learned counsel for respondent No.8.