DESHABOINA VEERABABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition, petitioners challenged initially notification No.16/2017 dt.14.04.2017 issued by the Telangana State Public Service Commission (3rd respondent) (for short 'TSPSC') for filling up posts of Physical Education Teachers (P.E.T.) in Telangana Social Welfare Residential Educational Institutions Society (2nd respondent), as being violative of the A.P. Tribal Welfare Residential Education Institutions Society Recruitment Rules, 1999, and also violative of Articles 14, 16 and 21 of the Constitution of India, and to set aside the same or in the alternative to continue the recruitment process with such of those persons who are eligible as per the said Rules which were amended in VIII Board of Governors meeting held on 17.08.2004.

(2.) Subsequently, I.A.Nos.5 to 10 of 2018 and I.A.No.1 to 3 and 6 of 2019 were filed to implead Telangana Residential Educational Institutions Society, Telangana Tribal Welfare Residential Educational Institutions Society, Mahatma Jyothibai Phule Telangana Backward Classes Welfare Residential Educational Institutions Societies and Telangana Minorities Residential Educational Institutions Societies, and several private respondents.

(3.) I.A. No.4 of 2018 was filed seeking amendment of the pleadings in the Writ Petition. In the said application, amendment of pleading in the Writ Petition was sought by reading '3rd respondent' in place of '2nd respondent' in paragraph 4 and "various residential educational institutions societies" in place of '2nd respondent society' and '2nd respondent' in paragraph 6 and grounds thereunder in the Writ Petition.