RAMAVATH SUNITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri G.V.L.Murthy, learned counsel for the petitioners, learned Government Pleader for Services II, Sri P.V.Vijay Kumar, learned counsel for the unofficial respondents and Sri S.V.L.Narsimha Swamy, learned counsel for respondent No.17.

(2.) This writ petition is filed seeking the following relief :-

(3.) It has been contended by the petitioners that they are fully eligible and qualified to be appointed in the posts of Secondary Grade Teacher (SGT) and accordingly they have responded to the Notification No.53/17, dt.21.10.2017 issued by the 2nd respondent. The grievance of the petitioners is that though they have fared well in the selection process, their names could not find place in the merit list. Petitioners are all local schedule tribe candidates and as per the policy of the State Government, the posts are to be filled up with the local scheduled tribe candidates, and though the unofficial respondents are not local schedule tribe candidates, the Revenue authorities issued certificates in favour of unofficial respondents without verifying the same in terms of Memo dt.07.07.2011.