STATE OF TELANGANA Vs. MERJOTH KARA BAI

JUDGEMENT

(1.) This Writ Appeal is filed by the State.

(2.) We have heard the learned counsel for the appellants and the learned counsel appearing for the respondent.

(3.) The respondent, then aged 25 years, moved this Court in 2018 by filing a Writ Petition pleading that she was eligible to be appointed following the selection to the post of Secondary Grade Teacher in the agency area of Mahaboobnagar District on par with the other selected candidates for the DSC-2012 and also for consequential benefits, including seniority, monetary and other benefits.