Andhra Pradesh High Court - Amravati
P. Naresh vs The State Of Ap on 18 November, 2021
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.No.25772 OF 2021
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
03. 18.11.2021 NJS, J
Heard the learned counsel for the
petitioners and learned Assistant Government
Pleader for Services-III.
The petitioners in the present Writ
Petition applied for the posts of Secondary
Grade Teacher (sports quota) and got selected
by virtue of their merit as sports persons. As
per the provisional merit list prepared in
respect of sports quota, the petitioners are
placed at Sl.Nos.1 to 4, 15 and 17 respectively.
It is the case of the petitioners that except the
sports quota, other vacancies were filled up.
On enquiries the petitioners state that it was
informed that due to pendency of the Court
case in W.A.No.302 of 2020 in W.P.No.9576 of
2019, the cases of the petitioners are not
taken up for consideration.
The learned counsel for the petitioners,
while drawing the attention of this Court to the
tentative merit list prepared by the District
Sports Authority, Srikakulam, submits that
the pendency of the Writ Appeal referred to
supra would not come in the way of
consideration of cases of the petitioners and
further that, the said Writ Petition is with
reference to Vizianagaram District, but
whereas the petitioners are seeking
appointment for the posts in Srikakulam
District. He further submits that the
respondents, in respect of one of the
candidates who applied under sports quota,
SL. DATE ORDER OFFICE
NO. NOTE
issued orders of appointment in Guntur
District vide proceedings Roc.
No.55113/2018/A1, dated 17.06.2021,
mentioning that the appointment is subject to
outcome of final Judgment in W.A.No.302 of
2020 in W.P.No.9576 of 2019. He submits that
the petitioners are entitled to appointment on
similar lines.
Learned Assistant Government Pleader
for Services-III, on the other hand, placed the
instructions dated 14.11.2021 received from
the District Educational Officer (FAC),
Srikakulam.
On a reading of the same and perusing
the references, more particularly, reference
No.13, it would appear that a letter was
addressed by the 3rd respondent on 28.1.2021
to the Director of School Education,
Amaravathi, enclosing a final seniority list of
30 members and a copy of the same was also
submitted to the Vice Chairman and Managing
Director, SAAP, Vijayawada, for preparing final
merit list through mail. So far, it appears that,
the final merit list was not received from the
SAAP to take up the recruitment of sports
persons.
It is to be noted that the recruitment
relates to the Notification issued way back in
the year 2018 and the petitioners though
placed in the tentative merit list in their
respective positions mentioned supra, are still
waiting for regular appointments on the basis
of their merit as a result of delay in preparing
final merit list. The authorities concerned
though from their side are addressing
communications to do the needful in preparing
SL. DATE ORDER OFFICE
NO. NOTE
the final list, it appears that the unavoidable
delays are coming in the way consideration of
petitioners' cases for the posts applied under
sports quota. The respondent authorities are
required to take the matter to the logical end of
filling up of the vacancies as expeditiously as
possible, so that the purpose of issuing the
notification and the need of unemployed youth
would be fulfilled.
Therefore, the respondents are directed
to get final merit list prepared from SAAP
within a period of four (04) weeks from the
date of receipt of a copy of this order. On the
basis of order in the final merit list so
prepared, the cases of the petitioners shall be
considered, without any further delay.
List the matter after four (04) weeks.
_______
NJS, J
(Issue cc by 22.11.2021)
B/O
Ks
