Karanam Pandu Ranga Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 4110 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.23987 of 2021 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 20.10.2021 DVSS, J

The instructions given to the learned Government Pleader show that from 1994 onwards, School Assistants were being redeployed and working as District Coordinators based on the recommendations of the DEO about the candidates working in Government Schools/Zilla Parishad Schools. He also submits on instructions that a three member committee has given a memo dated 11.12.2019 specifying the guidelines for selection of School Assistants for selections of District Coordinators from the School Assistants working in Zilla Parishad Schools. Therefore, he submits that this is not a fresh infusion of candidates pertaining to Zilla Parsiha Schools. In addition, he also submits that the petitioner, who participated in the selection process cannot challenge the eligibility criteria. He also relies upon a judgment of the Hon'ble Supreme Court of India in D.Sarojakumari v. R.Helen Thilakom1.

This Court is of the opinion that a detailed counter affidavit is necessary. The only concession that can be given to the petitioner is that since he has applied for a post in East Godavari District, if any

(2017) 9 SCC 478 SL. DATE ORDER OFFICE NO. NOTE appointment is made for a candidate in East Godavari District, it should be mentioned that it shall be subject to the result of the writ petition.

For counter, list on 24.11.2021.

____________ DVSS,J KLP