Andhra Pradesh High Court - Amravati
Achyuthamma Thalisetti vs The State Of Andhra Pradesh on 3 November, 2022
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No. 10209 of 2020
ORDER:
Heard the learned counsel for the petitioner and the
learned Government Pleader for the respondents.
2. The present writ petition is filed to declare the impugned
memo No.ESE02-20021/17/2018-RECTMT-CSE, dated
20.05.2020, issued by the 2nd respondent, wherein issued certain
instructions to all the DEOs in the state to complete the
recruitment process to the post of School Assistant (Telugu) and
Language Pandit (Telugu) in accordance with G.O.Ms.No.67 SE
Department, dated 26.10.2018, as illegal and arbitrary and
consequently set aside the same and to pass such other order in
the circumstances of the case.
3. Learned counsel for the petitioner submits that in view of
interim directions already granted in favour of petitioner directing
the respondent authorities to keep two posts vacant vide order
dated 19.06.2020, in turn, 2nd respondent addressed a letter
dated 15.10.2020, wherein it is specifically stated that two posts
were kept vacant in respect of petitioner, as per the interim
directions of this Hon'ble Court and the remaining process of
selection was completed. Learned counsel for the petitioner
further submits that in view of the posts kept vacant and in view of
the Judgment of this Hon'ble Court in Writ Petition Nos.9118,
9164, 11961, 17367 and 17864 of 2020, dated 25.03.2021, the
main contention of the petitioner should be considered and writ
petition can be allowed.
4. On the other hand, learned Government Pleader would
submit that the issue involved in this petition is squarely covered
by the order of this Court in Writ Petition Nos.9118, 9164, 11961,
17367 and 17864 of 2020, dated 25.03.2021 and the memo
which was impugned in the present writ petition was already set
aside, but in respect of appointment of the petitioner to the
suitable post and suitability should be left to the authorities, in
accordance with law.
5. Having regard to the submissions made by the learned
counsel for the petitioner and the learned Government Pleader,
this Court is of the considered view that this Writ Petition can be
disposed of in terms of the order in Writ Petition Nos.9118, 9164,
11961, 17367 and 17864 of 2020, dated 25.03.2021, by directing
the respondent authorities to take steps for appointment of the
petitioner, if she is eligible in all aspects, in view of the Judgments
rendered by this Hon'ble Court and complete the exercise within
a period of two months from the date of receipt of a copy of this
order. There shall be no order as to costs.
6. Consequently, miscellaneous applications, pending if any,
shall stand closed.
7. The Registry is directed to attach a copy of the order in Writ
Petition Nos.9118, 9164, 11961, 17367 and 17864 of 2020, dated
25.03.2021 to this order.
_________________________________
VENKATESWARLU NIMMAGADDA, J
Date: 03.11.2022
Note: Issue CC by 07.11.2022
b/o.
sj
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No. 10209 of 2020
Date: 03.11.2022
sj
