Dopathi Srilatha vs The Telangana State Public ...
2022 Latest Caselaw 1030 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

    W.A.Nos.487, 621, 624, 655 & 656 of 2021 and 48 of 2022

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

       Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being decided

by a common order.

       The facts of W.A.No.487 of 2021 are reproduced as

under:-

       The present writ appeal is arising out of the order dated

07.04.2021        passed      by     the    learned       Single     Judge   in

W.P.No.19434 of 2019.

       The undisputed facts of the case reveal that the writ

petition was preferred by the appellants being aggrieved by the

non-selection to the post of Principal (School) in the schools run

by the residential societies.

       The Notification issued by the respondent/Telangana

State Public Service Commission (TSPSC) dated 02.06.2017 is

on record and the qualification prescribed under the Notification

is Master's Degree along with B.Ed. Degree. The appellants were

permitted to participate in the selection process. However,

results have not been declared, as they do not have B.Ed. or

equivalent Degree with the Teaching Methodology in the

concerned subject.

Learned counsel for the appellants has drawn the

attention of this Court towards the Notification dated

02.06.2017 and her contention is that the Rules relating to

Telangana Tribal Welfare Residential Educational Institutions

Society (Gurukulam) are to be followed in the matter of

recruitment and the aforesaid Rules only prescribe P.G.Degree

along with B.Ed. Degree. The TSPSC and the State Government

have not at all taken into account the aforesaid aspect while

considering the cases of the appellants. Not only this, there is a

power of relaxation available with the respondent/TSPSC and it

has been informed that large number of posts are lying vacant.

In the light of the aforesaid, the respondent/TSPSC is

directed to consider the cases of the appellants, keeping in view

the Rules relating to Telangana Tribal Welfare Residential

Educational Institutions Society (Gurukulam) in respect of

educational qualifications and to pass a speaking order in

respect of the appellants' selection positively within a period of

45 days from today.

With the aforesaid, the writ appeals stand disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

04.03.2022 JSU