D Sandhya Rani vs The State Of Telangana
2023 Latest Caselaw 2267 Tel

       HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND
     HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                       W.A.No.744 OF 2023
JUDGMENT: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)

      This Writ Appeal is filed aggrieved by the order passed by

the learned Single Judge in W.P.No.18730 of 2023 dt.28.07.2023.


2.    Heard Sri S. Deekshith Kumar Teja, learned Counsel for the

appellant and Sri N. Ramesh, learned Standing Counsel for the

respondents.

3. It has been contended by the learned Counsel for the

appellant that she is fully eligible and qualified to be appointed to

the post of Trained Graduate Teacher for Telugu subject and the

respondents have issued a notification on 05.04.2023. The

appellant has responded to the said notification. However, the

appellant was not given any Hall-Ticket. In those set of

circumstances, the appellant has approached this Court by way of

filing W.P.No.18730 of 2023 and the learned Single Judge of this

Court was pleased to dismiss the said Writ Petition on

28.07.2023. Aggrieved by the same, the present appeal is filed.

                       2                               AKS,J & RRN,J
                                                     WA No.744 of 2023

4. Learned Counsel for the appellant had contended that at the

time of admission of Writ Appeal, this Court permitted the

appellant to participate in the examination for the post of Trained

Graduate Teacher for Telugu subject. Accordingly, the appellant

has appeared for the selection process. However, the respondents

are not declaring the results. Therefore, the learned Counsel for

the appellant submits that appropriate orders be passed in the

Writ Appeal by directing the respondents to declare the result of

the appellant, and if the appellant is coming within the zone of

consideration for appointment for the post of Trained Graduate

Teacher for Telugu subject, let the respondents consider the case

of the appellant for appointment to the said post.

5. Learned Standing Counsel for respondents had contended

that since the appellant was permitted to participate in the

selection process in compliance with the interim orders passed by

this Court, let the Writ Appeal be disposed of directing the

respondents to declare the result of the appellant, and if the

appellant is coming within the zone of consideration, the case of

the appellant would be considered for appointment for the post of

Trained Graduate Teacher for Telugu subject.

                         3                            AKS,J & RRN,J
                                                    WA No.744 of 2023

6. This Court, having considered the rival submissions made

by the learned counsel for the respective parties, is of the

considered view that this Writ Appeal can be disposed of directing

the respondents to declare the result of the appellant, and if the

appellant is coming within the zone of consideration for

appointment for the post of Trained Graduate Teacher for Telugu

subject, the respondents shall consider her case and pass

appropriate orders in accordance with law.

7. Accordingly, the Writ Appeal is disposed of. There shall be

no order as to costs.

8. As a sequel, miscellaneous applications pending, if any, in

this Writ Appeal, shall stand closed.

_______________________________________ JUSTICE ABHINAND KUMAR SHAVILI

_____________________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO

Date: 12.09.2023 BDR/PRV