Telangana High Court
Kandula Narmada vs Telangana Residential Educational ... on 16 February, 2024
1
*THE HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
+W.P.Nos.10316 and 10412 OF 2019
% 16-02-2024
# Kandula Narmada and another
....Petitioners
Vs.
$ Telangana Residential Educational Institutions
Recruitment Board and others
.... Respondents
!Counsel for the petitioners : Smt.K.Udaya Sri
Counsel for the respondents : N.Bhupal Reddy
<Gist :
>Head Note:
? Cases referred:
(Civil Appeal No.1313 of 2008 dated 15.02.2008)
2
IN THE HIGH COURT FOR THE STATE OF TELANGANA
HYDERABAD
****
W.P.Nos.10316 and 10412 OF 2019
Between:
Kandula Narmada and another
....Petitioners
Vs.
Telangana Residential Educational Institutions
Recruitment Board and others
.... Respondents
ORDER PRONOUNCED ON: 16.02.2024
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
1. Whether Reporters of Local newspapers
may be allowed to see the Judgments? : Yes
2. Whether the copies of judgment may be
Marked to Law Reporters/Journals? : Yes
3. Whether His Lordship wishes to
see the fair copy of the Judgment? : Yes
______________________________________
NAMAVARAPU RAJESHWAR RAO, J
3
HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITON Nos.10316 of 2019 and 10412 of 2019
COMMON ORDER:
Since the issue involved in these writ petitions is one and
the same, both these writ petitions are being heard and disposed
of by this common order.
2. W.P.No.10412 of 2019 is filed seeking the following relief:
"Declare the action of the respondents in not calling for verification
of the certificates of the petitioner bearing Hall Ticket
Nos.136303047 (paper-I) and Hall Ticket No. 112317083 (paper-II)
and bearing Application No. 203783 is illegal and arbitrary; to
declare the proceedings Rc.No.133/TREI-RB/2018 dated
06.08.2019 insofar as the petitioner is concerned is illegal, arbitrary
and contrary to the Presidential Order; declare that the petitioner is
eligible to be considered for appointment to the post of Degree
College Lecturer in Economics as per the Presidential Order; and
consequently direct the respondents to permit the petitioner to
participate in the verification of certificates and further process of
selection, i.e., demonstration for the post of Degree College Lecturer
in Economics in pursuance of the notification number 04/2018
dated 02.08.2018; with a further direction to the respondents to
appoint the petitioner to the post of degree college lecturer in
economics as per her merit..."
3. W.P.No.10316 of 2019 is filed seeking the following relief:-
".... declare the action of the Respondents in not calling for
verification of the certificates of the Petitioner bearing Hall Ticket
No.134303044 (Paper-I) and Hall Ticket No. 109321015 (Paper-II)
and bearing Application No.203394 is illegal and arbitrary; ii)
declare the proceedings Rc.No.133/TREI-RB/2018 dated
06.08.2019 in so far as the Petitioner is concerned is illegal
arbitrary and contrary to the Presidential Order; iii) declare that the
Petitioner is eligible to be considered for appointment to the post of
Degree College Lecturer in History as per the Presidential Order;
and iv) consequently direct the Respondents to permit the Petitioner
to participate in the verification of certificates and further process of
selection i.e., demonstration for the post of Degree College Lecturer
(History) in pursuance of the Notification No. 04/2018 dated
02.08.2018 with a further direction to the Respondents to appoint
the Petitioner to the post of Degree College Lecturer in History as per
her merit.....".
4. Heard Sri G. Vidya Sagar, learned Senior Counsel
representing Smt. K. Udaya Sri, learned counsel appearing for the
petitioners and the learned Standing Counsel appearing for the
respondents.
5. For the sake of convenience, the facts in W.P.No.10412 of
2019 are discussed hereunder:-
(i). The petitioner herein completed her integrated Masters in
Economics from 2010 to 2015 in Hyderabad Central University.
She later qualified for UGC-NET and has been pursuing her Ph.D.
in Economics from Hyderabad Central University. Pursuant to a
Notification issued by the Telangana Residential Educational
Institutions Recruitment Board (TREI-RB), Hyderabad, dated
02.08.2018, inviting applications for the post of Degree College
Lecturers in various Residential Educational Institutions, the
petitioner applied for the post of Lecturer in Economics vide an
online application No. 203783. As per the Notification, in
Telangana Tribal Welfare Residential Educational Institutions
Society (TTWREIS), two posts in Economics in OC (Women)
category were notified. In Telangana Tribal Welfare Residential
Educational Institutions Society (TTWREIS) Women Institutions,
four vacancies were notified under OC (Women) category, out of
which, three were earmarked for Zone-V and one in Zone-VI. In
Telangana Social Welfare Residential Educational Institutions
(Women) (TSWREIS-W) two vacancies were notified in Zone-VI
under OC (Women) category.
(ii) The petitioner secured 47.75 marks in Paper-I and 43
marks in Paper-II in the examination which were held on
14.02.2019 for Paper-I, and on 17.02.2019 for Paper-II,
respectively. Thus, she secured a total of 90.75 marks and
secured Rank No. 2 as per the results declared for the post of
Degree College Lecturer in Economics.
(iii) However, in the certificate verification call made by the
respondents vide Notification dated 30.04.2019, the hall ticket
number of the petitioner was not to be found. The petitioner made
an online representation on 01.05.2019 and made another
representation to the Chairman, TREI-RB, Hyderabad. However, in
the response issued to the petitioner on 16.05.2019, it was stated
that she belonged to a State other than Telangana, and there are
no open category unreserved vacancies in general Institutions.
Further, the petitioner was also informed that the unreserved
open category posts would be filled by general merit of both, the
candidates of the State of Telangana, as well as those of other
states. In the said posts, 70% are reserved for Telangana State
local specified zones, and 30% are earmarked in Zone V and Zone
VI for both the candidates of Telangana, as well as the candidates
of other states. As such, the number of the petitioner was not
shortlisted for certificate verification. Aggrieved by the said
decision, the petitioner has filed the present writ petition.
6. Learned counsel for the petitioner contended that the
recruitment notification at Para No. V (5) specifies that zonal and
local reservations shall be followed as per Para No. 8 of the
Andhra Pradesh Public Employment (Organization of Local Cadres
and Regulation of Direct Recruitment) Order, 1975, read with
G.O.Ms.No.124, General Administration Department, dated
07.03.2002 and other orders issued by the Government within the
meaning of Sections 3 and 97 of the Andhra Pradesh State
Reorganisation Act, 6 of 2014.
7. Learned counsel for the petitioner further contended that
the petitioner had studied in the State of Kerala till her 12th
Standard and later pursued her higher studies in Hyderabad. As
such, though she is not entitled to be considered as a local
candidate in respect of the Zones specified in pursuance of the
Presidential Order, 1975, she is entitled to be considered under
the non-local category in the unreserved post in terms of Para
No.8 of the Presidential Order.
8. Learned counsel for the petitioner further contended that
as per G.O.Ms.No.124 dated 07.03.2002, the posts notified in
Notification No.04 of 2018 would fall under multiple cadre posts.
They shall comprise of 70% of the posts earmarked for local areas,
while 30% of the posts shall consist of the combined merit list of
local as well as non-local. As such, the petitioner is entitled to be
considered in the 30% of the posts consisting of the combined
merit list for the post of Degree College Lecturer (Economics).
9. Learned counsel for the petitioner further contended that
the Notification No.04/2018 dated 02.08.2018 does not demarcate
the criteria for selection for the general institutions and women
institutions, and all the institutions are treated alike. The same
holds true even for the Presidential Order dated 20.10.1975 and
the G.O.s issued by the State Government. Therefore, the
petitioner, being ranked No.2 in the merit list, is eligible to be
considered for the two unreserved vacancies out of the eight
vacancies notified. As such, the recruitment authorities must
follow the Notification and not change the recruitment rules.
Therefore, the petitioner is entitled for appointment to the post of
Degree College Lecturer in Economics, as per her merit.
10. Per contra, learned Standing Counsel for the 1st respondent
filed a counter affidavit, mainly contending that the petitioner is
not entitled for appointment to the said post, even though she
obtained Rank No.2 in the combined merit list, since she is a non-
local candidate. Further, as no vacancies are available under OC
General Un-Reserved category in the General (Men) Degree
Colleges of TTWREI Society, and as there is no reservation for
women candidates of other States for the post of Lecturers in
Women's Degree Colleges of TTWREI Society, TSWREI Society and
other Residential Societies in Telangana State as per
G.O.Rt.No.1274, dated 04.06.2016, the petitioner is not entitled to
be appointed as a Degree College Lecturer (Economics). As per
Memo.No.42005, GAD (Services-D) Department, dated
06.08.2002, when only one post is to be filled up, it will only go to
a local candidate. Hence, the contentions made by the learned
counsel for the petitioner that the Respondent Board did not
follow the Presidential Order, Guidelines of the Notification and
G.Os. are incorrect and unsustainable, and there is no merit in
the contentions raised by the petitioner. Therefore, the claim of
the Petitioner for the process of final selection cannot be accepted.
11. Learned Standing Counsel further submits that the
Government of Telangana has taken a policy decision to provide
100% reservation to local women of Telangana State in the
Women's Institutions of all Residential Societies, as per the
Guidelines notified at Item No.8(iv) of Para 5 of the Notification
No.04/2018, dated 02.08.2018, issued by the Respondent Board.
In view of the same, the petitioner herein was not called for
verification of documents in the ratio of 1:2 for further selection
process held on 16.05.2019. Therefore, there are no merits in the
writ petition and the same is liable to be dismissed.
12. Per contra, learned counsel appearing for the petitioner in
W.P.10316 of 2019 filed a reply affidavit stating that the petitioner
secured 50.75 marks in Paper-I and 62.50 marks in Paper-II, and
accordingly, a total of 113.25 marks in the recruitment
examinations. She secured the first rank as per the results
declared for the post of Degree College lecturer in History. He
further contended that there is no clause either in the Notification
No. 04/2018, or in the G.O.Rt.No.1274 dated 04.06.2016, that the
reservation for the post of Lecturers of Women's Degree Colleges is
confined only to the women candidates of the State of Telangana.
He further contended that it is incorrect to state that the State
Government has taken a policy decision to provide 100%
reservation to the local women of the State of Telangana in the
Women's Institutions of all Residential Educational Societies,
which is contradictory to the Presidential Order dated 20.10.1975.
13. Learned counsel appearing for the petitioners submits that
this Court has passed the following interim order in IA.No.1 of
2019 in W.P.10412 of 2019 on 22.05.2019.
"Prima facie there is merit in the contention of the
petitioner. Hence, there shall be interim direction as
prayed for".
14. On 22.08.2019, this Court passed the following interim
order in I.A.No.4 of 2019 in W.P.No.10412 of 2019:
"Learned Government Pleader for Respondents
submits that one post of Degree College lecturer
(Economics) is kept vacant because of pendency of this
writ petition.
In view of the said submission, the respondents are
directed not to fill up the said one post of Degree
College lecturer (Economics)"
15. Learned counsel appearing for the petitioners further
submits that this Court has passed the following interim order in
IA.No.1 of 2019 in W.P.10316 of 2019 on 15.05.2019.
"The respondents are directed to permit the
petitioner to participate in the Certificate Verification
scheduled on 16.05.2019 and further consider the case
of the petitioner for further selection process to the post
of Degree College Lecturer (History), as the petitioner
has secured Rank No.1 in the selection."
16. Further, on 22.08.2019, this Court passed the following
interim order in I.A.No.4 of 2019 in W.P.No.10316 of 2019:
"Learned Government Pleader appearing for the
respondents submits that one post of Degree College
lecturer (History) is kept vacant because of pendency of
this writ petition.
In view of the said submission, the respondents are
directed not to fill up the said one post of Degree
College lecturer (History)"
17. Therefore, learned counsel appearing for the petitioners
submit that appropriate orders be passed in the writ petitions by
directing the respondents to consider the petitioners' case for
appointment to the posts of Degree College lecturer (Economics)
and Degree College lecturer (History), respectively.
18. On the other hand, learned Standing Counsel appearing for
the respondents contends that in view of G.O.Rt.No.1274 dated
04.06.2016, and in view of the policy decision of the State
Government to provide 100% reservation to the local women
candidates of the State of Telangana, the petitioners are not
entitled to be considered for appointment to the posts of Degree
College lecturer (Economics) and Degree College lecturer (History)
respectively.
19. This court, having considered the rival submissions made
by the learned counsel for the respective parties, is of the
considered view that pursuant to the above interim orders passed
by this Court, one post of Degree College Lecturer (Economics)
and one post of Degree College Lecturer (History) are kept vacant
because of pendency of these writ petitions.
20. At the outset, it is to be determined whether there is indeed
any provision in G.O.Rt.No.1274, dated 04.06.2016 providing
100% reservation to local candidates of the State of Telangana, as
contended by the learned Standing Counsel for the respondents.
G.O.Rt.No.1274 states as follows:
"2. Government, after careful examination of the matter and
keeping in view the aforesaid recommendations, hereby issue
the following guidelines:-
i) Women Staff shall only be recruited in all cadres of posts in
the Schools/Institutions meant for Girls, in terms of sub-rule(3)
of rule 22-A of Telangana State and Subordinate Service
Rules, 1996;
ii) the Schools/Institutions meant for Boys shall be treated as
General Schools/Institutions and the posts in such
Schools/Institutions shall be filled with men and women
candidates, in terms of sub-rule(2) of rule 22-A of Telangana
State and Subordinate Service Rules, 1996; and
iii) separate rosters in each cadre shall be maintained for
General (Boys) Schools/Institutions and for girls
Schools/Institutions, in accordance with sub-rule(2) and (3) of
rule 22-A of Telangana State and Subordinate Service Rules,
1996, respectively."
21. Further, G.O.Ms.No.124 dated 07.03.2002 states as
follows:
"3: The Provisional list shall be divided into two parts. The
first part shall comprise 30% of the posts consisting of
combined merit lists of locals as well as non-locals and the
remaining second part shall comprise the balance 70% of the
posts consisting of locals only and the posts shall be filled
duly following the rule of reservation."
22. A plain reading of the aforementioned G.Os. shows that
there is no provision in the said G.Os. to provide 100% reservation
to the local candidates of the State of Telangana. Pursuant to
G.O.Ms.No.124, dated 07.03.2002, the State Government, while
following the manner of selection of local candidates, shall provide
for the provisional list, which shall be divided into two parts: the
first part comprising of 30% of the posts consisting of the
combined merit lists of locals as well as non-locals and the second
part, which shall comprise the balance 70% of the posts
consisting of locals only. The aforementioned provision speaks for
reservation only upto an extent of 70% of the posts to the local
candidates, and states that the remaining 30% of the posts shall
be filled up by preparing a combined merit list of both, local as
well as non-local candidates.
23. Regulation 8(8) of the Presidential Order, dated 20.10.1975
states as follows:
(8) Notwithstanding anything contained in the foregoing
provisions of this paragraph.
(a) there shall be at least one post left unreserved out of the
post filled by direct recruitment at any time to any local
cadre; and
(b) there shall be, as far as possible, at least one post
allocated for the local candidates in respect of each local
area."
24. Regulation 8(8)(a) clearly states that during the direct
recruitment to any local cadre, there shall be atleast one post left
unreserved. As such, the respondent Board ought to have filled up
the said posts of Degree College lecturer (Economics) and Degree
College lecturer (History) in accordance with G.O.Ms.No.124 dated
07.03.2002 and ought to have called the petitioners for certificate
verification, on the basis of the ranks obtained by them in the
Recruitment Test. Therefore, this Court is of the considered view
that the contention of the learned Standing Counsel for the
respondents, that there is a policy decision to provide for 100%
reservation to the local candidates of the State of Telangana in the
recruitment process is not sustainable, as no such provision
exists either in G.O.Rt.No.1274, dated 04.06.2016 or in
G.O.Ms.No.124 dated 07.03.2002.
25. Further, even if such a contention were to be considered,
the Respondent Board ought to have specified the reservation
criteria in Notification No.04/2018 issued on 02.08.2018. The
relevant portion of the reservation criteria mentioned in the
aforesaid Notification reads as follows:-
"Zonal/Local: - The Zonal and Local Reservations shall be
followed as per the Para-8 of A.P. Public Employment
(Organization of Local Cadres and Regulation of Direct
Recruitment) Order, 1975 (G.O.P. No. 674, G.A. (SPF-A) Dept.,
Dated: 20/10/1975) read with G.O.Ms.No.124, General
Administration (SPF-A) Department, dated: 07/03/2002 and
other orders issued by the Government and within the
meaning of Sections 3 and 97 of A.P. State Reorganization Act
06/2014".
26. The Notification places reliance upon the Presidential Order
dated 20.10.1975 and also on G.O.Ms.No.124, dated 07.03.2002
with regards to the Zonal/Local reservation policy. As such, there
is no distinct provision made in the Notification issued on
02.08.2018 for reserving all the seats in the Institutions run by
TSWREI Society or TTWREI Society for the local candidates of
Telangana State only, as contended by the learned Standing
Counsel for the respondents. Insofar as the Presidential Order
dated 20.10.1975 and G.O.Ms.No.124, dated 07.03.2002 are
concerned, there are clear demarcations in terms of reservation for
local as well as non-local candidates. As such, there is no force in
the contention of the learned Standing Counsel for the
respondents that all the posts in Women's Degree Colleges are
reserved for local women candidates of Telangana State by virtue
of G.O.Ms.No.124 and the Presidential Order. The decision to
reserve all the posts of the aforementioned Institutions, at best,
seems to be an after-thought. Further, the Hon'ble Apex Court in
K.Manjusree Vs. State of A.P. and another 1 held that it is a
well-established legal principle that the rules of recruitment
cannot be changed after the notification has been issued. The
petitioner in W.P.No.10412 of 2019 has secured 2nd rank in
Economics, while the petitioner in W.P.No.10316 of 2019 has
secured 1st rank in History and in view of the interim orders
passed by this Court, the said posts are kept vacant. As such, the
(Civil Appeal No.1313 of 2008 dated 15.02.2008)
contention of the learned Standing Counsel appearing for the
respondents that the State Government has taken a policy
decision to provide 100% reservation to the local candidates of the
State of Telangana, and that there is no place for considering non-
local candidates in the recruitment process, is unsustainable.
Therefore, the action of the respondents in not considering the
case of the petitioners for appointment to the posts of Degree
College Lecturer (Economics) and Degree College Lecturer (History)
respectively, is highly arbitrary and unreasonable. Hence, this
Court is of the considered view that the petitioners are entitled for
appointment to the posts of Degree College Lecturer (Economics)
and Degree College Lecturer (History) respectively.
27. Accordingly, W.P.No.10412 of 2019 is disposed of directing
the respondents to consider the case of the petitioner for
appointment to the post of Degree College Lecturer (Economics)
under Zone-V or Zone-VI and pass appropriate orders in
accordance with law. There shall be no order as to costs.
28. In view of the disposal of W.P.No.10412 of 2019,
W.P.No.10316 of 2019 is also disposed of directing the
respondents to consider the case of the petitioner for appointment
to the post of Degree College Lecturer (History) under Zone-V or
Zone-VI and pass appropriate orders in accordance with law.
There shall be no order as to costs.
Pending Miscellaneous petitions, if any, shall stand closed.
_____________________________________
NAMAVARAPU RAJESHWAR RAO, J
Date: 16.02.2024
L.R. to be marked
(B/o)
Prv
