GOVT OF A P Vs. P THIRUMALA DEVI

JUDGEMENT

(1.) Vires of sub-rule (6) of Rule 12 of the A.P. Educational Institutions (Establishment, Recognition, Administration and Control of Schools under Private Managements) Rules, 1993 (hereinafter referred to as 'the Rules') issued in G.O.Ms.No.l Education (P.S.2), dated 1.1.1994 is in question in this case.

(2.) The 2nd respondent-school issued a notification calling for applications to two aided posts of S.G.B.T. teachers pursuant whereto the writ petitioner-1st respondent herein applied for the same. Inter alia on the ground that those posts were reserved for SC and BC 'A' candidates the 1st respondent-writ petitioner was not considered. Thereupon she filed a writ petition before this Court which was allowed. Assailing the said order the present appeal is filed.

(3.) By reason of an interim order passed in this appeal, the 1st respondent was also considered for appointment and she has been continuing in the said post. By an order dated 15.12.2000 the 3rd appellant herein rejected to admit the post held by the 1st respondent herein to grant-in-aid. Questioning the said order the 1st respondent herein filed another writ petition marked as Writ Petition No.6045 of 2001. The writ appeal and the writ petition are being disposed of by this common order.