STATE OF ANDHRA PRADESH Vs SHAIK MAHIBULLA SHARIEF
Bench: S.A. BOBDE,L. NAGESWARA RAO
Case number: C.A. No.-003094-003094 / 2017
Diary number: 28872 / 2016
Advocates: GUNTUR PRABHAKAR Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3094 of 2017 (Arising out of SLP (C) No.26876 of 2016)
STATE OF ANDHRA PRADESH AND ORS.
.... Appellant(s) Versus
SHAIK MAHIBULLA SHARIEF
….Respondent(s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
The Appellants were directed by the Andhra Pradesh
Administrative Tribunal at Hyderabad (hereinafter referred to
as the ‘Tribunal’) to consider the Respondent for appointment
to the post of Language Pandit (Telugu) Grade-II. The High
Court confirmed the said direction by dismissing the Writ
Petition filed by the Appellants. The Appellants have filed
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this Appeal challenging the correctness of the judgment of
the High Court.
2. The Appellant-State issued a notification for
recruitment of teachers in Government schools. The
Respondent applied for the post of Language Pandit (Telugu).
He participated in the selection process and secured rank
No.1195. His name was included in the provisional selection
list of Language Pandit (Telugu) Grade-II under the B.C. (E)
quota for East Godavari District. There were five posts
earmarked for B.C.(E) category. The Respondent was one of
two candidates selected in the said category. As the
Respondent was not selected and appointed, he approached
the Andhra Pradesh Administrative Tribunal by filing O.A.
No.10250 of 2012. An interim order was passed by the
Tribunal on 26.12.2012 by which the Appellants were
directed to consider the case of the Respondent for
appointment as Language Pandit (Telugu).
3. The Respondent passed BA with History, Economics
and Political Science in the year 1998 and B.Ed. with Telugu
and Social Studies as methodology subjects in the year 2005.
He also passed BA in Telugu literature as a single subject
from Dr. B.R. Ambedkar Open University, Hyderabad in the
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year 2007. He also completed MA in Telugu in distance
mode from Dr. B.R. Ambedkar Open University in the year
2013. The Appellants contended before the Tribunal that the
Respondent was not eligible for appointment as he did not
possess the requisite educational qualifications. The
Appellants relied upon the Andhra Pradesh Direct
Recruitment for the post of Teachers (Scheme of Selection)
Rules, 2012. According to Rule 4 (2) (iii) (a) of the said Rules,
the qualification prescribed for the post of Language Pandit
(Telugu) is as follows:-
“Must possess a Bachelor’s Degree with Telugu as the main subject or one of the three equal optional subjects or Bachelor’s Degree in Oriental Language in Telugu (BOL) or its equivalent or a Post Graduate Degree in Telugu and B.Ed with Telugu as methodology or Telugu Pandit Training or its equivalent.”
4. The Tribunal held that the Respondent possessed B.Ed.
degree with Telugu and Social Studies as methodology
subjects and BA in Telugu literature as single subject from
Dr. B.R. Ambedkar Open University. According to the
Tribunal, the Respondent was eligible for being considered
for appointment as Language Pandit (Telugu) as the Rules
did not disqualify a degree from Dr. B.R. Ambedkar Open
University. On the basis of the said findings, the Tribunal
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directed the Appellants to consider the case of the
Respondent for appointment to the post of Language Pandit
(Telugu) Grade-II.
5. The Appellants challenged the judgment of the Tribunal
by filing a Writ Petition which was dismissed by the High
Court by its judgment dated 22.04.2016. The High Court
approved the judgment of the Tribunal on the ground that
the Respondent possessed a degree exclusively in Telugu
literature and it cannot be said that he was not qualified
when a person who possessed a degree in Oriental Language
in Telugu was qualified. The High Court also found fault
with the Government in not seeking the opinion of Dr. B.R.
Ambedkar Open University whilst determining the
equivalence of the degree granted by it. The High Court also
held that the Tribunal had correctly interpreted the Rules.
The correctness of the judgment of the High Court is assailed
in this appeal.
6. The appointment to the post of Language Pandit
(Telugu) is governed by the Andhra Pradesh Direct
Recruitment for the post of Teachers (Scheme of Selection)
Rules, 2012. Rule 4(2) (iii) (a) contemplates that the
educational qualifications for appointment to the above post
is a bachelor’s degree in Telugu as main subject or one of the 4
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three equal optional subjects or bachelor’s degree in oriental
language in Telugu, (BOL) or its equivalent or a post graduate
degree in Telugu and B.Ed. with Telugu as methodology or
Telugu Pandit Training or its equivalent. The Respondent
passed BA with History, Economics and Political Science and
holds a bachelor’s degree in Telugu as a single subject from
Dr. B.R. Ambedkar Open University. He also has B.Ed. with
Telugu as methodology. The question that arises for
consideration in this case is whether the said bachelor’s
degree in Telugu literature as a single subject from Dr. B.R.
Ambedkar Open University is equivalent to a bachelor’s
degree with Telugu from other Universities. Reliance is
placed by Ms.Prerna Singh, counsel for the Appellant-State
on memo No.18103/Ser.VI-1/2005 dated 03.10.2005 issued
by the Government of Andhra Pradesh. The said memo
pertains to a qualification issued with regard to transfer of
teachers/officers and rationalisation of schools in respect of
single subject certificate course of Dr. B.R. Ambedkar Open
University. As per para 7 of the said memo, the certificate
issued by Dr. B.R. Ambedkar Open University after
completion of a single subject course was not a degree and
that the single subject certificate holders of Dr. B.R.
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Ambedkar Open University were not eligible for promotion to
the post of School Assistant. As the degree possessed by the
Respondent was not equivalent to a degree from the other
Universities as prescribed by the Rules, the Counsel for the
Appellant-State submitted that the Respondent was not
eligible for appointment to the post of Language Pandit
(Telugu). Mr. V.V.S. Rao, learned Senior Counsel appearing
for the Respondent referred to G.O.Rt.No.556, Education
(SE.SER.VII) Department dated 04.10.2005 by which the
Government permitted the Director, School Education,
Andhra Pradesh, Hyderabad to appoint candidates who have
a bachelor’s degree and a B.Ed. degree and have acquired a
single subject certificate in the relevant subject from Dr. B.R.
Ambedkar Open University. The said orders were made
applicable for DSC-2003 candidates only. He also referred to
a memo dated 24.05.2008 of the Government of Andhra
Pradesh by which the Director of School Education,
Hyderabad was permitted to appoint selected candidates of
DSC-2003 who have acquired single subject (English)
certificate for the post of School Assistant (English) as per
their merit in the notified vacancies. The learned Senior
Counsel submitted that the memo dated 03.10.2005 is not
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applicable to fresh appointments as it relates to
rationalisation of schools and transfer of teachers.
7. We are of the opinion that the judgment of the High
Court does not warrant interference. Admittedly, the
Respondent possesses BA with History, Economics and
Political Science and B.Ed. with Telugu and Social Studies as
methodology subjects. He also possesses BA in Telugu
literature as a single subject from Dr. B.R. Ambedkar Open
University. The question that falls for our consideration is
whether the qualification of BA Telugu literature as a single
subject from Dr. B.R. Ambedkar Open University can be
considered as equivalent to bachelor’s degree with Telugu as
main subject. We are in agreement with Mr. Rao that the
memo dated 03.10.2005 is a clarification pertaining to
transfer of teachers/officers and rationalisation of schools.
The directions given by the Government to the Director of
School Education which are referred to supra would clearly
show that the degree issued by Dr. B.R. Ambedkar Open
University was considered to be equivalent to any other
degree in respect of a selection conducted in the year 2003.
If the Government has considered the degree issued by the
Dr. B.R. Ambedkar Open University as equivalent to any
other degree for DSC-2003 and permitted appointment of 7
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similarly situated persons, there is no reason why the
Respondent can be said to be ineligible. There is nothing in
the Rules which makes a degree issued by Dr. B.R.
Ambedkar Open University which is recognised by the
University Grants Commission (UGC) from being considered
as equivalent to any other degree.
8. For the abovementioned reasons, the Appeal is
dismissed. No costs.
........................................J [S. A. BOBDE]
..……................................J [L. NAGESWARA RAO]
New Delhi, February 22, 2017
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