H.KRISHNA RAM Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner, who had filed his application seeking appointment to the post of Associate Professor (Back Log) to be filled up in the Department of Zoology, pursuant to the advertisement published by the 2nd respondent on 25.07.2011, vide Annexure- A, has approached this Court in the instant writ petition, challenging the order of appointment dated 29 .02. 2012, vide Annexure- C, made in favour of the 4th respondent and the impugned communication dated 06 .04.2017 vide Annexure-J, issued by the 2nd respondent, refusing to reconsider the case of appointment of the 4th respondent to the post of Assistant Professor, Zoology department.

(2.) The brief facts of the case that would be relevant for the purpose of disposal of this petition are:

(3.) Learned counsel for the petitioner submits that, respondent No.4 is born and brought up in Andhra Pradesh State and though he belongs to Scheduled Caste category, the Caste Certificate issued would be valid only in the State of Andhra Pradesh. In this regard, he has referred to the following notifications issued by the Union Government