KEMPANNA Vs. REGISTRAR RANI CHANNAMMA UNIVERSITY

JUDGEMENT

(1.) The un-successful appellant to secure the post of First Division Assistant (for short "FDA") from the first respondent University under IIA (others) category is before this Court against the order passed by the learned Single Judge dated 04.04.2018 in W.P. No.103547/2014 (S-RES) dismissing the writ petition.

(2.) It is the case of the present appellantpetitioner before the learned Single Judge that the first respondent university issued a notification on 25.07.2012 inviting the applications from the eligible candidates to fill up various posts viz., FDA, SDA and Data Entry Operators in its university. Accordingly, the petitioner applied for the post of FDA.

(3.) The first respondent-university issued a notice for the written examination conducted on 20.01.2013 and the result of the same was declared in the University Web Site on 12.05.201 The first respondent released the merit list of the candidates eligible for interview for the posts of FDA and the ranking of the petitioner was shown in the eligible provisional merit list at Sl.No.150 as per Annexure-H. But, his name was not found in the merit list of the candidates for oral interview for the post of FDA and subsequently, the final selection list was published. In the final selection list, the third and fourth respondents were came to be appointed as FDAs. Hence, the petitioner filed the writ petition in No.103547/2014 praying to direct the respondents No.1 and 2, not to consider the list of candidates for oral interview for FDA posts without declaring the result of computer skill test of the candidates issued by first respondent on 26.02.2014 in respect of IIA (others) category as per Annexure-N and to prepare the selection list of the candidates in accordance with the ratio laid down in the circular dated 30.05.2013 as per Annexure-E by allowing the writ petition and also writ of mandamus directing the respondents No.1 and 2 to declare the result of computer skill test and to issue a letter or oral interview to the petitioner for the posts of FDA in respondent No.1 university or permit him to attend for oral interview on 01.02014 or 02.02014 by issuing an additional list.