PERVEZ AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) The University of Hyderabad, the 3rd Respondent, issued rolling advertisement dated 01-01-2010, inviting applications for various posts, including five posts of Lecturers in Urdu. The Petitioner and several others submitted applications. The Petitioner, however, did not receive the interview call. The Petitioner contends that he possesses the prescribed qualifications, and still, the Respondents did not issue the interview call letter. In paragraph 4 of the affidavit, he has mentioned the qualifications held by him as well as the teaching experience.

(2.) The Respondents filed a counter-affidavit, stating that 135 applications were received in response to the notification for the posts of Lecturers in Urdu, and the consideration was restricted to 30 candidates, at the ratio of 1:6. It is stated that the Petitioner did not secure 50% marks in Intermediate examinations, and in that view of the matter, he was eliminated from consideration, by applying Clause 3.3.1 of the conditions, attached to the advertisement. According to them, a candidate must have secured not less than 50% marks in two consecutive examinations, preceding the Master's Degree, and that the Petitioner secured 45% marks in Intermediate and 63.2% in degree examinations. The selections are said to have taken place, after the eligible candidates were interviewed.

(3.) Heard the learned Counsel for the Petitioner and learned Standing Counsel for the Respondents-University.