V BALAKRISHNA REDDY Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) This Writ petition has been instituted questioning the action of the Respondent, Jawaharlal Nehru Technological University, Hyderabad (for short 'JNTU') in holding the written test and interview on 20-4-2010 and 21-4-2010 respectively for the post of 'Assistant Professor' in Electrical and Electronics Engineering Branch, pursuant to the advertisement dated 23-7-2009 without notifying the syllabus for the test, the nature of the test and the marks for the test and interview as arbitrary and illegal.

(2.) The writ Petitioner has passed the 4 year B. Tech degree course in Electrical and Electronics Engineering Branch from JNTU, Anantapur in the year 2004. Thereafter, he passed and obtained his M. Tech., degree in Electrical Power Engineering Branch from JNTU, Hyderabad, in the year 2009 in First Class. He is presently working as an Assistant Professor with a local engineering college. The Respondent University has issued an advertisement on 23-7-2009 inviting applications for recruitment to posts of Professors, Associate Professors and Assistant Professors in various disciplines of Engineering and Technology/various other Science subjects. A total of seven (7) posts of Assistant Professors in Electrical and Electronics Engineering have been notified. Of them, two (2) are thrown open, while the rest five (5) are reserved amongst Scheduled castes, Backward classes and the visually challenged category. The qualifications required to be possessed for these posts had been notified as FIRST class Degree in the appropriate branch of Engineering/Technology or First Class Bachelors Degree in the appropriate branch of Engineering/Technology or equivalent, valid GATE score of minimum 75%, required to complete M. Tech.,/M.E., within five (5) years failing which the increments will be stopped until the post graduate degree is earned. A set of instructions have been appended to the notification. Instruction No. 17 indicated that the date of interview will be intimated in due course of time. However, Instruction 21 reads as under:

(3.) The last date for receipt of the applications was 17-9-2009. The writ Petitioner is one of the candidates who has responded to this notification and consequently he has received on 9-4-2010, an intimation letter informing him to attend for written test scheduled to be held on 20-4-2010 at 11 a.m. at Kukatpally campus of the Respondent University. It was made clear that qualified candidates in the written test need to appear for an interview before the Selection committee on 21-4-2010 at 12 Noon. Such candidates were required to report one hour before the scheduled time for interview for the purpose of registering his/her name and for scrutiny of the Original certificates. It is this action of the Respondent - University that is instrumental for instituting this writ petition.