LIPIKA NANDA Vs. NIZAMS INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) This writ appeal depicts a sordid state of affairs prevailing in certain Departments of the Government ofAndhra Pradesh in the matter of appointments, whereby the high- ranking officers have taken recourse to the methodology of backdoor appointments.

(2.) Bereft of all unnecessary details, the fact of the matter is as follows: The respondent-Nizam's Institute of Medical Sciences issued an employment notification on 1-9-1997 inter alia for the posts of Clinical Assistant. In pursuance of the said notification, the appellant submitted her application to one such post. One Prof. Kakarla Subba Rao, Director, by letter dated 16-9-1997, purported to be on the basis of the discussions held between him and the appellant, sought to dole out an appointment in favour of the appellant, which reads as under:

(3.) A bare perusal of the afore-mentioned letter is suggestive of the fact, how backdoor appointment of the appellant was taken recourse to. The Director being aware of the fact that no post existed for the purpose of making appointment of the appellant in the post of Lecturer, and a special post is required to be created, requiring the approval of the Executive Committee as also the Governing Council, yet made such an appointment.