G ARUNA BHIKSHU Vs. M SAMBASIVA RAJU

JUDGEMENT

(1.) The writ appeal is preferred by the third respondent-appellant against an interlocutory order passed in the writ petition. With the consent of the learned Counsel for the parties, we also heard the arguments, in the writ petition and the same is being disposed of. The facts leading to the filing of the writ appeal are in brief as follows:

(2.) On 8-11-1999, the respondent- University of Hyderabad issued a notification inviting applications for the post of Lecturer in Dance and also for other posts. In the selection process, the petitioner's case was unanimously recommended by the Selection Committee. However, the Executive Council of the University has allegedly deviated from the recommendations of the Selection Committee on the ground that the petitioner does not possess the qualification of National Eligibility Test (for short 'NET') and appointed the third respondent-appellant as she possessed the qualification in NET. The petitioner filed the writ petition and obtained orders of interim suspension of the order appointing the appellant - 3rd respondent. Aggrieved by and dissatisfied with the orders of the learned single Judge, the present writ appeal is filed.

(3.) The qualifications that are prescribed for the posts of Lecturers in Dance which come within the purview of Fine Arts are as follows: Good academic record with at least second class (c) in the seven point scale Master's degree in the relevant subject or an equivalent degree or diploma recognised by the University; and two years research of professional experience or evidence of creative work and achievement in his/her field of specialisation or a combined research and professional experience of three years in the field as an artist of outstanding talent; Or A traditional or a professional artist with highly recommendable professional achievement in the subject concerned.