SINGAVARAPU SESHASRI Vs. GOVT OF A P

JUDGEMENT

(1.) This appeal arises out of a judgment and order dated 18-11-1999 passed by a learned single Judge of this Court.

(2.) The appointment of the appellant who is working as a Lecturer in Biological Sciences from 24-1-1989 was approved by the Andhra University with effect from 24-1-1989. By reason of G.O. Ms. No.254, dated 5-7-1995, six posts of lecturers are admitted to grant-in-aid. The appellant made a representation to the 2nd respondent requesting to admit the post of Lecturer in Biological Science to grant-in-aid and when no order was passed thereon, she filed writ petition marked as Writ Petition No. 19768 of 1997 which she withdrew on an oral assurance given by the respondents that they would consider her case. However, when she was not admitted to the grant-in-aid, she filed the present writ petition.

(3.) The learned single Judge dismissed the writ petition rejecting the contention of the appellant to the effect that an aided post of a lecturer is meant for a Lecturer in Biological Science as G.O. Ms. No.254, dated 5-7-1995 does not state that any unaided post to be admitted to aid is required to be filled up with a lecturer in particular subject and the same is contrary to the said Government Order. The learned single Judge dismissed the writ petition also on the ground that (1) this Court in Writ Petition No. 16499 of 1996, dated 3-2-1999 did not direct to accord sanction of any separate post of grant-in-aid but merely directed to reconsider the decision by way of modification of G.O. Ms. No.254; and (2) the earlier writ petition having been withdrawn and her case having not been recommended subsequently, the same disentitles the appellant to seek any relief.