V PADMAVATHI Vs. BOARD OF INTERMEDIATE EDUCATION

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and the learned counsel appearing for the first respondent. None appears for the second respondent. This writ petition is filed under Article 226 of the Constitution of India seeking issuance of a writ of Mandamus declaring the action of the first respondent in cancelling the approval of appointment of the petitioner as Junior Lecturer (Commerce) in Sri Magety Guravaiah Junior College, Guntur, as arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India and consequently to direct the respondents to approve her appointment as Junior Lecturer (Commerce) and continue her as such in an aided post.

(2.) The following are the averments of the writ petition:

(3.) Ever since her initial appointment, the petitioner has been working as Junior Lecturer. Subsequently, the first respondent issued a show cause notice on 16.6.1999 alleging that the second respondent did not follow the procedure while selecting the candidates as Junior Lecturers as required in G.O.Ms.No. 12, Education (CE-I-2) Department dated 10.01.1992 and asked the petitioner to submit her explanation as to why her appointment should not be cancelled. The petitioner submitted a detailed explanation within the time stipulated contending inter alia that the selection process was strictly in accordance with G.O.Ms.No. 12 and also as per the rules prescribed therefor and thus having approved the selection to the post of Junior Lecturer, the first respondent is not supposed to cancel her appointment.