R DILIP KUMAR Vs. VICE CHANCELLOR OSMANIA UNIVERSITY

JUDGEMENT

(1.) The three petitioners have approached this court questioning the appointment of respondents 8 to 13 as Lecturers in the Law Colleges of the Osmania University. The 1st respondent is the Vice-Chancellor and the 2nd respondent is the Registrar of the Osmania University. The Vice-Chancellor is also impleaded eonomine as 5th respondent. 3rd respondent is the Principal Secretary to the Govt. of Andhra Pradesh, Education Department. 4th respondent is the Secretary, University Grants Commission and respondents 6 and 7 are the Principals of University College of Law and Post-graduate College of Law respectively. The writ petition has been presented on 7-2-1990 and appointments were made some time in the first week of December, 1989 pursuant to the Interview held on 13-11-1989.

(2.) It is useful to notice some relevant facts before examining the controversies raised. The Osmania University is governed by the Osmania University Act of 1959 (hereinafter called the Act.) It had issued advertisement No. 2/88 dated 11-2-1988 for recruitment to the posts of various members of the teaching staff including one post of Lecturer in Law. No further steps appear to have been taken pursuant to the said advertisement and that another advertisment No. 3/89 dated 6-7-1989 was issued for the purpose of recruitment of various posts of the teaching staff and this includes 6 posts of Lecturers in Law and it is useful to extract the relevant portion, which reads as follows: "Post No. 20 Lecturer in Law (VII Plan) : At least a high Second Class Master Degree in Law with not less than 55% marks in the aggregate of an Indian University or an examination recognised as equivalent thereto from any other recognised University. <FRM>JUDGEMENT_484_ALT2_1991Html1.htm</FRM> The Interview pursuant to the said advertisement was he'd on 13-11-1989 by a Committee consisting of the following :

(3.) A counter-affidavit sworn to an 22-1-1991 by Registrar of the Osmania University has been filed. A counter-affidavit sworn to on 4-4-1991 has been filed on behalf of respondents 8 to 13. The petitioners have, with the leave of the court, filed an additional affidavit sworn to on 28-3-1991 to which an additional counter-affidavit sworn to on 3-4-1991 by the Registrar of the Osmania University has been filed.